Madras High Court
M/S. Friends Clearing And Shipping vs The Commissioner Of Customs on 3 February, 2020
Author: C. Saravanan
Bench: C. Saravanan
W.P. No. 4398 of 2017
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 03.02.2020
CORAM
THE HON'BLE MR. JUSTICE C. SARAVANAN
W.P. No. 4398 of 2017
and
W.M.P. No. 4585 of 2017
M/s. Friends Clearing and Shipping
Agency (India) Pvt. Ltd.,
No.38A, Krishnan Koil Street,
Chennai – 600 001, represented by its
Director Shri S. Muralidharan ... Petitioner
-vs-
1. The Commissioner of Customs, Chennai
VIII Commissionerate,
Custom House, No.60, Rajaji Salai,
Chennai – 600 001.
2. The Assistant Commissioner of Customs and
Inquiry Officer,
Custom House, No.60, Rajaji Salai,
Chennai 600 001. ... Respondents
Prayer: Writ Petition filed under Article 226 of the Constitution of India
praying to issue a Writ of Certiorari, calling for the records of the 1st
respondent in F.No.R.297/CHA(CBS), dated ...01.2017 and quash the
same, as the same has been issued, beyond the time frame prescribed
under Regulation 20 of Custom Broker Licensing Regulations, 2013.
For Petitioner : Mr. B. Satish Sundar
For Respondents : Mr. S. Rajasekaran
Standing Counsel
http://www.judis.nic.in
1/2
W.P. No. 4398 of 2017
C. SARAVANAN,J.
ssi
ORDER
The learned counsel for the petitioner seeks permission of this court to withdraw the writ petition and he has also made an endorsement in this petition to that effect.
2. In view of the submission and endorsement made by the learned counsel for the petitioner, the petition is dismissed as withdrawn with liberty to restore the same. No costs. Consequently, the connected miscellaneous petition is also closed.
03.02.2020
ssi
Index : Yes/No
To
1. The Commissioner of Customs, Chennai VIII Commissionerate, Custom House, No.60, Rajaji Salai, Chennai – 600 001.
2. The Assistant Commissioner of Customs and Inquiry Officer, Custom House, No.60, Rajaji Salai, Chennai 600 001.
W.P. No. 4398 of 2017
and W.M.P. No. 4585 of 2017 http://www.judis.nic.in 2/2