Madras High Court
M/S.Ranga Knits vs The Deputy Director on 17 December, 2018
Author: K.Ravichandrabaabu
Bench: K.Ravichandrabaabu
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 17.12.2018
CORAM
THE HON'BLE MR. JUSTICE K.RAVICHANDRABAABU
Writ Petition Nos.29948 & 29952 of 2018
M/s.Ranga Knits
A Proprietary firm rep. by
its Proprietor Shri R.Sundaran
No.142/1A, Angeri Palayam
3rd Street, Chettipalayam
Tiruppur – 641 602. ... Petitioner
in W.P.No.29948 of 2018
M/s.N.P.Fashion Wear
A Proprietary film rep. by
its Proprietor Shri N.Pradeep
No.370, SRT Compound
Dharapuram Road
Tiruppur – 641 602. ... Petitioner
in W.P.No.29952 of 2018
vs.
1. The Deputy Director
Directorate of Revenue Intelligence,
G.N.Chetty Road, T. Nagar
Chennai – 600 017.
2. The Deputy Commissioner of Customs
(Drawback)
Customs House
No.60, Rajaji Salai
Chennai – 600 001. ... Respondents
in both W.Ps.
Prayer in W.P.No.29948 of 2018: Writ Petition filed under Article
226 of the Constitution of India, praying to issue a Writ of
Mandamus, directing the first respondent to lift the alert figuring in
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the EDI system with the second respondent, with respect to goods
that is “leather jacket” exported under 25 Shipping Bill all dated
15.07.2018 vide container No.INBU3621124, for further process of
the drawback claim pending with the office of the second
respondent.
Prayer in W.P.No.29952 of 2018: Writ Petition filed under Article
226 of the Constitution of India, praying to issue a Writ of
Mandamus, directing the first respondent to lift the alert figuring in
the EDI system with the second respondent, with respect to goods
that is “100% polyester ladies tops” exported under Shipping Bill
No.262768, 2627835, 262776, 2627837, 2627772, 2627774 all
dated 03.02.2018 vide container No.JFSU0225135, for further
process of the drawback claim pending.
For Petitioner : Mr.B.Satish Sundar
in both W.Ps.
For Respondents : Mr.V.Sundareswaran,
Standing Counsel for R1
in both W.Ps.
Mr.T.Pramod Kumar,
Standing Counsel for R2
in both W.Ps.
COMMON ORDER
The learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to approach the second respondent and make appropriate request.
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2. Granting such liberty, these writ petitions are dismissed as withdrawn. No costs.
17.12.2018 Speaking/Non-speaking order Index: Yes/No gsi/vsi To
1. The Deputy Director Directorate of Revenue Intelligence, G.N.Chetty Road, T. Nagar Chennai – 600 017.
2. The Deputy Commissioner of Customs (Drawback) Customs House No.60, Rajaji Salai Chennai – 600 001.
http://www.judis.nic.in 4 K.RAVICHANDRABAABU,J.
gsi/vsi W.P.Nos.29948 & 29952 of 2018 17.12.2018 http://www.judis.nic.in