M/S.Dell International Services India ... vs The Deputy Commissioner Of Commercial ... on 20 December, 2016

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Madras High Court

M/S.Dell International Services India ... vs The Deputy Commissioner Of Commercial ... on 20 December, 2016

Bench: Rajiv Shakdher

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 20.12.2016
  CORAM:
THE HONOURABLE MR. JUSTICE RAJIV SHAKDHER
W.P.No.43702 of 2016
and W.M.P.No.37508 of 2016


M/s.Dell International Services India Pvt. Ltd.,
rep by its Authorized Signatory (Tax Manager),
Mr.Narendra B B,
M-4, SIPCOT, Sriperumbudur,
Chennai  602 106.							... Petitioner 		
vs.   

1.The Deputy Commissioner of Commercial Taxes (CT)-1,
   Large Tax Payer Unit,
   Chennai  600 008. 						... Respondent

	Writ petition filed under Article 226 of the Constitution of India, praying for the issuance of a writ of mandamus directing the respondent to consider the application dated 13.10.2016 for rectification of the assessment order No.CST/977086/2014-15 dated 28.09.2016 pertaining to the period 2014-15.
		For Petitioner   	 :   	Mr.G.Derrick Sam
O R D E R

1.Learned counsel for the petitioner says since an appeal has been preferred, he has instructions to withdraw the Writ Petition.

RAJIV SHAKDHER,J.

va 1.1 The learned counsel however seeks liberty to press the assertions raised in the Writ Petition before the Appellate Authority.

1.2 Learned counsel also made an endorsement to that effect in the paper book.

2. Accordingly, the Writ Petition is dismissed as withdrawn, with liberty to raise the assertions made in the Writ Petition before the Appellate Authority. No costs. Consequently, the connected miscellaneous petition is closed.

va									20.12.2016

To

1.The Deputy Commissioner of Commercial Taxes (CT)-1, Large Tax Payer Unit, Chennai 600 008.

W.P.No.43702 of 2016 and W.M.P.No.37508 of 2016

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