Madras High Court
M/S. Sree Rayalseema Green Steloy Ltd ... vs The Commissioner Of Customs & Central ... on 27 November, 2019
Author: Anita Sumanth
Bench: Anita Sumanth
W.P.No.32623 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.11.2019
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P.No.32623 of 2014
and M.P.No.1 of 2014
M/s. Sree Rayalseema Green Steloy Ltd (SRGSL),
Represented by its Chairman & Managing Director,
Survey No.143A & 143B/2,
Ashwathapuram Village, Kurnool District,
Andhra Pradesh. ...Petitioner
Vs
1. The Commissioner of Customs & Central Excise,
Tirupati Commissionerate, 9/86-A,
Amaravathi Nagar, West Church Compound,
M.R.Palli Road, Tirupati – 517 502.
2. The Customs and Central Excise Settlement Commission,
Additional Bench, II Floor,
Narmada Block, Customs House,
No. 60, Rajaji Salai,
Chennai – 600 001.
3. Additional Director General, DGCEI,
Office of the Additional Director General of DGCEI,
Chennai Zonal Unit,
C-3, “C” Wing Rajaji Bhavan,
Besant Nagar, Chennai – 600 090. ... Respondents
....
Prayer: Writ Petition filed under Article 226 of the Constitution of India, to
issue a Writ or order of direction or any other Writ in the nature Writ of
Certiorarified Mandamus to call for the records on the file of the second
respondent and quash the impugned Final Order No.35/2014-C.Ex. Dated
1/4
http://www.judis.nic.in
W.P.No.32623 of 2014
24.10.2014 and direct the second respondent to conduct an investigation in
accordance with law and thereafter hear the matter on merits afresh.
For Petitioner : Mr.T.Senthilkumar
For Respondents : Mr.Rajnish Pathiyil
Senior Standing Counsel for R1
R2- Court
Mr.V.Sundareswaran
Senior Panel Counsel for R3
ORDER
In the light of letter bearing reference No.SRGSL/HO/2019-20/32 dated 12.09.2019 of the petitioner herein to the effect that the petitioner intends to avail the Sabka Vishwas (Legacy Dispute Resolution) Scheme Rules, 2019 announced by the Central Government and considering the request of the petitioner for withdrawal of the present writ petition, the writ petition is dismissed as withdrawn. No costs. Connected miscellaneous petition is closed.
27.11.2019
Index : Yes/No
Internet : Yes/No
Speaking Order/Non speaking Order mp 2/4 http://www.judis.nic.in W.P.No.32623 of 2014 To
1. The Commissioner of Customs & Central Excise, Tirupati Commissionerate, 9/86-A, Amaravathi Nagar, West Church Compound, M.R.Palli Road, Tirupati – 517 502.
2. The Customs and Central Excise Settlement Commission, Additional Bench, II Floor, Narmada Block, Customs House, No. 60, Rajaji Salai, Chennai – 600 001.
3. Additional Director General, DGCEI, Office of the Additional Director General of DGCEI, Chennai Zonal Unit, C-3, “C” Wing Rajaji Bhavan, Besant Nagar, Chennai – 600 090.
3/4http://www.judis.nic.in W.P.No.32623 of 2014 DR. ANITA SUMANTH,J.
mp/arr W.P.No.32623 of 2014 and M.P.No.1 of 2014 27.11.2019 4/4 http://www.judis.nic.in