Madras High Court
M/S.Darcl Logistics Ltd vs The Deputy Commercial Tax Officer on 24 November, 2016
Author: T.S.Sivagnanam
Bench: T.S.Sivagnanam
In the High Court of Judicature at Madras Dated : 24.11.2016 Coram : The Honourable Mr.Justice T.S.SIVAGNANAM Writ Petition No.41353 of 2016 & WMP.No.35311 of 2016 M/s.Darcl Logistics Ltd., rep.by its Authorized Signatory ...Petitioner Vs The Deputy Commercial Tax Officer, Katpadi Check Post, Vellore District. ...Respondent PETITION under Article 226 of The Constitution of India praying for the issuance of a Writ of Certiorarified Mandamus to call for the records of the respondent in his proceedings in G.D.No.1611/2016-17 dated 13.11.2016, quash the detention order as illegal and contrary to the provisions of the Tamil Nadu Value Added Tax Act and direct the respondent to release the goods. For Petitioner : Mr.C.Bakthasiromani For Respondent : Mr.S.Kanmani Annamalai, AGP ORDER
Learned counsel for the petitioner seeks permission to withdraw the writ petition. He has also made an endorsement in the bundle today to that effect.
(2)T.S.SIVAGNANAM,J RS
2. Hence, the writ petition is dismissed as withdrawn. No costs. Consequently, the above WMP is also dismissed. 24.11.2016 Internet : Yes To The Deputy Commercial Tax Officer, Katpadi Check Post, Vellore District.
WP.No.41353 of 2016& WMP.No.35311 of 2016