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[Cites 2, Cited by 0]

Madras High Court

M/S.Sujana Metal Products Ltd vs The Commercial Tax Officer on 1 September, 2025

Bench: S.M.Subramaniam, C.Saravanan

                                                                                                    W.P.No.10634 of 2014

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 01.09.2025

                                                               CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                                       and
                                   THE HONOURABLE MR.JUSTICE C.SARAVANAN


                                                    W.P.No.10634 of 2014
                                                            and
                                                     M.P.No.2 of 2014

                     M/s.Sujana Metal Products Ltd.,
                     represented by its Manager – G.Jayan,
                     'Nijapadam', No.6/9, Damodaran Street,
                     Off Spurtank Road, Chetpet,
                     Chennai – 600 031.                                                   ... Petitioner(s)

                                                                   Vs.

                     The Commercial Tax Officer,
                     Valluvarkottam Assessment Circle,
                     Chennai.                                       ... Respondent(s)

                     Prayer: Writ Petition is filed under Article 226 of the Constitution of India,
                     to issue a Writ of Certiorari, calling for the impugned proceedings of the
                     respondent in TNGST 1502596 / 2006-07 dated 03.02.2014 and to quash the
                     same as illegal and contrary to Section 87-A of the TNVAT Act, 2006.

                                     For Petitioner(s)              : M/s.R.Hemalatha

                                     For Respondent(s)                : M/s.Amirtha Dinakaran,
                                                             Government Advocate

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                                                                                                W.P.No.10634 of 2014




                                                              ORDER

(Order of the Court was made by S.M.SUBRAMANIAM, J.) Today, when the matter is taken up for hearing, the learned counsel for the petitioner seeks permission of this Court to withdraw this writ petition and she has also made an endorsement to that effect.

2. In view of the endorsement made by the learned counsel for the petitioner, the writ petition stands dismissed as withdrawn. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                                      (S.M.S.,J.)     (C.S.N.,J.)
                                                                                               01.09.2025
                     skr                                                          (2/2)
                     Index : Yes / No

Speaking order / Non-speaking order Neutral Citation : Yes / No To The Commercial Tax Officer, Valluvarkottam Assessment Circle, Chennai.

Page 2 of 3

https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:28 pm ) W.P.No.10634 of 2014 S.M.SUBRAMANIAM, J.

and C.SARAVANAN, J.

skr W.P.No.10634 of 2014 01.09.2025 (2/2) Page 3 of 3 https://www.mhc.tn.gov.in/judis ( Uploaded on: 04/09/2025 03:00:28 pm )