Madras High Court
M/S. Capgemini India Private Limited vs Union Of India on 17 July, 2019
Author: M.S.Ramesh
Bench: M.S. Ramesh
1
IN THE HIGH COURT OF JUDICATURE OF MADRAS
DATED: 17.07.2019
CORAM:
THE HONOURABLE MR. JUSTICE M.S. RAMESH
W.P.No.20075 of 2008
and
M.P.Nos.2 & 3 of 2008
M/s. Capgemini India Private Limited,
Plot No.TP 4/1, Fourth Avenue,
Techno Park SEZ, Mahindra World City,
Chengalpet,
Kancheepuram – 603002. ...Petitioner
Vs
1. Union of India,
Represented by its Secretary,
Ministry of Finance (Department of Revenue),
North Block,
New Delhi.
2. The Director,
Department of Commerce, SEZ Section,
Ministry of Commerce & Industry,
Udyog Bhawan,
New Delhi,
Represented by the Director.
3. The Development Commissioner,
Madras Export Processing Zone,
Tambaram,
Chennai.
4. The Deputy Commissioner of Customs,
Mahindra World City SEZ,
http://www.judis.nic.in MEPZ Special Economic Zone, Chennai. ...Respondents
2
PRAYER : Writ Petition filed under Article 226 of the Constitution of
India, praying to issue a writ of Certiorarified Mandamus, to call for the
records relating to the Circular bearing F.No.6/2/2008 – SEZ (Pt) dated
30.06.2008 issued by the 2nd respondent and quash the same and
consequently forbear the respondents herein their men and agents
from levying duties of customs being export duties on goods (as
referred to in the above Circular dated 30.06.2008) removed from any
place in India (outside a Special Economic Zone) to a Special Economic
Zone inside India insofar as the petitioner is concerned.
For Petitioner : No appearance
For Respondents : Mr.J.Madanagopal Rao
Senior Central Government
Standing Counsel
ORDER
When the matter was listed on 26.06.2019, there was no representation for the petitioner. Hence, the matter came to be listed today, under the caption 'for dismissal'. Even today, there is no representation for the petitioner. Hence, the present Writ Petition is dismissed for default. No costs. Consequently, the connected Miscellaneous Petitions are closed.
17.07.2019 Index:Yes/No Speaking order/Non-speaking order sni http://www.judis.nic.in 3 To
1. Union of India, Represented by its Secretary, Ministry of Finance (Department of Revenue), North Block, New Delhi.
2. The Director, Department of Commerce, SEZ Section, Ministry of Commerce & Industry, Udyog Bhawan, New Delhi, Represented by the Director.
3. The Development Commissioner, Madras Export Processing Zone, Tambaram, Chennai.
4. The Deputy Commissioner of Customs, Mahindra World City SEZ, MEPZ Special Economic Zone, Chennai.
http://www.judis.nic.in 4 M.S.RAMESH.,J sni W.P.No.20075 of 2008 and M.P.Nos.2 & 3 of 2008 17.07.2019 http://www.judis.nic.in