Madras High Court
M/S.Eltece Associates vs The Commissioner Of Customs on 20 April, 2016
Author: M.Duraiswamy
Bench: M.Duraiswamy
IN THE HIGH COURT OF JUDICATURE AT MADRAS DATED: 20.04.2016 CORAM THE HON'BLE Mr. JUSTICE M.DURAISWAMY W.P.No.37344 of 2015 and M.P.Nos.1 & 2 of 2015 M/s.Eltece Associates, rep by its Partner M.Arokiaraj, New No.32, Old No.318, 1st Floor, Thambu Chetty Street, Chennai 600 001. ... Petitioner Vs. 1.The Commissioner of Customs, Chennai VIII Commissionerate, Customs House, No.60, Rajaji Salai, Chennai 600 001. 2.The Assistant Commissioner of Customs (CBS), Customs House, No.60, Rajaji Salai, Chennai 600 001. ... Respondent Petitions filed under Article 226 of The Constitution of India praying to issue a writ of certiorarified mandamus to call for the entire records of the 1st respondent pertaining to the impugned order dated 12.11.2015 issued in F.No.R-289-CHA/Renewal and to quash the same and consequently, direct the 1st respondent herein to renew the Customs House Broker License No.R-289-CHA based on the application dated 13.08.2015 thereby permitting the petitioner to continue their Customs House Broker License. For Petitioner : Mr.K.Chozhan For Respondent : Mr.V.Sundareswaran, Standing Counsel, C & E M.DURAISWAMY, J. va O R D E R
The learned counsel for the petitioner sought the permission of this Court to withdraw the Writ Petition and has also made an endorsement to that effect.
2.In view of the same, the Writ Petition is dismissed as withdrawn. No costs. Consequently, the connected miscellaneous petitions are closed.
Index : No 20.04.2016 Internet : Yes va To 1.The Commissioner of Customs, Chennai VIII Commissionerate,
Customs House, No.60, Rajaji Salai, Chennai 600 001.
2.The Assistant Commissioner of Customs (CBS), Customs House, No.60, Rajaji Salai, Chennai 600 001.
W.P.No.37344 of 2015 and M.P.Nos.1 & 2 of 2015