Madras High Court
M/S. Menon Technical Service Pvt. Ltd vs The Deputy Commissioner on 4 September, 2015
Author: R.Mahadevan
Bench: R.Mahadevan
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.09.2015
CORAM:
THE HONOURABLE MR. JUSTICE R.MAHADEVAN
W.P.No.25103 of 2015
M/s. Menon Technical Service Pvt. Ltd.,
Rep. by its Director Mr. K.K.Menon
... Petitioner
- Vs -
The Deputy Commissioner
of Customs (Drawback),
Custom House No. 60
Rajaji Salai, Chennai - 600 001.
... Respondent
Prayer: This Writ Petition filed under Article 226 of the Constitution of India for the issuance of a Writ of mandamus Respondent to implement the Order-in-Original No.33399/2014 dated 01.12.2014 within a reasonable time and pass appropriate orders.
For petitioner : M/s. Hari Radhakrishnan
For respondent : Mr.T.Chandrasekaran, Sr.P.C.
O R D E R
Learned counsel appearing for the petitioner seeks permission of this R.MAHADEVAN, J.
smi Court to withdraw the writ petition and he has also made an endorsement to that effect.
2. Recording the said submission and the endorsement made, this writ petition stands dismissed as withdrawn. No costs.
04.09.2015 smi To The Deputy Commissioner of Customs (Drawback), Custom House No. 60, Rajaji Salai, Chennai - 600 001.
W.P.No.25103 of 2015