M/S.Paramount Textile Mills ... vs The Superintendent Of Cgst And Central ... on 4 February, 2020

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Madras High Court

M/S.Paramount Textile Mills ... vs The Superintendent Of Cgst And Central ... on 4 February, 2020

Bench: Pushpa Sathyanarayana

                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 04.02.2020

                                                       CORAM:

                          THE HONOURABLE MRS.JUSTICE PUSHPA SATHYANARAYANA

                                        W.P(MD)NO.10674 of 2018
                                                 and
                                        W.M.P(MD)No.9765 of 2018


                      M/s.Paramount Textile Mills (P)Limited,
                      represented by its Director,
                      Mr.M.Ramu,
                      Post Box No.9,
                      Thirali,
                      Thirumangalam 625 706
                      Madurai District.                                      :Petitioner

                                               .vs.

                      1.The Superintendent of CGST and Central Excise,
                        Thirumangalam Range,
                        27, Rajaram Street,
                        Jawahar Nagar,
                        Thirumangalam- 625 706.

                      2.The Commissioner of CGST and Central Excise,
                        Central Revenue Buildings, Bibikulam,
                        Madurai – 625 002.

                      3.The Customs, Excise and Service Tax Appellate Tribunal,
                        “Shastri Bhavan'',
                        26,Haddows Road,
                        Chennai – 600 006.                             : Respondents

                      PRAYER: Writ Petition filed under Article 226 of the Constitution
                      of India, praying this Court to issue a Writ of Certiorarified
                      Mandamus       calling     for   the   records   pertaining   to     File
                      No.V/52/15/38/2006-Adjn.& V/52/15/36/2006-Adjn comprising              of

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http://www.judis.nic.in
                      Order in Original No.MDU-CEX-COM 51 of 2018, dated 28.3.2018
                      issued on 5.4.2018 on the file of the second respondent and to
                      quash the same and for a consequential direction directing the
                      second respondent to hear and dispose of       the matter afresh in
                      consonance with the directions issued by this Court vide its order
                      dated 8.4.2014 made in C.M.A(MD)No.840of 2009-842/2009 as
                      well as the final orders No.40695-40697, all dated 10.7.2014
                      passed by the third respondent/Tribunal.


                                  For Petitioner          :Mr.SP.Maharajan


                                                ORDER

************* The learned counsel for the Petitioner has circulated a letter, dated 28.01.2020 to the Registry, seeking permission of this Court to withdraw this Writ Petition. The learned counsel has also made an endorsement to that effect.

2.In view of the same, the Writ Petition is dismissed as withdrawn. No costs. Consequently, connected Miscellaneous Petition is dismissed.

04.02.2020 Index:Yes/No Internet:Yes/No vsn 2/4 http://www.judis.nic.in To

1.The Superintendent of CGST and Central Excise, Thirumangalam Range, 27, Rajaram Street, Jawahar Nagar, Thirumangalam- 625 706.

2.The Commissioner of CGST and Central Excise, Central Revenue Buildings, Bibikulam, Madurai – 625 002.

3.The Customs, Excise and Service Tax Appellate Tribunal, “Shastri Bhavan'', 26,Haddows Road, Chennai – 600 006.

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http://www.judis.nic.in PUSHPA SATHYANARAYANA, J.

vsn 0RDER MADE IN W.P(MD)NO.10674 of 2018 and W.M.P(MD)No.9765 of 2018 04.02.2020 4/4 http://www.judis.nic.in

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