Madras High Court
M/S.Ace Kargoways Private Limited vs The Principal Commissioner Of Customs on 10 August, 2021
Author: Anita Sumanth
Bench: Anita Sumanth
W.P. No.16490 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 10.08.2021
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P. No.16490 of 2021 and
WMP.No.17455 of 2021
M/s.Ace Kargoways Private Limited
Rep by its Director
No.83-84, Moore Street, II Floor,
Chennai – 600 001.
... Petitioner
Vs
The Principal Commissioner of Customs,
Chennai – VIII, Customs House,
No.60, Rajaji Salai,
Chennai – 600 001. ... Respondent
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to
issue Writ of Certiorari calling for the records of the proceedings of the 1st
respondent made in F.No.R-267/CBS (Case File) dated 01.04.2021 and quash the
same.
For Petitioner : Mr.S.Thirumavalavan
1
https://www.mhc.tn.gov.in/judis/
W.P. No.16490 of 2021
Dr.ANITA SUMANTH,J.
ORDER
In the light of memo dated 10.08.2021 filed by the learned counsel for the petitioner on behalf of the petitioner under cover of e-mail dated 10.08.2021, this Writ Petition is dismissed as withdrawn. Liberty is granted to the petitioner to file a reply to the impugned show cause notice within a period of four (4) weeks from today. Upon receipt thereof, the respondent will take forward the proceedings in accordance with law. No costs. Connected Miscellaneous Petition is closed.
10.08.2021 sl Index: Yes/No Speaking order/Non-speaking order To The Principal Commissioner of Customs, Chennai – VIII, Customs House, No.60, Rajaji Salai, Chennai – 600 001.
W.P. No.16490 of 2021 and WMP.No.17455 of 2021 2 https://www.mhc.tn.gov.in/judis/