M/S.Tpv Technology India Private ... vs The Commissioner Of Customs on 22 February, 2021

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Madras High Court

M/S.Tpv Technology India Private ... vs The Commissioner Of Customs on 22 February, 2021

Bench: G.R.Swaminathan

                                                                         W.P.(MD)No.19824 of 2020


                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED: 22.02.2021

                                                   CORAM:

                             THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN

                                           W.P.(MD)No.19824 of 2020
                                                    and
                                          W.M.P.(MD)No.16529 of 2020


                      M/s.TPV Technology India Private Limited,
                      (Represented by the Director Mr.Hemraj Sethia)
                      501-508, 5th Floor, Bestech Chamber,
                      B-Block, Sushant Lok, Phase-I,
                      Section 27, Gurugram-122002,
                      Haryana                                                ... Petitioner

                                                       -Vs-

                      1.The Commissioner of Customs,
                        Customs Preventive Commissionerate,
                        No.1, Williams Road, Cantonment,
                        Tiruchirapalli-62001.

                      2.The Assistant Commissioner of Customs,
                        Cuddalore Division,
                        (under Trichy Customs Preventive Commissionerate)
                        No.60, Mohan Singh Road,
                        Cuddalore-607 003.

                      3.The Superintendent of Customs,
                        Sattva ICD, Pullichapallam,
                        (under Trichy Customs Preventive Commissionerate)
                        Panchavatee Complex,
                        Pondy Tindivanam Road,
                        Pondicherry-605 111.                              ... Respondents

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                                                                             W.P.(MD)No.19824 of 2020




                      PRAYER: Petition filed under Article 226 of the Constitution of India to
                      issue a Writ of Certiorari, to call for the records relating to confiscation
                      of the imported goods, communicated vide letter O.C.No.1133/2020,
                      dated 29.10.2020 of the third respondent and quash the same and direct
                      the first respondent for extension of warehousing period within a time
                      frame as may be fixed by this Court.


                            For Petitioner     : Mr.S.Jaikumar
                            For Respondents : Mr.B.Vijaya karthikeyan


                                                     ORDER

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the petition. Permission is granted.

2.In view of the above, the writ petition is dismissed as withdrawn.

No costs. Consequently, connected miscellaneous petition is closed.

22.02.2021 Index : Yes/No Internet : Yes/No rmi 2/4 http://www.judis.nic.in W.P.(MD)No.19824 of 2020 Note :In view of the present lock down owing to COVID-19 pandemic, a web copy of the order may be utilized for official purposes, but, ensuring that the copy of the order that is presented is the correct copy, shall be the responsibility of the advocate/litigant concerned.

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http://www.judis.nic.in W.P.(MD)No.19824 of 2020 G.R.SWAMINATHAN, J.

rmi W.P.(MD)No.19824 of 2020 and W.M.P.(MD)No.16529 of 2020 22.02.2021 4/4 http://www.judis.nic.in

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