M/S Espee Engineering vs Union Of India
2021 Latest Caselaw 12031 Ker

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       PRESENT

                    THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

               FRIDAY, THE 16TH DAY OF APRIL 2021 / 26TH CHAITHRA, 1943

                              WP(C).No.12534 OF 2015(N)

PETITIONER:

                  M/S ESPEE ENGINEERING,
                  PEREPPADAN HOUSE, KARUKUTTY P.O., THIRUMUDIKKUNNU, ERNAKULAM,
                  REPRESENTED BY ITS PROPRIETOR, SHAJU P.G.

                  BY ADV. SRI.VISHNU BABU

RESPONDENTS:

        1         UNION OF INDIA,
                  REPRESENTED BY ITS SECRETARY, REVENUE DEPARTMENT, NORTH BLOCK,
                  NEW DELHI-110 001.

        2         THE CENTRAL BOARD OF EXCISE AND CUSTOMS,
                  MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL REVENUE
                  BUILDINGS, I.P.ESTATE, NEW DELHI - 110 001.

        3         THE COMMISSIONER OF CENTRAL EXCISE,
                  C.R.BUILDING, I.S.PRESS ROAD, COCHIN-682 018.

        4         THE COMMISSIONER OF CENTRAL EXCISE (APPEALS),
                  C.R.BUILDING, I.S.PRESS ROAD, COCHIN-682 018.

        5         THE PRESIDENT,
                  CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, WEST BLOCK,
                  NO.2, R.K.PURAM, NEW DELHI-110 066.

        6         MINISTRY OF SHIPPING,
                  REPRESENTED BY ITS SECRETARY, TRANSPORT BHAVAN, 1 SANSAD MARG,
                  NEW DELHI-110 001.

        7         COCHIN SHIPYARD LTD.,
                  PERUMANOOR P.O., COCHIN-16, REPRESENTED BY ITS CHAIRMAN AND
                  MANAGING DIRECTOR.

        8         SUPERINTENDENT OF CENTRAL EXCISE,
                  SERVICE TAX RANGE,ANGAMALY-683 572.

                  R1 BY SRI.P.R.SREJITH, SC, CENTRAL BOARD OF EXCISE & CUSTOMS
                  R1, R7 BY ADV. SRI.P.BENNY THOMAS
                  R1 BY ADV. SRI.M.GOPIKRISHNAN NAMBIAR
                  R1 BY ADV. SRI.P.GOPINATH
                  R1 BY ADV. SRI.K.JOHN MATHAI
                  R1 BY ADV. SRI.JOSON MANAVALAN
                  R1 BY ADV. SRI.KURYAN THOMAS
                  R1-2 BY ADV. SRI.SAIBY JOSE KIDANGOOR
                  R1 BY ADV. SRI.P.R.SREJITH, SC, CENTRAL BOARD OF EXCISE AMP
                  CUSTOMS

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 16.04.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.12534 OF 2015                2




                          JUDGMENT

The learned counsel for the petitioner seeks permission to

withdraw the Writ Petition. Permission is granted. The Writ

Petition is dismissed as withdrawn.

Sd/-

MURALI PURUSHOTHAMAN, JUDGE

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