M/S. Sterling Marine Services vs Union Of India
2021 Latest Caselaw 12053 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.28628 OF 2016(C)

PETITIONER:

                  M/S. STERLING MARINE SERVICES,
                  SIVAPRASAD BUILDING, RAVIPURAM, COCHIN-682015, REPRESENTED BY ITS
                  MANAGING PARTNER, MR. RAJEEVAN M.F., AGED 40, S/O. FRANCIS M.J.,
                  RESIDING AT MADATHIPARAMBAN HOUSE, KOTTARAM LANE, KOTTARAM LANE,
                  VADUTHALA, KOCHI-682023.

                  BY ADV. SRI.VISHNU BABU

RESPONDENTS:

        1         UNION OF INDIA,
                  REPRESENTED BY IT SECRETARY, MINISTRY OF FINANCE, DEPARTMENT OF
                  REVENUE, NORTH BLOCK, CENTRAL SECRETARIAT, NEW DELHI-110001.

        2         CENTRAL BOARD OF EXCISE AND CUSTOMS,
                  MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL REVENUE BUILDINGS,
                  I.P.ESTATE, NEW DELHI-110001.

        3         THE COMMISSIONER OF CENTRAL EXCISE,
                  C.R.BUILDINGS, I.S.PRESS ROAD, COCHIN-682018.

        4         MINISTRY OF SHIPPING,
                  REPRESENTED BY ITS SECRETARY, TRANSPORT BHAVAN, 1 SANSAD MARG, NEW
                  DELHI-110001.

        5         COCHIN SHIPYARD LTD.,
                  PERUMANOOR P.O., COCHIN-682015, REPRESENTED BY ITS MANAGING DIRECTOR.

        6         ASSISTANT COMMISSIONER OF CENTRAL EXCISE,
                  SERVICE TAX DIVISION, CENTRAL EXCISE BHAVAN, KATHRIKADAVU, KOCHI-
                  682017.

        7         THE SUPERINTENDENT OF CENTRAL EXCISE,
                  SERVICE TAX D RANGE, CENTRAL EXCISE BHAVAN, KALOOR, KOCHI-682017.

                  R1 BY SRI.S.VAIDYANATHAN, CGC
                  R1, R5 BY ADV. SRI.P.BENNY THOMAS
                  R1 BY ADV. SRI.S.VAIDYANATHAN CGC
                  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 BY ADV. SMT.SHEELA DEVI.I., SC, CENTRAL BOARD OF EXCISE AMP CUSTOM
                  R2 BY ADV. SMT.SHEELA DEVI.I., SC, CENTRAL BOARD OF EXCISE & CUSTOM

OTHER PRESENT:

                  SMT I SHEELA DEVI SC

       THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 16.04.2021, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).NO.28628 OF 2016           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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