M/S Signal Engineering vs Commissioner Of Central Excise
2021 Latest Caselaw 12082 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.28670 OF 2016(G)


PETITIONER:

                  M/S SIGNAL ENGINEERING,
                  KAKKANATTU HOUSE, AYROORPADAM P.O., UPPUKANDAM, KOTHAMANGALAM -
                  686 692, REPRESENTED BY IT PROPRIETOR SRI.AJI MATHAI, AGED 42,
                  S/O.K.E.MATHAI, RESIDING AT 'KAKKANATTU HOUSE', AYROOPADAM P.O.,
                  UPPUKANDAM, KOTHAMANGALAM, ERNAKULAM - 686 692.

                  BY ADV. SRI.VISHNU BABU

RESPONDENTS:

        1         COMMISSIONER OF CENTRAL EXCISE,
                  C.R.BUILDINGS, I.S.PRESS ROAD, COCHIN - 682 018.

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

        3         COCHIN SHIPYARD LTD.,
                  PERUMANOOR P.O., COCHIN - 682 015, REPRESENTED BY ITS CHAIRMAN
                  AND MANAGING DIRECTOR.

        4         SUPERINTENDENT OF CENTRAL EXCISE,
                  SERVICE TAX, MUVATTUPUZHA RANGE, MUVATTUPUZHA - 686 661.

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

                  R1 BY SRI.P.R.SREEJITH, SC, CENTRAL BOARD OF EXCISE AND CUSTOMS
                  R1, R3 BY ADV. SRI.P.BENNY THOMAS
                  R1 BY ADV. SRI.SUVIN R.MENON 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
                  R2 BY ADV. SRI.SUVIN R.MENON, CGC

OTHER PRESENT:

                  ASG P.VIJAYAKUMAR

      THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 16.04.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).NO.28670 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Writ Petition is dismissed as withdrawn.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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