M/S. Sterling Marine Services vs Union Of India
2021 Latest Caselaw 12083 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.25472 OF 2015(H)

PETITIONER:

                  M/S. STERLING MARINE SERVICES,
                  SIVAPRASAD BUILDING, RAVIPURAM, COCHIN-682 015, REPRESENTED BY
                  ITS MANAGING PARTNER MR.RAJEEVAN M.F., AGED 39,S/O.FRANCIS M.J,
                  RESIDING AT MADATHIPARAMBAN HOUSE, KOTTARAM LANE, VADUTHALA,
                  KOCHI-682 023.

                  BY ADV. SRI.VISHNU BABU

RESPONDENTS:

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

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

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

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

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

        6         JOINT COMMISSIONER OF CENTRAL EXCISE,
                  ERNAKULAM I DIVISION, CENTRAL EXCISE BHAVAN, KATHRIKADAVU KOCHI-
                  682 017.

        7         THE SUPERINTENDENT OF CENTRAL EXCISE,
                  SERVICE TAX D RANGE, CENTRAL EXCISE BHAVAN, KALOOR,KOCHI - 682
                  017.

                  R1 BY SMT.K.R.AMBILI, CGC
                  R1 BY ADV. SMT.K.R.AMBILI CGC
                  R1-2 BY ADV. SRI.SAIBY JOSE KIDANGOOR
                  R1 BY ADV. SMT.SHEELA DEVI.I., SC, CENTRAL BOARD OF EXCISE AMP
                  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.25472 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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