M/S Signal Engineering vs Union Of India
2021 Latest Caselaw 12084 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.21812 OF 2015(B)

PETITIONER:

                  M/S SIGNAL ENGINEERING,
                  KAKKANATTU HOUSE, AYROORPADAM P.O., UPPUKANDAM, KOTHAMANGALAM-686692.

                  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-110001.

        2         CENTRAL BOARD OF EXCISE AND CUSTOMS,
                  MINISTRY OF FINANCE, DEPARTMENT OF REVENUE, CENTRAL REVENUE BUILDING,
                  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 IS SECRETARY, TRANSPORT BHAVAN, 1 SANSAD MARG, NEW
                  DELHI-110001.

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

        6         JOINT COMMISSIONER OF CENTRAL EXCISE,
                  COCHIN COMMISSIONERATE, IS PRESS ROAD, ERNAKULAM NORTH, KOCHI-682018.

        7         DEPUTY COMMISSIONER OF CENTRAL EXCISE,
                  SERVICE TAX DIVISION, CENTRAL EXCISE BHAVAN, KATHRIKADAVU, KOCHI-
                  682017.

                  R1 BY SMT.MINI RAJAN, CGC
                  R1, R5 BY ADV. SRI.P.BENNY THOMAS
                  R1 BY ADV. SMT.MINI RAJAN 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
                  R1-2 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.21812 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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