Sunil Steels vs The Commissioner Of Customs
2021 Latest Caselaw 644 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

                       WP(C).No.27252 OF 2020(F)


PETITIONER/S:

                SUNIL STEELS
                VIII/532, NEDUMPRAM PANCHAYATH, PODIYADI,
                THIRUVALLA, PATHANAMTHITTA, PIN - 689 110,
                REPRESENTED BY ITS MANAGING PARTNER,
                MR. SUNIL GEORGE OOMMEN.

                BY ADVS.
                SRI.M.BALAGOPAL
                SMT.R.DEVIKA (ALAPPUZHA)

RESPONDENT/S:

                THE COMMISSIONER OF CUSTOMS
                CUSTOM HOUSE, WILLINGDON ISLAND, COCHIN,
                PIN - 682 009.

                R1 BY SRI.THOMAS MATHEW NELLIMOOTTIL, SC, CENTRAL
                BOARD OF EXCISE & CUSTOMS

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD           ON
07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C).No.27252 OF 2020(F)

                               2




                         JUDGMENT

Dated this the 7th day of January 2021

The learned counsel for the petitioner submits that

the matter has become infructuous.

Accordingly, the writ petition is dismissed as infructuous.

Sd/-

BECHU KURIAN THOMAS

JUDGE

JS