White Arrow Group Of Companies vs Union Of India
2022 Latest Caselaw 3757 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE BECHU KURIAN THOMAS
  THURSDAY, THE 24TH DAY OF MARCH 2022 / 3RD CHAITHRA, 1944


                      WP(C) NO. 19588 OF 2019
PETITIONER:

             WHITE ARROW GROUP OF COMPANIES
             REPRESENTED BY ITS MANAGING PARTNER, KIRAN
             KUMAR.P.V., ROOM NO.2/58 D, AMMINI AMMA TOWER,
             CHITTILAPILLY CENTRE, P.O.CHITTILAPILLY, TRISSUR
             DISTRICT-680 551.
             BY ADVS.
             C.K.KARUNAKARAN
             E.M.MURUGAN
             LEKSHMI P. NAIR
             ARJUN SATHISH KUMAR


RESPONDENTS:

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

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

    3        CONTAINER CORPORATION OF INDIA LTD.,
             REPRESENTED BY TERMINAL MANAGER,
             CONTAINER FREIGHT STATION, NH 47C,
             MULAVUKADU P.O., VALLARPADAM, ERNAKULAM-682 504.
             BY SRI.S.MANU, ASGI
                ADV.SREELAL WARRIER, SC FOR EXCISE & CUSTOMS



     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALY HEARD ON
24.03.2022,     THE   COURT   ON   THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 W.P(C) No.19588 OF 2019
                               2
                 BECHU KURIAN THOMAS, J.
           ===========================
                  W.P(C) No.19588 OF 2019
          ============================
            Dated this the 24th day of March, 2022


                             JUDGMENT

Learned Counself for the petitioner submitted that the

matter has become infructuous and seeks permission to withdraw

the writ petition with liberty to file a fresh writ petition, if further

cause of action arises.

In view of the above, this writ petition is dismissed as

withdrawn reserving liberty of the petitioner to file a fresh writ

petition, if fresh cause of action arises.

Sd/-

BECHU KURIAN THOMAS JUDGE nk