M/S Prince Alloys Pvt Ltd vs Commissioner Of Customs
2023 Latest Caselaw 9392 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR.JUSTICE C.S.DIAS
     FRIDAY, THE 25TH DAY OF AUGUST 2023 / 3RD BHADRA, 1945
                       WP(C) NO. 20858 OF 2023
PETITIONER:

          M/S PRINCE ALLOYS PVT LTD.,
          AGED 46 YEARS
          NEAR KSEB SUB STATION, KOPPAM (VIA), PATTAMBI,
          PALAKKAD REPRESENTED BY EXECUTIVE DIRECTOR AHMED
          FAIZAL SHA, S/O T.K ABDUL KARIM, R/O 5/99 AL-BARAKAH,
          PUDUNAGARAM P.O, PALAKKAD., PIN - 679307

          BY ADVS.      JOSEPH KODIANTHARA (SR.)
                        SAJEEV KUMAR M.S
                        LAKSHMI S KUMAR(K/000098/2017)
                        A.N.JYOTHILEKSHMI(K/109/2006)


RESPONDENTS:

    1     COMMISSIONER OF CUSTOMS,
          CUSTOMS HOUSE, WILLINGDON ISLAND, COCHIN.,
          PIN - 682009

    2     ASSISTANT COMMISSIONER OF CUSTOMS,
          SPECIAL INTELLIGENCE AND INVESTIGATION BRANCH (SIIB),
          CUSTOMS HOUSE, WILLINGDON ISLAND, COCHIN-682009.,
          PIN - 682009

          BY ADV P.R.SREEJITH

      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C)No.20858/2023

                                    -:2:-




                   Dated this the 25th day of August,2023

                           JUDGMENT

The learned counsel appearing for the petitioner

seeks leave of this Court to withdraw the writ petition,

without prejudice to its right to file a fresh writ petition

on the same cause of action.

2. Leave sought for is granted.

Resultantly, the writ petition is dismissed as

withdrawn.

Sd/-

C.S.DIAS,JUDGE

DST/25.08.23 //True copy//

P.A.To Judge