Velayudham Rajkumar vs The Assistant Commissioner (St)
2021 Latest Caselaw 10800 Mad

                                                                                      W.P. No.7365 of 2021



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED: 27.04.2021

                                                      CORAM

                                   THE HONOURABLE DR. JUSTICE ANITA SUMANTH

                                              W.P. No.7365 of 2021 and
                                               WMP.No.7867 of 2021
                Velayudham Rajkumar
                Rep. by its Proprietor Velayudham Raj Kumar
                No.19 Gnananbal Gaden 1st Street, 1st Floor,
                Ayanavaram, Chennai-600 023.                                    ...Petitioner
                                                       Vs.
                The Assistant Commissioner (ST)
                Purasawalkam Assessment Circle,
                No.F-50, 1st Avenue, Anna Nagar East,
                Chennai-102.                                                    ...Respondent

                Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to
                issue Writ of Certiorari calling for the records of the respondents order dated
                08.10.2020 in GSTIN33AABPR1512K1Z0/2017/18 and quash the same.
                               For Petitioner     : Mr.Adithya Reddy
                               For Respondent :       Mr.ANR Jayaprathap
                                                      Government Advocate
                                                   ********
                                                     ORDER

In the light of memo dated 27.04.2021 seeking permission of this Court to

withdraw the writ petition, this writ petition is dismissed as withdrawn. The

https://www.mhc.tn.gov.in/judis/ W.P. No.7365 of 2021

DR. ANITA SUMANTH, J.

impugned order is dated 08.10.2020 and thus in the light of the judgment of the

Supreme Court in the case of In Re: Cognizance for Extension of Limitation dated

23.03.2020, 06.05.2020, 10.07.2020 and M/s.SS Group Pvt. Ltd. V. Aaditiya J. Garg

& another (Civil Appeal No.4085 of 2020 dated 17.12.2020) extending limitation

during the period of currency of the pandemic, the petitioner will file an appeal

within a period of four weeks from today. Connected Miscellaneous Petition is

closed. No costs.

27.04.2021 ska Index: Yes/No Speaking/Non speaking order Note: Registry is directed to return the original impugned order.

To The Assistant Commissioner (ST) Purasawalkam Assessment Circle, No.F-50, 1st Avenue, Anna Nagar East, Chennai-102.

W.P. No.7365 of 2021 and WMP.No.7867 of 2021

https://www.mhc.tn.gov.in/judis/