M/S.Kripa Outdoor Publicity vs Customs Excise And Service Tax ...
2022 Latest Caselaw 378 Mad

                                                                             Review Application No.33 of 2016

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED : 06.01.2022

                                                          CORAM

                              THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                               and
                           THE HONOURABLE MR.JUSTICE MOHAMMED SHAFFIQ

                                              Review Application No. 33 of 2016
                                                              in
                                                  C.M.A. No. 2072 of 2011

                M/s.Kripa Outdoor Publicity
                Rep. By its Proprietor R.Parthasarathy
                No.4, 10th Avenue (Pilco Avenue)
                Ashok Nagar, Chennai-600 078.                                                 .. Petitioner

                                                           Versus

                1. Customs Excise and Service Tax Appellate Tribunal
                   South Zonal Bench, Shastri Bhawan Annexe (I floor)
                   26, Haddows Road, Chennai – 600 006.

                2. The Commissioner of Central Excise
                   Chennai II Commissionerate
                   MHU Complex, 692, Anna Salai
                   Nandanam, Chennai – 600 035.                                          ..
                Respondents

                          Review Application filed under Order 47 Rule (1) read with Section 114 of
                Civil Procedure Code to review the judgment dated 16.12.2015 in C.M.A. No.
                2072 of 2011 passed by the Division bench of this Court.


                                  For Petitioner    : Mr. N.Viswanathan

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


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                                                                               Review Application No.33 of 2016



                                                          ORDER

(Order of this Court was made by R.MAHADEVAN, J.)

When the matter was taken up for hearing, the learned counsel for the

petitioner sought permission of this Court to withdraw this review application.

2.This matter was heard through video conference and therefore, no

endorsement was made in the bundle.

3.Recording the submission made by the learned counsel for the

petitioner, permission is granted to withdraw the case and accordingly, this review

application is dismissed as withdrawn. No costs.

[R.M.D., J.] [M.S.Q., J.] 06.01.2022 Index : Yes/No Speaking/Non-Speaking Order

Maya/dhk

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

Review Application No.33 of 2016

To

1. Customs Excise and Service Tax Appellate Tribunal South Zonal Bench, Shastri Bhawan Annexe (I floor) 26, Haddows Road, Chennai – 600 006.

2. The Commissioner of Central Excise Chennai II Commissionerate MHU Complex, 692, Anna Salai Nandanam, Chennai – 600 035.

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

Review Application No.33 of 2016

R. MAHADEVAN, J.

and MOHAMMED SHAFFIQ, J.

Maya/dhk

Review Application No. 33 of 2016

06.01.2022

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