The Commercial Tax Officer-Ii vs M/S.Arun Agencies
2022 Latest Caselaw 10961 Mad

                                                                                  W.A.No.2816 of 2019

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED 23.06.2022

                                                         CORAM

                                    THE HON'BLE Mr. JUSTICE R. MAHADEVAN
                                                      AND
                                  THE HON'BLE Mr. JUSTICE MOHAMMED SHAFFIQ


                                                W.A.No.2816 of 2019
                                                       AND
                                               C.M.P.No.17994 of 2019


                The Commercial Tax Officer-II
                Commercial Taxes Department
                Puducherry                                                        .. Appellant

                                                            Vs.

                M/s.Arun Agencies
                Rep. by Proprietor
                P.Nagapushanam
                Cuddalore Main Road
                Thavalakuppam
                Puducherry 605 007                                                 .. Respondent

                          Writ Appeal filed under Clause 15 of the Letters Patent Act, against the
                order dated 13.10.2017 passed in W.P.No.26783 of 2017.


                                     For Appellant      Mr.V.Balamurugane
                                                        Additional Government Pleader
                                     For Respondent Mr.A.N.R.Jayaprathap


https://www.mhc.tn.gov.in/judis
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                                                                              W.A.No.2816 of 2019

                                                JUDGMENT

(Judgment was delivered by R. MAHADEVAN, J.)

This Writ Appeal arises from the order dated 13.10.2017 passed by the

learned Single Judge in W.P.No.26783 of 2017.

2. Today, when the matter is taken up for consideration, the learned

counsel appearing for the appellant seeks permission of this Court to withdraw

this writ appeal. He has also made an endorsement in the case bundle to that

effect.

3. Recording the above submission and endorsement made by the learned

counsel for the appellant, this writ appeal is dismissed as withdrawn.

No costs. Connected miscellaneous petition is closed.

                                                                   [R.M.D,J.]     [M.S.Q, J.]
                                                                          23.06.2022
                Internet : Yes
                Index : Yes / No
                gya

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

W.A.No.2816 of 2019

R. MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

gya

W.A.No.2816 of 2019

23.06.2022

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