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M/S. Chidambaram Shipcare ... vs The Commissioner Of Service Tax
2022 Latest Caselaw 16886 Mad

Citation : 2022 Latest Caselaw 16886 Mad
Judgement Date : 27 October, 2022

Madras High Court
M/S. Chidambaram Shipcare ... vs The Commissioner Of Service Tax on 27 October, 2022
                                                                            C.M.A. No. 1246 of 2014




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 27.10.2022

                                                           CORAM

                                  THE HON'BLE MR. JUSTICE S. VAIDYANATHAN

                                                           AND

                                   THE HON'BLE MR.JUSTICE C. SARAVANAN

                                                C.M.A. No. 1246 of 2014


                     M/s. Chidambaram Shipcare Private Limited,
                     No.38, First Floor, Second Line Beach,
                     Chennai – 600 001.                                 ..Appellant

                                                            Vs.

                     The Commissioner of Service Tax,
                     No.692, MHU Complex, Anna Salai,
                     Nandanam, Chennai – 600 035.                       ..Respondent



                     Prayer:        Civil Miscellaneous Appeal as against the Misc. Order No. 155

                     of 2011 dated 29.03.2022 on the file of Customs, Excise and Service Tax

                     Appellate Tribunal, Chennai.

                                    For Appellant     ::     Mrs.P. Jayalakshmi for

                     1\4


https://www.mhc.tn.gov.in/judis
                                                                               C.M.A. No. 1246 of 2014

                                                          Mr.K. Magesh

                                        For Respondent    ::    Mr.V. Sundareswaran
                                                          Standing Counsel
                                                         JUDGMENT

S. VAIDYANATHAN,J.

AND

C. SARAVANAN,J.

Learned counsel for the appellant seeks permission of this Court to

withdraw the appeal and she has also made an endorsement to that effect.

Accordingly, the Civil Miscellaneous Appeal is dismissed as withdrawn. No

costs.

(S.V.N.J.) (C.S.N.J.) nv 27.10.2022

To The Commissioner of Service Tax, No.692, MHU Complex, Anna Salai, Nandanam, Chennai – 600 035.

2\4

https://www.mhc.tn.gov.in/judis C.M.A. No. 1246 of 2014

S. VAIDYANATHAN,J.

AND

C. SARAVANAN,J.

nv

C.M.A. No. 1246 of 2014

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27.10.2022

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

 
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