Union Of India Rep. By vs Mahe Beach Trading Company
2022 Latest Caselaw 14816 Mad

                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                      DATED: 05.09.2022

                                                            CORAM

                                     THE HON'BLE MR.JUSTICE S. VAIDYANATHAN

                                                             AND

                                       THE HON'BLE MR. JUSTICE C. SARAVANAN

                                                     W.A. No. 512 of 2020

                     1.           Union of India rep. by
                                  Union Territory of Puducherry
                                  through the Chief Secretary,
                                  Government of Puducherry,
                                  Puducherry.

                     2.           Commercial Tax Officer,
                                  Mahe, Puducherry State.                   ..Appellants

                                                              Vs.

                     1.           Mahe Beach Trading Company,
                                  rep. by its Managing Partner,
                                  Mrs. Fathimathul Rejina
                                  Door No.1/287, New No.1/352A,
                                  Parakkal, Mahe – 673 310.

                     2.           Mrs.K.E. Reesha                           ..Respondents


                     Prayer:           Writ Appeal as against the order dated 13.03.2019 passed in

                     W.P. No. 3419 of 2019.




https://www.mhc.tn.gov.in/judis
                                                                             S. VAIDYANATHAN,J.

                                                                                                AND

                                                                                 C. SARAVANAN,J.

                                                                                                   nv
                                              For Appellants    ::    Mr.J. Kumaran,
                                                                      Govt. Pleader (Puducherry)

                                              For Respondents ::      Mr.R. Krishnaprasad for
                                                                      M/s.Sarvabhauman Associates

                                                        JUDGMENT

S. VAIDYANATHAN,J.

AND

C. SARAVANAN,J.

Learned counsel for the appellants seeks permission of this Court to

withdraw the writ appeal and he has also made an endorsement to that

effect. Accordingly, the writ appeal is dismissed as withdrawn. No costs.

(S.V.N.J.) (C.S.N.J.) nv 05.09.2022

W.A. No. 512 of 2020

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