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M/S.Yentop Manickavel Sons ... vs The Commercial Tax Officer
2023 Latest Caselaw 8552 Mad

Citation : 2023 Latest Caselaw 8552 Mad
Judgement Date : 18 July, 2023

Madras High Court
M/S.Yentop Manickavel Sons ... vs The Commercial Tax Officer on 18 July, 2023
                                                                          W.A.(MD)Nos.1294 to 1299 of 2014


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 18.07.2023

                                                      CORAM:

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH
                                                    AND
                                  THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                         W.A.(MD)Nos.1294 to 1299 of 2014
                                                        and
                                        M.P.(MD)Nos.1, 1, 1, 1, 1 and 1 of 2014

                     W.A.(MD)No.1294 of 2014:-

                     M/s.Yentop manickavel Sons Edible Oils (P) Ltd.,
                     represented by its Director, M.Nagalingam Manthirasabai,
                     123, Katchery Road, Virudhunagar -626 001.       ...Appellant


                                                         /Vs./

                     The Commercial Tax Officer-1,
                     Virudhunagar Assessment Circle,
                     Virudhunagar.                                        ...Respondent


                     PRAYER:- Writ Appeal - filed under Clause 15 of Letters Patent Act, to
                     set aside the order dated 19.09.2014 made in W.P.(MD)No.13346 of 2013
                     on the file of this Court.


                                           For Appellant         : Mr.S.Raja Jeya Chandra Paul
                                           For Respondent        : Mr.S.Shaji Bino
                                                                   Special Government Pleader



                     1/3
https://www.mhc.tn.gov.in/judis
                                                                     W.A.(MD)Nos.1294 to 1299 of 2014




                                            COMMON JUDGMENT

                        (Judgment of the Court was delivered by DR.ANITA SUMANTH , J.)


                                  Mr.S.Raja Jeya Chandra Paul, learned Counsel for the

                     appellant seeks leave of this Court to withdraw these Writ Appeals and

                     he has also made an endorsement in this regard, recording which, these

                     Writ Appeals are dismissed as withdrawn. No costs. Consequently,

                     connected miscellaneous petitions are closed.



                                                            [A.S.M.J.,] & [R.V.J.,]
                                                                  18.07.2023
                     NCC      :Yes/No
                     Index    :Yes/No
                     Internet :Yes

                     cmr

                     To

                     The Commercial Tax Officer-1,
                     Virudhunagar Assessment Circle,
                     Virudhunagar.




                     2/3
https://www.mhc.tn.gov.in/judis
                                              W.A.(MD)Nos.1294 to 1299 of 2014


                                         DR.ANITA SUMANTH, J.

AND R.VIJAYAKUMAR, J.

cmr

Order made in W.A.(MD)Nos.1294 to 1299 of 2014

Dated:

18.07.2023

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

 
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