N.Srinivasan vs Union Of India
2023 Latest Caselaw 5879 Mad

                                                                                      W.A.No.1695 of 2018

                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED: 09.06.2023

                                                         CORAM :

                                      THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
                                                             and
                                        THE HONOURABLE MR.JUSTICE P. DHANABAL
                                                    W.A.No.1695 of 2018
                     N.Srinivasan                                                      ... Appellant
                                                             Vs.

                     1.Union of India,
                       Rep. by its Secretary,
                       Department of Revenue,
                       Ministry of Finance, New Delhi.

                     2. The Special Director, Enforcement Directorate
                         Government of India, Western Region,
                        4th floor, Kaiser-I-Hind, Currimbhoy Road,
                        Ballard Estate, Mumbai 400 001.                              ... Respondents

                     Prayer: Writ Appeal filed under Clause 15 of Letters Patent to set aside the
                     order dated 09.07.2018 passed in W.P.No.2815 of 2016.
                                  For Appellant     : Mr.P.R.Raman, Senior Counsel
                                                      for Mr.C.Seethapathy

                                  For Respondents   : Mr.A.R.L.Sundaresan,
                                                      Additional Solicitor General
                                                      for Mr.Raja Singh Pathibi
                                                      Senior Panel Counsel



                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                                       W.A.No.1695 of 2018



                                                         JUDGMENT

(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.) Today, when the matter is listed for hearing, the learned counsel

appearing for the appellant informed the Court that the appellant has already

filed an Appeal before the Appellate Tribunal and the same is pending.

Therefore, he seeks liberty to proceed the Appeal pending before the

Tribunal and for the same, seeks permission of this Court to withdraw the

instant Writ Appeal. He has also made an endorsement to that effect.

2. Inview of the above submission and the endorsement made by the

learned counsel for the appellant, this Writ Appeal is dismissed as

withdrawn, with liberty to proceed the Appeal, pending before the Appellate

Tribunal. No costs.

                                                                          (D.K.K.J.)          (P.D.B.J.)

                                                                                 09.06.2023
                     Internet: Yes/No
                     Index : Yes/No
                     mst

https://www.mhc.tn.gov.in/judis W.A.No.1695 of 2018

To

1.The Secretary, Union of India, Department of Revenue, Ministry of Finance, New Delhi.

2. The Special Director, Enforcement Directorate Government of India, Western Region, 4th floor, Kaiser-I-Hind, Currimbhoy Road, Ballard Estate, Mumbai 400 001.

https://www.mhc.tn.gov.in/judis W.A.No.1695 of 2018

D.KRISHNAKUMAR, J.

and P. DHANABAL, J.

mst

W.A.No.1695 of 2018

09.06.2023

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