The Additional Commissioner Of Customs vs M/S. N.C.Alexander
2023 Latest Caselaw 14414 Mad

Madras High Court

The Additional Commissioner Of Customs vs M/S. N.C.Alexander on 21 November, 2023

Author: R. Mahadevan

Bench: R.Mahadevan, Mohammed Shaffiq

                                                                                      W.A.No.3048 of 2023




                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 21.11.2023

                                                    CORAM :

                            THE HONOURABLE MR.JUSTICE R.MAHADEVAN
                                              and
                         THE HONOURABLE MR. JUSTICE MOHAMMED SHAFFIQ

                                           Writ Appeal No.3048 of 2023
                                                       and
                                             CMP.No.25273 of 2023


            1. The Additional Commissioner of Customs
               (Group 1), Office of the Commissioner of Custom,
               Chennai II (Imports), No.60, Rajaji Salai,
               Chennai 600 001.

            2. The Assistant/ Deputy Commissioner of Customs
               (Group 1), Office of the Commissioner of Custom,
               Chennai II (Imports), No.60, Rajaji Salai,
               Chennai - 600 001.
                                                                                     .. Appellants
                                                     Versus

            M/s. N.C.Alexander,
            T/H - 24, Anna Fruit Market,
            Koyambedu, Chennai 600 092.
            Represented by its Proprietor N.C.Alexander.
                                                                                     ..
            Respondent

                      Writ Appeal filed under Clause 15 of Letters Patent praying to set aside the
            order dated 17.08.2023 passed by the learned Judge in WMP.No.23793 of 2023 in
            WP.No.24347 of 2023.

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


            1/3
                                                                                       W.A.No.3048 of 2023


                      For Appellants           :     Mr.K.Umesh Rao
                      For Respondent           :     Mr.M.Mukilan

                                                     JUDGMENT

(Judgment of the Court was delivered by R. MAHADEVAN, J.)

This writ appeal arises from the order passed by the learned Judge in

WMP.No.23793 of 2023 in WP.No.24347 of 2023, on 17.08.2023.

2. When the matter was taken up for consideration, the learned counsel for the

respondent fairly submitted that the respondent / writ petitioner has now filed a

petition seeking amendment of the prayer made in the writ petition viz.,

W.P.No.24347 of 2023.

3. In view of the above submission made by the learned counsel for the

respondent / writ petitioner, this Court is of the opinion that nothing survives for

further adjudication herein. Hence, this writ appeal stands disposed of, leaving it

open to the parties to approach the learned Judge for appropriate relief. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                      [R.M.D., J.]   [M.S.Q., J.]
                                                                               21.11.2023
            Index                 : Yes / No
            Internet              : Yes / No
            av

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

R. MAHADEVAN, J and MOHAMMED SHAFFIQ, J

av

and

21.11.2023

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