Commissioner Of Customs vs T.S.Kamalakannan
2023 Latest Caselaw 13030 Mad

                                                                      C.M.A.No.3015 of 2006

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED 22.09.2023

                                                    CORAM

                                    THE HONOURABLE Mr.JUSTICE R.MAHADEVAN
                                                      AND
                                  THE HONOURABLE Mr.JUSTICE MOHAMMED SHAFFIQ

                                              C.M.A.No.3015 of 2006
                                               and M.P.No.1 of 2006

                     COMMISSIONER OF CUSTOMS,
                     OFFICE OF THE COMMISSIONER OF CUSTOMS,
                     NO.1, WILLIAMS ROAD, CANTONMENT,
                     TIRUCHIRAPPALLI-620 001.                            ..     Appellant


                                                       Vs.


                     1.T.S.KAMALAKANNAN, PROPRIETOR,
                      M/S.LOTUS INTERNATIONAL SERVICES,
                     OLD NO.19, NEW NO.37, THAMBU CHETTY STREET,
                     FIRST FLOOR,CHENNAI.

                     2.ALUMKULAM SATHEESH,
                     PROPRIETOR, M/S.MAX TELELINKS,
                     NO.5, REDDY STREET, ATHEPET,
                     AMBATTUR, CHENNAI-600 058.

                     3.N.B.MOHAMMED,
                     MANAGING PARTNER, M/S.ROYAL TELECOM,
                     101, ELDAMS ROAD, ALWARPET, CHENNAI-600 018.


                     1/4


https://www.mhc.tn.gov.in/judis
                                                                                 C.M.A.No.3015 of 2006

                     4.CUSTOMS , EXCISE AND SERVICE
                          TAX APPELLATE TRIBUNAL,
                     SOUTH ZONAL BENCH, SHASTRI BHAVAN,
                     ANNEXE BUILDING, NO.26,
                     HADDOWS ROAD, CHENNAI-600 006.     ..                              Respondents


                                  Civil Miscellaneous Appeal filed under Section 130 of the Customs

                     Act, 1962, against the common order dated 13.12.2005 passed in Final

                     Order Nos.1583 – 1585 of 2005 on the file of the Customs, Excise and

                     Service Tax Appellate Tribunal, South Zonal Bench, Chennai.



                                             For Appellant     : Mrs.Hema Muralikrishnan

                                             For Respondents : Mr.S.Murugappan



                                                          JUDGMENT

[Judgment of the court was delivered by R.MAHADEVAN, J.]

Based on the letter dated 21.09.2023 given to the Registry by the

learned counsel for the appellant, this appeal is listed today under the

caption "for withdrawal".

https://www.mhc.tn.gov.in/judis C.M.A.No.3015 of 2006

2. When the matter is called, the learned counsel appearing for the

appellant seeks permission of this court to withdraw this appeal.

3. In view of the above, this civil miscellaneous appeal stands

dismissed as withdrawn. No costs. Connected M.P. is closed.

[R.M.D., J.] [M.S.Q., J.] 22.09.2023 Index: Yes / No Speaking order/ Non-speaking order Neutral Citation: Yes / No nsd

To

THE MEMBER (JUDICIAL), CUSTOMS , EXCISE AND SERVICE TAX APPELLATE TRIBUNAL, SOUTH ZONAL BENCH, SHASTRI BHAVAN, ANNEXE BUILDING, NO.26, HADDOWS ROAD, CHENNAI-600 006.

https://www.mhc.tn.gov.in/judis C.M.A.No.3015 of 2006

R.MAHADEVAN, J.

AND MOHAMMED SHAFFIQ, J.

nsd

C.M.A.No.3015 of 2006

22.09.2023

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