Tvl.Veyil Vantha Ambal & Co vs The Commissioner Of Commercial Taxes
2024 Latest Caselaw 7778 Mad

Madras High Court

Tvl.Veyil Vantha Ambal & Co vs The Commissioner Of Commercial Taxes on 17 April, 2024

Author: N.Seshasayee

Bench: N. Seshasayee

                                                                      W.A(MD)Nos.887 and 888 of 2022

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 17.04.2024

                                                     CORAM

                                           JUSTICE N. SESHASAYEE
                                                      and
                                             JUSTICE P.VADAMALAI

                                        W.A(MD)Nos.887 and 888 of 2022
                                                    and
                                      C.M.P(MD)Nos.7368 and 7370 of 2022

                     Tvl.VEYIL VANTHA AMBAL & CO.,
                     Represented by its Partner,
                     V.P.M.Muthuvijayan            ... Appellant in both W.As/Petitioner

                                                            Vs.

                     1.THE COMMISSIONER OF COMMERCIAL TAXES,
                       O/o.The Principal and Special Commissioner of
                       Commercial Taxes,
                       Ezhilagam, Chepauk,
                       Chennai – 600 005.

                     2.THE COMMERCIAL TAX OFFICER,
                       Paramakudi Assessment Circle,
                       Commercial Tax Building,
                       No.3/103, Madurai Mandapam Main Road,
                       Thirunagar, Theligathanallur,
                       Paramakudi,
                       Ramanathapuram District – 623 707.
                                                  ... Respondents in bothW.As/Respondents



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                     Page 1 of 4



https://www.mhc.tn.gov.in/judis
                                                                            W.A(MD)Nos.887 and 888 of 2022




                     Common Prayer: Appeals filed under Clause 15 of the Letters Patent, against
                     the order made in W.P(MD)Nos.7862 and 7856 of 2021, dated 25.04.2022.

                                   (In both W.As)

                                   For Appellant                :Mr.Raja Veeramanikandan

                                   For Respondents              :Mr.J.K.Jeyaseelan,
                                                                Government Advocate


                                                    COMMON JUDGMENT

(Judgment of the Court was delivered by N.Seshasayee, J.)

The learned counsel for the appellant has circulated a letter, dated

28.03.2024, to the Registry requesting to list the writ appeals under the

caption ‘for withdrawal’.

2. Based on the said letter, the writ appeals are listed today under the caption

‘for withdrawal’. Today, the learned counsel for the appellant seeks

permission of this Court to withdraw these writ appeals.

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https://www.mhc.tn.gov.in/judis W.A(MD)Nos.887 and 888 of 2022

3. In view of the same, these writ appeals are dismissed as withdrawn.

No Costs. Consequently, connected Miscellaneous Petitions are closed.

(N.S.S., J.) (P.V.M., J.) 17.04.2024

Index:Yes/No NCC:Yes/No

PM

To

1.THE COMMISSIONER OF COMMERCIAL TAXES, O/o.The Principal and Special Commissioner of Commercial Taxes, Ezhilagam, Chepauk, Chennai – 600 005.

2.THE COMMERCIAL TAX OFFICER, Paramakudi Assessment Circle, Commercial Tax Building, No.3/103, Madurai Mandapam Main Road, Thirunagar, Theligathanallur, Paramakudi, Ramanathapuram District – 623 707.

_________

https://www.mhc.tn.gov.in/judis W.A(MD)Nos.887 and 888 of 2022

N. SESHASAYEE, J.

and P.VADAMALAI, J.

PM

W.A.(MD) Nos.887 and 888 of 2022

17.04.2024

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