The Joint Commissioner vs Madurai Kamaraj University
2024 Latest Caselaw 19172 Mad

Madras High Court

The Joint Commissioner vs Madurai Kamaraj University on 1 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                 DATED : 01.10.2024

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                    AND
                                  THE HON'BLE MR JUSTICE K.K.RAMAKRISHNAN

                                            W.A(MD)No.2009 of 2021
                                                    and
                                           C.M.P(MD)No.9262 of 2021


                 The Joint Commissioner,
                 Office of the Commissioner of Central GST and Central Excise,
                 No.4, Lal Bahadur Sashtri Road,
                 C.R.Building, Bibikulam,
                 Madurai – 625 002.                        ... Appellant/Respondent


                                                        .Vs.

                 Madurai Kamaraj University,
                 represented by its Registrar,
                 Palkalai Nagar,
                 Madurai – 625 021.                            ... Respondent/Petitioner

                 PRAYER: Writ Appeal filed under Clause 15 of Letters Patent Act praying this
                 Court to set aside the order passed by this Court made in W.P(MD)No.20502 of
                 2019, dated 16.8.2021.



                 1/4

https://www.mhc.tn.gov.in/judis
                                   For Appellant       : Mr.N.Dilip Kumar
                                                         Senior Standing Counsel

                                   For Respondent      : No appearance

                                                    JUDGMENT

(Order of the Court was made by P.VELMURUGAN.,J)

The learned counsel for the appellant has circulated a letter dated

24.09.2024 seeking permission of this Court to withdraw this Writ Appeal.

Permission granted.The learned counsel has also made an endorsement to that

effect.

2.In view of the same, the Writ Appeal is dismissed as withdrawn. No

costs. Consequently, connected Miscellaneous Petition is closed.

[P.V.,J.] [K.K.R.K.,J.] 01.10.2024

NCS : Yes/No Index : Yes / No Internet : Yes / No vsn

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

The Registrar, Madurai Kamaraj University, Palkalai Nagar, Madurai – 625 021.

https://www.mhc.tn.gov.in/judis P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN,J.

vsn

JUDGMENT MADE IN

and

01.10.2024

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