The Joint Director (Gst Intelligence) vs Manonmaniam Sundaranar University
2024 Latest Caselaw 19775 Mad

Madras High Court

The Joint Director (Gst Intelligence) vs Manonmaniam Sundaranar University on 21 October, 2024

Author: P.Velmurugan

Bench: P.Velmurugan

                                                                           W.A.(MD)No.1926 of 2021



                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 21.10.2024

                                                      CORAM

                                THE HONOURABLE MR.JUSTICE P.VELMURUGAN
                                                 AND
                              THE HONOURABLE MR.JUSTICE K.K.RAMAKRISHNAN

                                          W.A.(MD)No.1926 of 2021 &
                                          C.M.P.(MD)No.8579 of 2021

                     1.The Joint Director (GST Intelligence)
                       Coimbatore Zonal Unit,
                       No.151-1, Lakshmanan Street,
                       Coimbatore.

                     2.The Joint Commissioner,
                       O/o.Joint Commissioner,
                       CGST & Central Excise,
                       Central Revenue Building,
                       Tractor Road, N.G.O. Colony,
                       Tirunelveli.

                     3.The Senior Intelligence Officer,
                       Director General of Goods and Service Tax Intelligence,
                       Madurai Regional Unit,
                       Madurai.                                             ...Appellants
                                                        vs.

                     Manonmaniam Sundaranar University,
                     Rep. by its Registrar,
                     Abishegapatti,
                     Tirunelveli District.                                 ... Respondent



                     Page 1 of 3
https://www.mhc.tn.gov.in/judis
                                                                                 W.A.(MD)No.1926 of 2021



                     Prayer: Writ Appeal filed under Clause XV of the Letters Patent Act
                     praying to set aside the order dated 22.02.2021 in W.P.(MD)No.12879 of
                     2019 before this Court.

                                  For Appellants          :     Mr.N.Dilip Kumar

                                  For Respondent          :     Mr.Prem, Standing Counsel

                                                         JUDGMENT

(Judgment of the Court was delivered by P.VELMURUGAN, J.)

The learned counsel appearing for the appellants seeks permission

of this Court to withdraw the appeal and also made an endorsement to

that effect.

2. In view of the endorsement made by the learned counsel for the

appellants, the Writ Appeal is dismissed as withdrawn. No costs.

Consequently, connected Miscellaneous Petition is closed.

(P.V., J.) (K.K.R.K., J.) 21.10.2024 NCC:Yes/No Index:Yes/No Speaking/Non-speaking order

mbi

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

P.VELMURUGAN, J.

and K.K.RAMAKRISHNAN, J.

mbi

21.10.2024

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