D.Harish Kumar vs The Commercial Tax Officer-Ii
2024 Latest Caselaw 18436 Mad

Madras High Court

D.Harish Kumar vs The Commercial Tax Officer-Ii on 18 September, 2024

Author: R.Suresh Kumar

Bench: R.Suresh Kumar, C.Saravanan

                                                                         W.A.No.427 of 2021

                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                 DATED : 18.09.2024

                                                      CORAM

                              THE HONOURABLE MR.JUSTICE R.SURESH KUMAR
                                                and
                               THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                               W.A.No.427 of 2021
                                                      and
                                              C.M.P.No.1711 of 2021

                D.Harish Kumar,
                Franchise Holder of "Junior Kupanna",
                Having Office at AP 2261,
                H-Block, 10th Street,
                (Opp Kathiravan Colony),
                Anna Nagar,
                Chennai - 600 040.                                    ... Appellant

                                                       -Vs-

                1. The Commercial Tax Officer-II,
                   Commercial Tax Department,
                   Government of Puducherry,
                   T.P.Nagar, Puducherry - 5.

                2. The City Union Bank Limited,
                   Sinapore Plaza,
                   Nos.53 & 54, Mission Street,
                   Puducherry.

                3. L.Periyasamy
                   S/o.Lakshmanan

                4. P.Mangaiyarcarrassy
                   W/o.L.Periyasamy                                   ... Respondents
https://www.mhc.tn.gov.in/judis
                                                        1/4
                                                                                 W.A.No.427 of 2021

                PRAYER : Appeal filed under Clause 15 of Letters Patent, to set aside the
                order passed in W.P.No.11148 of 2016 dated 05.10.2020.


                                  For Appellant   :    Mr.Hemant Raj

                                  For Respondents :    Mr.J.Kumaran
                                                       Additional Government Pleader for R1
                                                       Mr.R.S.Varadarajan for R2
                                                       Mr.B.Madhan Babu for R3 and R4

                                                  JUDGMENT

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

The learned counsel appearing for the appellant seeks permission to

withdraw the writ appeal and has made an endorsement to that effect in the

Court bundle.

2. Recording the said submission and the endorsement, the Writ Appeal

is dismissed as withdrawn. No costs. Consequently, connected miscellaneous

petition is closed.

(R.S.K., J.) (C.S.N., J.) 18.09.2024 NCC : Yes / No Index : Yes / No Speaking Order : Yes / No vji

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

To

1. The Commercial Tax Officer-II, Commercial Tax Department, Government of Puducherry, T.P.Nagar, Puducherry - 5.

2. The City Union Bank Limited, Sinapore Plaza, Nos.53 & 54, Mission Street, Puducherry.

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

R.SURESH KUMAR, J.

and C.SARAVANAN, J.

vji

and

18.09.2024

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