Cause title — parties, addresses and appearances
W.P(MD)No.36030 of 2025
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated: 15.06.2026
CORAM
THE HONOURABLE MR JUSTICE D.BHARATHA
CHAKRAVARTHY
W.P(MD)No.36030 of 2025
M/s. Vishnu Cashews Exports Private Limited,
Rep. by its Managing Director, B.Murugavel,
281/5, Marungur Main Road,Marungur,
Panruti 607103,
Cuddalore District,
Tamil Nadu
... Petitioner(s)
–
Vs. -
The Principal Commissioner
Tiruchirappalli Gst Commissionerate,No.1,
Williams Road, Cantonment,
Tiruchirappalli – 620001,
Tamil Nadu
... Respondent(s)
Prayer : Writ Petition is filed under Article 226 of the Constitution of India,
praying this Court Writ Petition filed under Article 226 of the Constitution
of India, praying this Court to issue a Writ of Mandamus, directing the
respondent to unblock the Input Tax Credit of Rs.8,29,98,465/-under CGST
and Rs.8,29,98,465/- under SGST in the petitioner Electronic Credit Ledger
and permit the petitioner to utilize such credit for discharge of its GST
liabilities and pass such other or further orders as this Honble Court may
deem fit and proper in the circumstances of this case and thus render justice.
1
https://www.mhc.tn.gov.in/judis
W.P(MD)No.36030 of 2025
For Petitioner
:Mr.T.Bashyam
For Respondent
:Mr.R.Gowri Shankar
Senior Standing Counsel
ORDER When the matter came up for hearing today, the learned counsel appearing for the petitioner seeks permission of this Court to withdraw this writ petition and he has also made an endorsement to that effect. 2.In view of the above, this Writ Petition stands dismissed as withdrawn. No costs. 15.06.2026 NCC:Yes/No Ns To The Principal Commissioner Tiruchirappalli Gst Commissionerate,No.1, Williams Road, Cantonment, Tiruchirappalli – 620001, Tamil Nadu 2 https://www.mhc.tn.gov.in/judis D.BHARATHA CHAKRAVARTHY, J. Ns
15.06.2026 https://www.mhc.tn.gov.in/judis
