Aseem.N. vs. Joint Commissioner Of Customs (Preventive)
Held
The High Court recorded the submission made by the petitioner's counsel and consequently dismissed the writ petition as not pressed.
Facts
The petitioner filed a writ petition, but during the hearing, the learned counsel for the petitioner submitted that the writ petition may be dismissed as not pressed.
Key Issues
No legal issues were adjudicated by the Court as the petitioner chose to withdraw the writ petition before any merits could be discussed.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE C.S.DIAS FRIDAY, THE 2ND DAY OF JUNE 2023 / 12TH JYAISHTA, 1945 WP(C) NO. 13360 OF 2023 PETITIONER: 1 ASEEM.N., AGED 39 YEARS S/O NAZARUDHEEN, PULIYARAVILAKATHU VEEDU, NELLANAD, THIRUVANANTHAPURAM, PIN - 695606 BY ADV LATHEESH SEBASTIAN RESPONDENTS: 1 JOINT COMMISSIONER OF CUSTOMS (PREVENTIVE), CATHOLIC CENTRE, BROADWAY, ERNAKULAM, PIN - 682031 2 ASSISTANT COMMISSIONER OF CUSTOMS CUSTOMS PREVENTIVE DIVISION, GST BHAVAN, PRESS CLUB ROAD, THIRUVANANTHAPURAM, PIN - 695001 3 STATION HOUSE OFFICER VENJARAMOODU POLICE STATION, THIRUVANANTHAPURAM, PIN - 695606 4 REGIONAL PASSPORT OFFICER REGIONAL PASSPORT OFFICE, THIRUVANANTHAPURAM, PIN - 695024 BY ADVS. SHRI.SREELAL N.WARRIER, SC, GST INTELLIGENCE (DIRECTORATE GENERAL -DGGI) RAJESH. K.RAJU THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WPC No.13360 of 2023 2 JUDGMENT Dated this the 02nd day of June, 2023 The learned counsel appearing for the petitioner submits that the writ petition may be dismissed as not pressed. The said submission is recorded. The writ petition is dismissed a
The judgment continues below.
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