M/S Mpm Gold House vs. The Commissioner Of Customs (Preventive)
Held
The Court permitted the petitioner to withdraw the writ petition. It granted liberty to the petitioner to challenge the show cause notice in accordance with law.
Facts
The petitioner filed a writ petition, but during its pendency, received a show cause notice. Consequently, the petitioner sought permission from the Court to withdraw the writ petition.
Key Issues
The key legal issue before the Court was whether to allow the petitioner to withdraw the writ petition, given the subsequent receipt of a show cause notice.
AI-generated summary — verify with the full judgment below
IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE AMIT RAWAL TUESDAY, THE 15TH DAY OF DECEMBER 2020 / 24TH AGRAHAYANA, 1942 WP(C).No.24510 OF 2020(K) PETITIONER: M/S MPM GOLD HOUSE DOOR NO.71/81, PANAMKUKKATH HOUSE, POOCHIANIPADAM, REPRESENTED BY ITS MANAGING PARTNER P.M.MANIKANDAN, AGED 48 YEARS, S/O.SRI.MADHAVAN, R/O PANAMKUKKATH HOUSE, POOCHIANIPADAM, URAKAM P.O., TRISSUR-680562. BY ADVS. SRI.P.A.AUGUSTIAN SMT.SWATHY E.S. RESPONDENTS: 1 THE COMMISSIONER OF CUSTOMS (PREVENTIVE) 5TH FLOOR, CATHOLIC CENTRE, BROADWAY, COCHIN-682031. 2 THE ASSISTANT COMMISSIONER OF CUSTOMS (PREVENTIVE), ST NAGAR, THRISSUR DIVISION, URAKAM P.O., THRISSUR-680001. R1-2 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA SR GP SRI C K GOVIND THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 15.12.2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.24510 OF 2020(K) 2 JUDGMENT Dated this the 15th day of December 2020 Learned counsel for the petitioner seeks the permission of this Court for withdrawal of this writ petition as during the interregnum, the petitioner has received the show cause notice. In view of the statement made by the counsel, writ petitioner is
The judgment continues below.
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