M/S. Plus Max Duty Free Private LTD. vs. The Chief Commissioner Of Customs
Held
The High Court granted the petitioner's request for permission to withdraw the writ petition. Consequently, the writ petition was dismissed as withdrawn.
Facts
The petitioner, M/s. Plus Max Duty Free Private Ltd., filed a writ petition against customs authorities and the Airports Authority of India. During the final hearing, the petitioner's counsel sought permission from the Court to withdraw the writ petition.
Key Issues
The key issue before the Court was whether to grant the petitioner's request for permission to withdraw the writ petition.
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.33205 OF 2019(A) PETITIONER: M/S. PLUS MAX DUTY FREE PRIVATE LTD. REPRESENTED BY ITS AUTHORIZED SIGANTORY, MR.SARAVANAN SUBRAMANI NO.86/18, ROYAL COMPLEX, SANKARI ROAD, SEETHARAMAPALAYAM, THIRUCHENGODU, NAMAKKAL, TAMIL NADU-637 209. BY ADVS. SRI.K.P.DANDAPANI (SR.) SRI.MILLU DANDAPANI SMT.DOLLY FRANCIS RESPONDENTS: 1 THE CHIEF COMMISSIONER OF CUSTOMS THIRUVANANTHAPURAM ZONE, CENTRAL REVENUE BUILDING, I.S PRESS ROAD, ERNAKULAM-682 018. 2 THE COMMISSIONER OF CUSTOMS (PREVENTIVE), 5TH FLOOR, CATHOLIC CENTER, BROADWAY, COCHIN, ERNAKULAM-682 031. 3 MR. SUMIT KUMAR, THE COMMISSIONER OF CUSTOMS (PREVENTIVE), 5TH FLOOR, CATHOLIC CENTER, BROADWAY, COCHIN, ERNAKULAM-682 031. WP(C).No.33205 OF 2019(A) 2 4 MR. P.J. DAVID, ASSISTANT COMMISSIONER, CUSTOM HOUSE, CATHOLIC CENTRE, BROADWAY, COCHIN, ERNAKULAM-682 031. 5 THE AIRPORTS AUTHORITY OF INDIA, TRIVANDRUM INTERNATIONAL AIRPORT, THIRUVANANTHAPURAM-695 008. R1-2 BY ADV. SHRI.P.VIJAYAKUMAR, ASG OF INDIA R1-2 BY ADV. SRI.JAISHANKAR V.NAIR R5 BY ADV. SRI.V.SANTHARAM R5
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