M/S.Tvk Constructions vs. Union Of INDIA

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR. JUSTICE DAMA SESHADRI NAIDU TUE AY ,THE 12TH DAY OF FEBRUARY 2019 / 23RD MAGHA, 1940 WP(C).No. 23245 of 2018 PETITIONER/S: M/S.TVK CONSTRUCTIONS ARAMAM, PADA NORTH, KARUNAGAPPALLY,(PRESENTLY SITUATED AT POST BOX NO.59,MOONNUTHENGIL BUILDING, PADA SOUTH,KARUNAGAPPALLY, KOLLAM-690 518)REPRESENTED BY ITS MANAGING PARTNER) BY ADVS. SRI.MANOJ PILLAI SRI.G.ANANTHANARAYANAN RESPONDENT/S: 1 UNION OF INDIA REPRESENTED BY REVENUE SECRETARY,MINISTRY OF FINANCE, NEW DELHI-110001. 2 CUSTOMS EXCISE SERVICE TAX APPELLATE TRIBUNAL FKCCI COMPLEX, K G ROAD, BANGALORE-110 001. 3 DEPUTYC OMMISSIONER OF CENTRAL GST CENTRAL EXCISE KOLLAM DIVISION, ST.MARY'S BUILDING,KADAPAPAKKADA, KOLLAM-691 518. 4 THE MANAGING DIRECTOR KERALA MINERALS AND METAL LTD.,CHAVARA KOLLAM-691 583. BY ADVS. SRI.R.PRASANTH KUMAR, CGC SREELAL N. WARRIER, SC, CENTRAL BOARD OF EXCISE & CUSTOMS SRI.K.ANAND (SR.) SMT.LATHA ANAND

W.P.(C) No.23245/2018 -2- SREELAL N. WARRIER SC CENTRAL BOARD OF EXCISE AMP CUSTOMS SRI.R.PRASANTH KUMAR CGC THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 12.02.2019, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING: J U D G M E N T The learned Counsel for the petitioner seeks leave of this Court to withdraw the writ petition. Permission granted. The writ petition is dismissed as withdrawn. DAMA SESHADRI NAIDU JUDGE jjj

W.P.(C) No.23245/2018 -3- APPENDIX PETITIONER'S/S EXHIBITS: EXHIBIT P1: THEOF THE WORK ORDER TENDER/WORK ORDER NO.MS/WO/MNS/0268/2017-18 DATED 20.11.2017 GRANTED BY RESPONDENT NO.4 TO PETITIONER. EXHIBIT P2: THEOF THE BILL FOR LOADING AND TRANSPORTATION OF TAILING SAND, PONMANA FOR AN AMOUNT OF RS.3379533 ON 29.6.2018 AS INVOICE NO.05/2018 ISSUED BY THE PETITIONER TO RESPONDENT NO.