Tenneco Clean Air India v. The Union of India, Madras High Court, Judgment, Law, casemine.com

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Case Number

WP.10930/2020

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Judges

Hon'ble Mr.Justice M. Dhandapani

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Tenneco Clean Air India v. The Union of India

W.P.No.10930 of 2020

IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED: 20.08.2024

CORAM:

THE HON'BLE MR.JUSTICE M.DHANDAPANI

W.P.No.10930 of 2020 and

WMP.Nos.13281 & 13284 of 2020 Tenneco Clean Air India Private Limited, Suite 305, Delta Wing, 3^rdFloor, Rajeha Towers, 177, Anna Salai, Chennai - 600 002.

Rep. by its Managing Director Mr.Pankaj Kapoor. ...Petitioner Vs.

1. The Union of India, Rep. by its Secretary, Ministry of Finance, Government of India, Department of Revenue,

Room No.46, North Block,

New Delhi - 110 001.

2. Reserve Bank of India, Foreign Exchange Department, Fort Glacis, 16, Rajaji Salai, Chennai - 600 001.

3. Bank of America, 8^thFloor, EA Chambers, Express Avenue, No.49, 50L, Whites Road, Royapettah, Chennai - 600 002. ...Respondents

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Writ Petition filed under Article 226 of the Constitution of India, to issue a Writ of Certiorarified Mandamus quashing the part of the impugned order of the 2^ndrespondent dated 17.10.2019 levying late submission fees (LSF) of Rs.9,33,220/- (Rupees Nine Lakhs Thirty Three Thousand Two Hundred and Twenty Only) while granting Approval of Form FC-GPR filed by the petitioner and consequentially direct the 2^ndrespondent not to proceed further as per letter dated 03.03.2020 and email dated 14.07.2020 of the 2^nd respondent to the petitioner.

For Petitioner : Mr.T.D.Selvan Babu

For Respondents : M/s.N.K.Nithilavani, CGSC, for R1

: Mr.A.R.L.Sundaresan, ASG,

for Mr.C.Mohan, for R2

for M/s. King and Patridge

: Mr.R.Bharath Kumar, for R3

ORDER

When the matter was taken up for hearing, the learned Additional Solicitor General appearing for the 2^ndrespondent submitted that, the demand under the impugned order of the 2^ndrespondent dated 17.10.2019 itself is going to be withdrawn within a period of one week and thereby, nothing survives for further adjudication in this Writ petition.

2/4

2. Recording the above submission made by the learned Additional Solicitor General appearing for the 2^ndrespondent, this Writ Petition stands closed with a liberty to the petitioner to file appropriate compounding application, if there is any delay. No costs. Consequently, the connected Miscellaneous petitions are closed.

20.08.2024

skt Index : Yes/No Speaking order : Yes/No NCC : Yes/No

To:

1. The Union of India, Rep. by its Secretary, Ministry of Finance, Government of India, Department of Revenue,

Room No.46, North Block,

New Delhi - 110 001.

2. Reserve Bank of India, Foreign Exchange Department, Fort Glacis, 16, Rajaji Salai, Chennai - 600 001.

3. Bank of America, 8^thFloor, EA Chambers, Express Avenue, No.49, 50L,

3/4

Whites Road, Royapettah, Chennai - 600 002.

M.DHANDAPANI , J.

skt W.P.No.10930 of 2020 and

WMP.Nos.13281 & 13284 of 2020

20.08.2024

4/4

Tenneco Clean Air India v. The Union of India

Tenneco Clean Air India v. The Union of India

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