PARAGON CHEMICALS Vs. COMMISSIONER OF CUSTOMS, CHENNAI

JUDGEMENT

(1.) Mr.K.Mohanamurali, learned counsel on record for writ petitioner, Mr.K.Magesh, learned Junior Standing Counsel for Customs and GST, who has accepted notice on behalf of respondents 1 and 2 and Mr.V.Sundareswaran, learned Senior Panel Counsel (GST), who has accepted notice on behalf of third respondent, are before this Court.

(2.) With consent of all the aforesaid learned counsel, main writ petition is taken up.

(3.) Notwithstanding several averments made, besides grounds raised and contentions canvassed in the affidavit filed in support of instant writ petition, in the hearing today, learned counsel for writ petitioner abridged the prayer and submitted that it will suffice if this Court considers issuing a Writ of Mandamus to the first respondent to dispose of 'writ petitioner's representation dated 07.08.2019' (hereinafter 'said representation' for brevity, clarity and convenience).