Arpita Telecom and Computer Ser. P. Ltd. Vs C.C. (Seaport-Import), Chennai-I

MADRAS HIGH COURT 9 Aug 2016 Writ Petition No. 27803 of 2016 (2016) 340 ELT 86
Bench: Single Bench
Result Published

Judgement Snapshot

Case Number

Writ Petition No. 27803 of 2016

Hon'ble Bench

T.S. Sivagnanam, J.

Advocates

Shri Satish Sundar, Advocate, for the Petitioner; Shri Rajkumar Jhabakh, Senior Panel Counsel, for the Respondent

Final Decision

Disposed Off

Judgement Text

Translate:

S. No.,Station Name,State

1.,"AFS Begumpet, Bowenpally P.O., Secunderabad-11.",Andhra Pradesh

2.,"ATS Belgaum, Karnataka - 591124",Karnataka

3.,"Air Force Admin College, Red Fields, Coimbatore - 641018",Tamil Nadu

4.,"AFS Hakimpet, Secunderabad-24",Andhra Pradesh

5.,"Air Force Academy, Dundigal, Hyderabad-43",Andhra Pradesh

6.,"AFS Jalahalli West, Bangalore-15",Karnataka

7.,"AFS Tambaram, Chennai-46",Tamil Nadu

8.,"AFS Yelahnaka, Bangalore-63",Karnataka

9.,"ASTE, Yemlur Post, Bangalore-560037",Karnataka

10.,"CHAFB, Agram Post, Bangalore-7",Karnataka

11.,"College of Air Warfare, 2, Sardar Patel Road, Secunderabad-03",Andhra Pradesh

12.,"IAM, Vimanapura Post, Bangalore-17",Karnataka

13.,"Software Development Institute, Air Force Kempapura, Yemlur Post, Bangalore-37",Karnataka

14.,"MTTI, Air Force Station, Avadi, Chennai",Tamil Nadu

9. In the light of the above, without going into the merits of the contentions of the petitioner, the writ petition is disposed of with a direction to the",,

second respondent to consider the petitioner''s representation dated 6-5-2015 on merits and pass appropriate orders on merits and in accordance,,

with law, after affording an opportunity of personal hearing to enable the petitioner to produce the original documents and clarify any issues that",,

may arise while considering their representation. No costs.,,

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