Ramchand Shaw vs. Union Of INDIA
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02
2021
Heard learned counsel for the petitioner and Mr.R.K.Chimanka, learned Sr. Standing Counsel, GST, Central Excise & Customs who has entered appearance for the opposite parties. It is submitted by learned counsel for the petitioner that no F.I.R. has been lodged and she does not want to press the bail application.
Accordingly the ABLAPL is dismissed as not pressed.
……..…..…………
P. Patnaik, J.
ABLAPL NO. 1589 OF 2021
dutta
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