Anjana Panda @ Swain vs. Union Of INDIA
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Anjana Panda @ Swain … PETITIONER
-VERSUS-
UNION OF INDIA & OTHERS ... OPP.PARTIES
13.07.2020
The matter is taken up through Video Conferencing. Learned Senior Standing Counsel for the GST submits that in the summons, the date has been corrected as 12.02.2020 in place of 02.12.2020 as mentioned in the order dated 12.06.2020. Learned counsel for the petitioner has filed a memo seeking to withdraw this anticipatory bail application.
The ABLAPL is accordingly disposed of as withdrawn.
PKSahoo
…………………..……
S.K. Sahoo, J.
ABLAPL No. 6494 of 2020
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