Saheb Kumar Panda vs. Union Of INDIA
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Saheb Kumar Panda ……. Petitioner
-Vrs.-
Union of India
Addl. Director General
Senior Intelligence Officer/Superintendent ……. Opp. Parties
03.07.2020
This 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 stating therein that the petitioner wants to withdraw this ABLAPL.
Accordingly, the ABLAPL is disposed of as withdrawn.
sisir ..
S.K. Sahoo, J.
ABLAPL No. 6492 of 2020
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