Zoomcar INDIA PVT. LTD. vs. Union Of INDIA And Ors.
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2026 Ct. 3 Item No. AD 2 Saswata
WPA 9808 of 2022
Zoomcar India Pvt. Ltd. Versus The Union of India & Ors. Mr. Ritam Chakraborty Ms. Shruti Jhunjhunwala Ms. Dipankar Majumdar …For the petitioner Mr. Vipul Kundalia, Sr. Adv. Ms. Renesa Dey …For the State
Learned advocate appearing for the petitioner by placing before this Court a copy of the electronic mail communication dated 1st July 2026 would submit that the petitioner has instructed him to withdraw the writ petition for the purpose of preferring an appeal before the appellate tribunal under Section 112 of the WBGST/CGST Act, 2017. 2. Having regard to the aforesaid and by retaining the communication on record, the writ petition stands dismissed as withdrawn.
The interim order passed stands vacated.
The petitioner shall be entitled to the benefit of the deposit made in terms of the order dated 9th June 2022, if already made. (Raja Basu Chowdhury, J.)
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