Novous Interiors Private Limited vs. Sudipta Dutta Chowdhury, Assistant Commissioner, Barrackpore Division
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2025 Item No. AD 2 Saswata
CPAN 1501 of 2025 in WPA 3783 of 2025
Nouvous Interiors Private Limited Versus Union of India & Ors.
Mr. Promit Majumdar …For the petitioner
In re : CPAN 1501 of 2025
Although, the instant contempt application being CPAN 1501 of 2025 has been filed complaining non compliance of the order dated 10th April 2025, whereby this Court had directed the CGST / WBGST Authorities to restore the registration of the petitioner, however, since Mr. Majumder, learned advocate appearing for the petitioner submits that the aforesaid order had already been complied with, I am of the view that nothing survives in the contempt application and it shall be prudent not to proceed with the same.
The contempt application is accordingly disposed of.
Urgent Photostat certified copy of this order if applied for be given to the parties on priority basis.
(Raja Basu Chowdhury, J.)
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