Meditrade vs. Joint Commissioner Of Revenue, State Tax, Behala Circle And Ors.
Original PDF →No AI summary yet for this judgment.
2025 Circle & ors.
Debanuj Basu Thakur
…. for the petitioner
Mr. Anirban Ray, Ld. GP
Mr. Md. T. M. Siddiqui, Sr. Advocate
Mr. Tanoy Chakraborty
Mr. Saptak Sanyal
….. for the State
Since learned advocate representing the petitioner by placing before this Court the communication dated 17th March, 2025 would submit that the petitioner is interested to withdraw the writ petition to avail the benefit of Section 128A of the WBGST/CGST Act, 2017, let the writ petition be dismissed as withdrawn.
Let a copy of the aforesaid communication dated 17th March, 2025 be taken on record.
(Raja Basu Chowdhury, J.)
Reproduced from the public record of the Calcutta High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.