M/S J S Pigments Private Limited And Anr vs. Union Of INDIA And Ors.
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2025 Item No AD 2 Saswata
WPA 9625 of 2025 M/s J S Pigments Private Limited & Anr. versus The Union of India & Ors. Mr. Pradip Kumar Das, Sr. Adv. Mr. Subrata Mukherjee …For the petitioners Mr. Uday Shankar Banerjee Mr. Tapan Bhanja …For the CGST authority
Mr. Das, learned Senior Advocate appearing for the petitioners submits that there are formal defects in the instant writ petition and as such, he seeks leave to withdraw the same with liberty to file afresh on the self- same cause of action.
Having heard the learned advocates appearing for the respective parties and without going into the issue of maintainability of the writ petition, the instant writ petition is dismissed as not pressed with liberty to file afresh or apply before the appropriate forum, if so advised. (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.