Acc INDIA PVT. LTD vs. The Assistant Commissioner Of State Tax, Ballygunge Charge And Ors.
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2025 Item No AD 5 Saswata
WPA 27195 of 2024 ACC India Pvt. Ltd. versus The Assistant Commissioner of State Tax, Ballygunge Charge & Ors. Mr. Rishav Manna …For the petitioner Mr. A. Ray, Ld. GP Mr. Md. T.M.Siddiqui, Ld. AGP Mr. T. Chakraborty Mr. S. Sanyal Ms. S. Shaw …For the State Mr. Uday Shankar Bhattacharya Mr. Tapan Bhanja …For the CGST authorities
Learned advocate appearing for the petitioner by placing before this Court an e-mail communication dated 6th April 2025 would submit that the petitioner does not wish to proceed with the instant writ petition and as such he seeks leave to withdraw the same. Let a copy of the aforesaid e-mail communication dated 6th April 2025 be retained with the record.
Having regard to the submission made by the petitioner, the writ petition being WPA 27195 of 2024 is dismissed as withdrawn. (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.