Binoy Kumar Mishra vs. Union Of INDIA And Ors.
Original PDF →WPA/27019/2024HC CalcuttaGSTCNR WBCHCA053757202419 May 2025Bench: HON'BLE JUSTICE RAJA BASU CHOWDHURY2 pages
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M/L 70 19.05.2025 sb Ct 5
IN THE HIGH COURT AT CALCUTTA CONSTITUTIONAL WRIT JURI ICTION APPELLATE SIDE
WPA 27019 of 2024
Binoy Kumar Mishra Versus Union of India & Ors.
Mr. Uday Sankar Bhattacharya
Mr. Tapan Bhanja
… For the CGST authorities.
1.
None appears on behalf of the petitioner. No accommodation has been sought for.
2.
In view thereof, let the writ petition be dismissed for default.
(Raja Basu Chowdhury, J.)
2
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