Reba Majumder vs. State Tax Officer, Barrackpore Charge And Ors.
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2025 Item No. A 1 Saswata
WPA 15719 of 2024 Reba Majumder versus State Tax Officer, Barrackpore Charge & Ors. Mr. Anil Kumar Duggar Ms. Suman Sahani …For the petitioner Mr. Anirban Ray, Ld. GP Mr. Md. T.M.Siddiqui, Sr. Adv. & Ld. AGP Mr. N. Chatterjee Mr. T. Chakraborty Mr. S. Shaw …For the State
Mr. Duggar, learned advocate appearing on behalf of the petitioner on instruction submits that the petitioner does not wish to proceed with the instant writ petition as the petitioner is interested to take the benefit of insertion of Section 128A of the CGST / WBGST Act, 2017 vide notification dated 10th January 2025. 2. Mr. Siddiqui, learned senior advocate and Additional Government Pleader does not raise any objection.
Having regard thereto, the writ petition being WPA 15719 of 2024 is dismissed as withdrawn.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.