Shivaji Chakravarty vs. State Of West Bengal And Ors.
Original PDF →No AI summary yet for this judgment.
D/L - 1 03/04/2025 Court. No. 5
S.Kundu
WPA 8095 of 2024
Shivaji Chakravarty Vs. State of West Bengal & Ors.
Ms. Micky Chowdhury, Mr. Protyush Chatterjee …for the petitioner. Mr. A. Ray, Md. T.M. Siddiqui, Mr. T. Chakraborty, Mr. S. Sanyal, Mr. S. Shaw …for the State.
The learned advocate representing the writ petitioner would submit that the petitioner is interested to take the benefit of insertion of Section 128(A) in the WBGST/CGST Act, 2017 vide notification dated 10th January, 2025. As such, she has instruction to withdraw the instant writ petition.
Mr. Siddiqui, learned senior advocate and Additional Government Pleader representing the respondents does not raise any objection.
Having regard to the above, let the writ petition being WPA 8095 of 2024 be dismissed as withdrawn.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.