Avijit Chatterjee vs. Superintendent R-1 Bidhannagar Div. CGST And Cen. Excise, Kol(N) Commi. And Ors.
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6 ss 12.02.2025 WPA 19217 of 2024 Avijit Chatterjee Vs. The Superintendent, Range-I, Bidhannagar Division & Ors. Mr. Rishav Manna … … for the petitioner Mr. Vipul Kundalia Mr. Anurag Roy … … for the CGST Mr. Soumen Bhattacharjee … … for the Union of India Learned counsel appearing for the petitioner on instruction prays leave to withdraw this writ petition. Leave is granted. The writ petition being WPA 19217 of 2024 is dismissed as withdrawn. There shall be no order as to costs. Written instruction filed by the petitioner be kept with the record. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)
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