M/S Kkalpana Industries (INDIA) And Anr vs. The Additional Commissioner, CGST And Cx Kolkata South Commissionerate And Ors
Original PDF →No AI summary yet for this judgment.
04 SM 15.01.2024
WPA 21011 of 2024
M/s. Kkalpana Industries (India) Limited & Anr. Vs. The Additional Commissioner, CGST & CX, Kolkata South Commissionerate & Ors.
Mr. Ankit Kanodia Ms. Megha Agarwal Mr. Piyush Khaitan … for the petitioners
Mr. Bhaskar Prosad Banerjee Ms. Aishwarya Rajyashree … for the respondents
Learned Counsel appearing for the petitioner prays leave to withdraw this application. A Letter issued by the petitioner is handed up to this Court. Let the letter be kept with the record. As the petitioner does not wish to proceed with this application, the writ petition being WPA 21011 of 2024 is dismissed as withdrawn. Interim order, if any, shall stand vacated. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajarshi Bharadwaj, 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.