M/S. Mangal Steel Enterprises LTD. vs. Union Of INDIA And Ors.
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24 02 Ct. No.05 Sws.M
WPA 18909 of 2024 M/s. Mangal Steel Enterprises Limited Vs. Union of India & Ors. Mr. Srinjoy Das …..for the petitioner Mr. Bhaskar Prosad Banerjee Mr. Tapan Bhanja …for the respondent CGST authority Learned advocate appearing on behalf of the petitioner prays for leave to withdraw the aforesaid petition with liberty to file afresh on the self-same cause of action. He would submit that there are formal defects in the petition. Mr. Bhanja, learned advocate representing the respondents does not object to the aforesaid prayer. Having heard the learned advocates appearing for the respective parties, let this writ petition be dismissed as withdrawn with liberty to file afresh on the self-same cause of action. Let this writ petition stands dismissed as withdrawn.
(Raja Basu Chowdhury, J)
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