Md. Raju vs. Union Of INDIA
Original PDF →WPA/9689/2024HC CalcuttaGSTCNR WBCHCA018045202424 June 2024Bench: HON'BLE JUSTICE SMITA DAS DE1 pages
No AI summary yet for this judgment.
24.06.
2024 Item No. ML - 72 Court No.5 Saswata
W.P.A. 9689 of 2024 Md. Raju Versus Union of India & Ors. Mr. U.S.Bhattacharya Mr. Tapan Bhanja …For the CGST Authorities
1.
None appears for the petitioner.
2.
No accommodation has been sought for.
3.
In view thereof, the writ petition being WPA 9689 of 2024 is dismissed for default. (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.