M/S. Akansha Hair & Skin Care Herbal Unit PVT. LTD. & Anr. vs. The State Of West Bengal & Ors.
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OD 13 WPO/521/2018 IN THE HIGH COURT AT CALCUTTA Constitutional Writ Juri iction ORIGINAL SIDE M/S. AKANSHA HAIR & SKIN CARE HERBAL UNIT PVT. LTD. & ANR. VS THE STATE OF WEST BENGAL & ORS. BEFORE: The Hon'ble JUSTICE RAI CHATTOPADHYAY Date: 8th February, 2024.
Appearance: Mr. Vipul Kundalia, Adv.
Ms. Oindrila Ghosal, Adv. …for the UOI Mr. Tapan Bhanja, Adv. …for the CGST Authority The Court: Union of India is represented when the matter is called for the second time today. No one is representing the petitioner. The record reveals that even on the previous dates, when the matter was heard since after 11th July, 2019, the petitioner has never been represented.
This matter appears to be fairly old and pertaining to the year 2018.
Considering all above, the writ petition is dismissed for default. (RAI CHATTOPADHYAY, J.) B.Pal
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