Abdur Raquib vs. The Union Of INDIA
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2024 PB Sl. No.
WPA 1111 of 2024 Abdur Raquib Vs Union of India & Ors. Ms. Bulbuli Basu. … For the Petitioner. Mr. K. K. Maiti, Ms. A. Rajyashree. …….for the CGST. Heard learned advocates appearing for the parties. In view of the copy of the order dated 29th January, 2024, revoking the cancellation of petitioner’s registration produced before this Court, I am of the view that grievance of the petitioner has already been redressed during the pendency of this writ petition and considering this fact, this writ petition being WPA 1111 of 2024 is disposed of without passing any order. ( Md. Nizamuddin, J.)
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