Aloke Bhowmick vs. Additional Commissioner, CGST And Cx, Kolkata South CGST And Cx Commissionerate, Kolkata And Ors
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07-02-2022 Item No.2 Subrata IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction Appellate Side WPA No.21233 of 2021 Aloke Bhowmick -vs- Additional Commissioner, CGST & CX, Kolkata South CGST & CX Commissionerate, Kolkata & Ors. Ms. Sumitra Das …for the petitioner Mr. Kaushik Dey Mr. Tapan Bhanja …for CGST Mr. Subit Majumdar …for the Union of India This matter has come up at the instance of the petitioner pointing out that due to inadvertence in the first line on page 2 of the order dated January 17, 2022, instead of WPA No.21233, it has been recorded as WPA No.21232. Let the mistake be corrected accordingly and be treated as part of the order dated January 17, 2022. The department is to act accordingly. [Md. Nizamuddin, J]
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