Sony Construction vs. The Superintendent Central Goods And Sewrvice Tax And Others
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S/L 5 20.09.2021 Court. No. 2 cm WPA 8814 of 2021 Sony Construction Vs.
The Superintendent, Central Goods & Service Tax, Baharampur Division & Ors. (Through Video Conference)
Mr. Sandip Choraria Mr. Rituraj Chakraborty … For the Petitioner Mr. Vipul Kundalia Ms. Ekta Sinha …. For the CGST Authorities Heard both the parties.
Learned advocate appearing for the petitioner submits that this writ petition has become infructuous and considering his submission, this writ petition being WPA No. 8814 of 2021 is dismissed as infructuous. (Md. Nizamuddin, J.)
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