Bharati Singh vs. Superindent Of CGST And Central Excise And Ors.
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S/L 20 27.07.2021 Court. No. 2 cm WPA 11288 of 2021 Miss Bharati Singh Vs.
Superintendent of CGST & Central Excise, Bolpur Commissionerate, Durgapur-II Division, Range-iv, & Ors. (Through Video Conference)
Mr. Rituraj Chakraborty …. For the Petitioner Mr. Bhaskar Prasad Banerjee Mr. Tapan Bhanja …. For the Respondents.
Both the parties are present.
Considering the submissions of the parties and particularly in view of the submission of the learned advocate for the petitioner that he seeks to withdraw this writ petition with liberty to file fresh writ petition on the ground that appropriate prayers have not made in the writ petition. This writ petition is dismissed as withdrawn with liberty to file fresh writ petition.
Accordingly, WPA No11288 of 2021 is dismissed as withdrawn. (Md. Nizamuddin, J.)
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