M/S Alam Tannery (P) LTD.& Anr vs. Union Of INDIA & Ors
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21-01-2022 Item No.17 Subrata IN THE HIGH COURT AT CALCUTTA Constitutional Writ Jurisdiction Appellate Side CAN No.1 of 2019 (Old CAN No.12056 of 2019) in WPA No.21624 of 2010 M/s. Alam Tannery (P) Ltd. & Anr. -vs- Union of India & Ors. Mr. S. Dasgupta Mr. Ashis Kumar Mukherjee Mr. Saurabh Prasad …for the petitioners Mr. Bhaskar Prosad Banerjee …for CGST & Excise Heard learned advocates appearing for the petitioners and the respondents, and considering their submission and satisfied with the reasons given in the restoration application for non-appearance of the petitioners at the time of hearing of the writ petition, the order dated June 19, 2019 dismissing the writ petition for default is recalled. The writ petition is restored to its original file and number. CAN No.1 of 2019 (old CAN No.12056 of 2019) is thus disposed of. [Md. Nizamuddin, J]
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