M/S Jai Maa Sherawali Traders vs. The Union Of INDIA
Original PDF →CWJC/2858/2023HC PatnaGSTCNR BRHC01007088202312 April 2023Bench: MR. JUSTICE MADHURESH PRASAD,THE CHIEF JUSTICE-1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.2858 of 2023
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M/s Jai Maa Sherawali Traders
... ... Petitioner
Versus
The Union of India & Ors.
... ... Respondents
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Appearance :
For the Petitioner
:
None
For the U.O.I.
:
Mr. Dr. K.N. Singh, ASG with
Mr. Anshuman Singh, Sr SC, CGST & CX
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MADHURESH PRASAD
(Per: HONOURABLE THE CHIEF JUSTICE) 2 12-04-2023 None appears for the applicant-petitioner. There is stated to be defects noted by the Registry, which includes the second physical copy having not been filed. The writ application is dismissed for default.
Rajkishore/ Shyam Bihari/- (K. Vinod Chandran, CJ) (Madhuresh Prasad, J) U
Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.