Superintendent (Dgarm) CGST And Central Excise Raigad Commissionerate vs. Amita John Cannell W/O. Shri. John P. Cannell And Anr.

APPLN/328/2021HC BombayGSTCNR HCBM01027509202127 June 2024Bench: HON'BLE SHRI JUSTICE ANIL S. KILOR1 pages

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19-APPLN328-2021.doc IN THE HIGH COURT OF JUDICATURE AT BOMBAY CRIMINAL APPELLATE JURI ICTION CRIMINAL APPLICATION NO.328 OF 2021 Superintendent (DGARM) CGST and Central Excise Raigad Commionerate ... Applicant. V/s. Amita John Cannell W/o. Shri John P. Channell & Anr. … Respondent. ------------------- Shri Jitendra B. Mishra, Sr. Adv. a/b Rupesh Dubey, Adv. for Applicant Shri S.M.Manegaonkar, APP for the State. --------------------- CORAM : ANIL S. KILOR, J. DATE : 27TH JUNE, 2024. PC:

1.

In view of the subsequent development, the learned counsel for the applicant seeks permission to withdraw the instant application.

2.

The Criminal Application is disposed of as withdrawn. (ANIL S. KILOR, J) RRaut 1 of 1 RAJIV BABARAOJI RAUT BABARAOJI RAUT Date: 2024.06.28 14:54:56 +0530

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