Arcis Clean Energy Private Limited Thr. Its Director Sandeep Mukherjee vs. Superintendent Range -1, CGST And 2 Ors

WP/515/2022HC BombayGSTCNR HCBM05002899202223 November 2022Bench: HON'BLE SHRI JUSTICE G. S. KULKARNI1 pages

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WP 515 of 2022 Andreza IN THE HIGH COURT OF BOMBAY AT GOA WRIT PETITION NO.515 OF 2022 ARCIS CLEAN ENERGY PRIVATE LIMITED THR. ITS DIRECTOR SANDEEP MUKHERJEE ... PETITIONER Versus SUPERINTENDENT RANGE -1, CGST AND 2 ORS ... RESPONDENTS Mr. Venkatesh Ameya Nayak Salatry, Advocate for the Petitioner. Ms. Priyanka Kamat, Advocate for the Respondent no.

1.

CORAM:- G. S. KULKARNI, J. DATED :- 23rd November, 2022 P.C. Learned Counsel for the petitioner seeks leave to withdraw this petition with liberty to take recourse to appropriate remedy as available to the petitioner in law, including to challenge both the impugned orders.

2.

Allowed to be withdrawn with liberty as prayed for.

3.

All contentions of the parties are expressly kept open. G. S. KULKARNI, J. 23rd November, 2022 ANDREZA PEREIRA

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