Suresh Construction Private Limited vs. State Of West Bengal And Ors.
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2 SM
2025. WPA 11905 of 2024
Suresh Construction Private Limited Vs State of West Bengal & Ors.
Ms. Sweta Mukherjee … for the petitioner Mr. A. Roy Md. T. M. Siddiqui
Mr. T. Chakraborty
Mr. N. Chatterjee Mr. S. Sanyal … for the state
Learned Counsel appearing for the petitioner prays leave to withdraw this writ petition and prefer an application under Section 128A of the Amnesty Scheme as reflected in the GST Act. As the petitioner wishes to prefer an application under Section 128A of the Amnesty Scheme, the writ petition being WPA 11905 of 2024 is dismissed as withdrawn. There shall be no order as to costs. All parties shall act in terms of the copy of the order downloaded from the official website of this Court.
(Rajarshi Bharadwaj, J.)
Reproduced from the public record of the Calcutta High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.