Shivaji Chakravarty, Col, (Retd) vs. Union Of INDIA And Ors.
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ML. 68 10.01.2025 Ct. 14 BP/AGM
In The High Court at Calcutta Constitutional Writ Juri iction Appellate Side
W.P.A. 19823 of 2024
Shivaji Chakravarty, Col. (Retd.) -versus Union of India & Ors.
Ms. Micky Chowdhury. Mr. Protyush Chatterjee.
…For the Petitioner.
Learned advocate representing the petitioner submits that the respondent no. 2 has directly deposited a sum of Rs. 33,83,698/- to the GST Authority through the agency’s login ID using the Institute’s bank account.
In view of the above, it appears that the grievance of the petitioner has been redressed.
The writ petition accordingly stands disposed of.
Urgent certified photocopy of this order, if applied for, be supplied to the parties expeditiously on compliance of usual legal formalities.
(Amrita Sinha, 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.