Jogdamba Poly Fabes PVT. LTD. vs. Superintendent, Central GST, Range-Iii, Asansol-Ii, Division And Ors.
Original PDF →WPA/20304/2024HC CalcuttaGSTCNR WBCHCA039610202429 November 2024Bench: HON'BLE JUSTICE RAJARSHI BHARADWAJ1 pages
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119 ss 29.11.2024 WPA 20304 of 2024 Jagdamba Poly Fabes Pvt. Ltd.
Vs.
Superintendent, Central GST & Ors.
Mr. Vipul Kundalia Mr. Tapan Bhanja Mr. A. Sharma … … for the respondents No one appears on behalf of the petitioner when the matter is called on for hearing.
No accommodation is sought for.
Accordingly, the writ petition is dismissed for default.
All parties shall act on the server copy of this order duly 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.