BharatTaxGST

Sunil Pramanik vs. Union Of INDIA And Ors.

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WPA/14907/2024HC CalcuttaGSTCNR WBCHCA027785202412 August 2024Bench: HON'BLE JUSTICE RAJA BASU CHOWDHURY1 pages

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12.08.

2024 Item No. AD 1 Saswata

W.P.A. 14907 of 2024 Sunil Pramanik versus Union of India and Others Ms. Sweta Mukherjee …For the petitioner Mr. Anirban Ray, Ld. GP Mr. Md. T.M.Siddiqui Mr. Tanoy Chakraborty Mr. D.Sahu …For the State GST

1.

Ms. Mukherjee, learned advocate appearing for the petitioner submits that there are formal defects in the instant writ petition and as such, she prays for liberty to withdraw the same with liberty to file afresh.

2.

Mr. Ray, learned Government Pleader does not oppose such prayer.

3.

Having heard the learned advocates appearing for the respective parties, let the instant writ petition be withdrawn with liberty to file afresh on the self same cause of action.

4.

WPA 14907 of 2024 is accordingly dismissed as withdrawn. (Raja Basu Chowdhury, 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.