Saraogi Udyog Private Limited vs. The Sales Tax Officer, Esplanade Charge , And Ors.
No AI summary yet for this judgment.
2023 Esplanade Charge & Ors. Mr. Bhaskar Sengupta, Mr. Talha Ahmed Khan. … For the Petitioner. Mr. U.S. Bhatacharya, Mr. Abhradip Maity. …….for the GST authorities. Mr. A. Ray, Mr. T. M. Siddiqui, Mr. T. Chakraborty, Mr. S. Sanyal. ……..for the State. Learned advocate appearing on behalf of the petitioner submits that he has filed the application for settlement of the dispute in question under the relevant scheme and does not want to proceed with this writ petition. In view of the submission made by the learned advocate for the petitioner, this writ petition being WPA 17185 of 2022 is dismissed for non-prosecution. ( Md. Nizamuddin, J.)
2
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.