Kanishk Sinha vs. Directorate General Of GST Intelligence And Another
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2023. intelligence & Anr. Mr. Kanishk Sinha. … In person. Mr. B. P. Banerjee, Ms. Manasi Mukherjee. …….for the respondents. The affidavit of service filed in Court today be kept with the record. By this writ petition, petitioner has challenged the impugned summons dated 23rd June, 2023, issued against him and petitioner was asked to respond to the said summons on 6th July, 2023. Today, the aforesaid summons has lost its force since time to respond to the same has already been expired and as such, at present, no cause of action survives against the said summons. Accordingly, this writ petition being WPA 15714 of 2023 is dismissed. Mr. Banerjee, learned advocate appearing for the respondent submits that the petitioner has not complied with the aforesaid summons. ( Md. Nizamuddin, J.)
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