GATI Vs. ASSISTANT COMMISSIONER OF STATE TAX, KHARAGPUR RANGE AND ORS.
LAWS(CAL)-2018-7-354
HIGH COURT OF CALCUTTA
Decided on July 26,2018

GATI Appellant
VERSUS
Assistant Commissioner Of State Tax, Kharagpur Range And Ors. Respondents

JUDGEMENT

DEBANGSU BASAK,J. - (1.) An order passed by the appellate authority confirming an order in original is under challenge in the present writ petition.
(2.) Learned Advocate appearing for the petitioner submits that, the goods should be allowed to be released pending the present writ petition.
(3.) The respondents are represented.;


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