M/S.Subhalaxmi Swain, Nayapalli, Bhubaneswar vs. The Commissioner, CT And GST, Odisha, Cuttack
Held
The Court noted that the petitioner had filed a memo to withdraw the writ petition. Therefore, the Court disposed of the writ petition as withdrawn.
Facts
The petitioner filed a writ petition before the High Court of Orissa seeking to quash an order. Subsequently, the petitioner filed a memo to withdraw the writ petition.
Key Issues
The primary issue was whether the petitioner's request for withdrawal of the writ petition should be granted.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 31.08.2026 (Hybrid mode) 01. 1. The petitioner has approached this Court by way of filing this writ petition invoking provisions under Articles 226 and 227 of the Constitution of India with the following prayer(s):- “In the facts and under the circumstances stated above this Hon’ble Court would graciously be pleased to: A. Allow this application;
B. Issue Rule Nisi calling upon the Opp. Parties to show cause as to why the order under Annexure-7 dtd.31.05.2023 shall not be quashed. C. And if the Opp. Parties failed to show cause or show insufficient cause then said Rule
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 Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.