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Gannon Dunkerley And Co. LTD., Bihar vs. Joint Commissioner Of State Tax CT And GST Circle, Rayagada

WP(C)/17110/2025HC OrissaGSTCNR ODHC01034091202528 August 2026Bench: MR. JUSTICE MANASH RANJAN PATHAK,MR. JUSTICE MURAHARI SRI RAMAN2 pages
AI SummaryAllowed

Held

The Court considered the submissions of both parties and allowed the petitioner's application. The petitioner was granted permission to withdraw the Writ Petition.

Facts

The petitioner, Gannon Dunkerley & Co. Limited, filed a Writ Petition before the High Court. They subsequently filed an Interlocutory Application (I.A.) seeking permission to withdraw the Writ Petition.

Key Issues

The primary issue was whether the petitioner should be allowed to withdraw their Writ Petition to pursue an alternative remedy of appeal.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.17110 of 2025 CNR No. ODHC010340912025 Gannon Dunkerley & Co. Limited, Bihar …. Petitioner Represented by Adv.– Mr. Jagabandhu Sahoo, Senior Advocate along with Ms. Kajal Sahoo, Advocate -Versus- Joint Commissioner Of State Tax CT & GST Circle, Rayagada & Others …. Opposite Parties Represented by Adv._ Mr. Sunil Mishra, Standing Counsel for Opp. Party Nos.1 to 4 Mr. Avinash Kedia, Junior Standing Counsel for Opp. Party No.5 CORAM: HON’BLE MR. JUSTICE MANASH RANJAN PATHAK AND HON’BLE MR. JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 28.08.2026 (Hybrid mode) I.A. No.15743 of 2026 05. 1. This I.A. has been filed by the petitioner seeking permission to withdraw the present Writ Petition with liberty to avail the remedy of appeal within a period of four weeks.

2.

Mr. Sunil Mishra, learned Standing Counsel appearing for Opposite Party Nos.1 to 4 and Mr. Avinash Kedia, learned Junior Standing Counsel appearing for Opposite Party No.5, have no objection to the prayer made by the petitioner.

3.

Considering the submis

The judgment continues below.

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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.