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M/S. Dhabaleswar Enterprisers, Cuttack vs. Principal Commissioner, GST And Central Excise, Bbsr

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WP(C)/10181/2026HC OrissaGSTCNR ODHC01023862202614 August 2026Bench: MR. JUSTICE MANASH RANJAN PATHAK,MR. JUSTICE MURAHARI SRI RAMAN2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2. IN THE HIGH COURT OF ORISSA AT CUTTACK WP(C) No.10181 of 2026 [CNR No. ODHC010238622026] M/s. Dhabaleswar Enterprises, Cuttack ..... Petitioner Represented by Adv. – Mr. Debasish Patnaik, Adv. -versus- Principal Commissioner, GST & Central Excise, Bhubaneswar Commissionerate & Others ..... Opposite Parties Represented by Adv. – Mr. Bismay Anand Prusty, (Senior Standing Counsel) CORAM: MR. JUSTICE MANASH RANJAN PATHAK AND MR. JUSTICE MURAHARI SRI RAMAN

ORDER 14.08.2026 Order No.

01.1.

Today, Mr. D. Patnaik, learned counsel appearing for the petitioner files a memo seeking withdrawal of the present Writ Petition with liberty to the petitioner to file a better Writ Petition. .

2.

Mr. B.A. Prusty, learned Senior Standing Counsel appearing for the Opposite Parties does not object to the prayer made on behalf of the petitioner.

3.

Considering the submission of Mr. Patnaik, learned counsel for the petitioner and the fact that the prayer is not opposed by Mr. Prusty, learned Senior Standing Counsel appearing for the Opposite Parties, the prayer for withdrawal of the Writ Petition is allowed.

4.

Accordingly, the Writ Petition is disposed of as withdrawn with liberty to the petitioner to file a better Writ Petition, if so advised, in accordance with law.

(MANASH RANJAN PATHAK)

Judge

(MURAHARI SRI RAMAN)

Judge

Rati Ranjan

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.