M/S. Psr Elecon PVT. LTD., Hyderabad, Telengana vs. The Addl Comnr (Adjudicating Authority) GST And Central Excise, Bhubaneswar
Original PDF →WP(C)/8448/2026HC OrissaGSTCNR ODHC01014591202614 May 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.8448 of 2026
M/s. PSR Elecon Pvt. Ltd.
….
Petitioner
Represented by Adv.–
Mr. S.A. Mohanty, Advocate
-Versus-
The Additional Commissioner
(Adjudicating Authority) GST and
Central Excise, Bhubaneswar and
another
….
Opposite Parties
Represented by Adv.–
Mr. B.A. Prusty, Senior Standing Counsel
CORAM:
HON’ BLE THE CHIEF JUSTICE
AND
HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 14.05.2026
03.
1. Learned counsel appearing for the petitioner seeks permission to withdraw the instant writ petition with liberty to file a better petition. A memo filed to that effect is taken on record.
2.
The writ petition is, accordingly, dismissed as withdrawn with the liberty as sought for.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge
S.K. Guin/PA
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.