Biswajit Sethi vs. Assistant Commissioner Of State Tax, CT And GST Circle, Dhenkanal
Original PDF →WP(C)/20955/2025HC OrissaGSTCNR ODHC01052294202516 April 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.20955 of 2025
Biswajit Sethi
….
Petitioner
Mr. Debendra Kumar Dhar, Advocate
-versus-
Assistant Commissioner of State
Tax, CT & GST Circle and others
….
Opposite parties
Mr. Sourav Tibrewal, Additional
Standing Counsel
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 16.04.2026 01. 1. Learned counsel appearing for the petitioner, by filing a memo in Court today, submits that the petitioner may be permitted to withdraw this writ petition with liberty to file a fresh and better writ petition.
2.
Leave granted.
3.
Accordingly, the writ petition stands disposed of as withdrawn.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
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.