M/S. Narayani Sons INDIA PVT. LTD., Kendujhar vs. Asst. Commissioner CT And GST, Barbil Circle, Keonjhar
Original PDF →WP(C)/29041/2025HC OrissaGSTCNR ODHC01072871202512 March 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. 29041 of 2025
M/s. Narayani Sons India Pvt. Ltd.,
Sundergarh
….
Petitioner
Mr. Pragyant Harichandan, Advocate
-versus-
Assistant Commissioner CT & GST,
Keonjhar and others
….
Opposite Parties
CORAM:
HON’BLE THE CHIEF JUSTICE
AND
HON’BLE MR JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 12.03.2026 01. 1. Mr. Pragyant Harichandan, learned counsel appearing on behalf of the petitioner files a memo in the Court today stating therein that the petitioner seeks leave of this Court to withdraw the instant writ petition. The said memo is taken on record.
2.
Leave is granted.
3.
Accordingly, the instant writ petition is disposed of as withdrawn.
(Harish Tandon)
Chief Justice
(M.S. Raman) Judge
Sisira
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.