M/S.Pd Agarwal, Angul vs. The Commissioner, State GST Dept, Cuttack
Original PDF →WP(C)/36545/2025HC OrissaGSTCNR ODHC01092367202515 January 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. 36545 of 2025
M/s. PD Agarwal, Angul
….
Petitioner
Mr. Swapnil Roy, Advocate
-versus-
The Commissioner, State GST
Department, Cuttack and others
….
Opposite Parties
CORAM:
HON’BLE THE CHIEF JUSTICE
AND
HON’BLE MR JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 15.01.2026 01. 1. Mr. Swapnil Roy, learned counsel appearing on behalf of the petitioner submits that the petitioner does not want to press the instant writ petition and seeks leave of this Court to withdraw the same. A memo in this regard filed in the Court 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Accordingly, the instant writ petition is disposed of as withdrawn.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
S. Behera
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.