M/S Priyanka Enterprises, Jajpur vs. The Chief Commissioner CT And GST, Odisha, Cuttack
Original PDF →WP(C)/26396/2025HC OrissaGSTCNR ODHC01065329202512 November 2025Bench: 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.26396 of 2025
M/s. Priyanka Enterprises, Jajpur
….
Petitioner
Ms. Kananbala Roy Choudhury, Advocate
-Versus-
The Chief Commissioner, CT & GST,
Odisha and another
….
Opposite Parties
Mr. Sunil Mishra, Standing Counsel
CORAM:
HON’BLE THE CHIEF JUSTICE
AND
HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 12.11.2025 01. 1. Ms. Kananbala Roy Choudhury, learned counsel appearing on behalf of the petitioner, after making substantial arguments, seeks permission of this Court to withdraw the instant writ petition. A memo to that effect is filed in the Court, which is taken on record.
2.
Accordingly, this writ petition is disposed of as withdrawn.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.