M/S. Jyotsna Udyog, Kendrapara vs. Principal Commissioner Of GST And Central Tax, Bhubaneswar
Original PDF →WP(C)/7288/2025HC OrissaGSTCNR ODHC01013098202531 October 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.7288 of 2025
M/s. Jyotsna Udyog
….
Petitioner
Mr. D. Hazra, Advocate
-Versus-
Principal Commissioner of GST &
Central Excise, Bhubaneswar and
others
….
Opposite Parties
Mr. S.K. Roy Choudhury, Senior Standing Counsel
CORAM:
HON’BLE THE CHIEF JUSTICE
AND
HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 31.10.2025 01. 1. Mr. D. Hazra, learned counsel for the petitioner has filed a memo stating therein that the petitioner seeks permission of this Court to withdraw the instant writ petition as the same has become infructuous.
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Accordingly, this writ petition is disposed of as withdrawn.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.