M/S Metafia Industries Private Limited vs. The Chief Commissioner, CT And GST, Odisha
Original PDF →WP(C)/21837/2025HC OrissaGSTCNR ODHC01053765202513 August 2025Bench: 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.21837 of 2025
M/s.
Metafia
Industries
Private
Limited
…
Petitioner
Mr.Gourav Kumar Roy Choudhury, Advocate
-Versus-
The Chief Commissioner, CT & GST,
Odisha and others
…
Opposite Parties
Mr. S. Das, Additional Standing Counsel
(for CT & GST Organisation)
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 13.08.2025
01.1.
Learned counsel for the petitioner seeks leave to withdraw the writ petition with liberty to file a better application. A memo to that effect has been filed in Court today, which is taken on record.
2.
Leave granted. The writ petition stands disposed of as withdrawn with liberty as aforesaid.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge
Aswini
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.