Jagabandhu Digal vs. Commissioner, Commercial Tax And GST Odisha, Cuttack
Original PDF →WP(C)/11291/2025HC OrissaGSTCNR ODHC01021737202512 August 2025Bench: MR. JUSTICE BIRAJA PRASANNA SATAPATHY1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C ) NO.11291 of 2025
Jagabandhu Digal
….
Petitioner
Mr. B. Tripathy, Adv.
-versus-
Commissioner, Commercial
Tax & GST, Odisha, Cuttack
& Anr.
….
Opposite Parties
Mr. M.R. Mohanty, AGA
COROM:
JUSTICE BIRAJA PRASANNA SATAPATHY
Order No
ORDER 12.08.2025
2.1.
This matter is taken up through Hybrid Mode.
2.
Heard learned counsel appearing for the parties.
3.
In course of hearing learned counsel appearing for Petitioner prays for withdrawal of the Writ Petition with liberty to move the authority, with regard to the issue involved and by making an appropriate application in surrendering the quarter.
4.
With the aforesaid liberty, the Writ Petition stands disposed of as withdrawn.
(Biraja Prasanna Satapathy)
Judge Jyoti
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.