Sandeep Acharya vs. The Commnr. Of CT And GST, Cuttack
Original PDF →WP(C)/5999/2023HC OrissaGSTCNR ODHC01015001202307 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
W.P.(C) No.5999 of 2023
Sandeep Acharya
….
Petitioner
Mr. S.K. Rout, Advocate
-versus-
The Commissioner of Commercial
Taxes (C.T. & GST) and others
….
Opposite Parties
Mr. Sunil Mishra, Standing Counsel for CT
& GST Department
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 07.08.2025 01. WP(C) No.5999 of 2023/ I.A. No.12887 of 2025
This matter is taken up through Hybrid mode.
2.
The instant Interlocutory Application has been filed by the petitioner seeking withdrawal of the writ petition.
3.
Leave granted.
4.
Accordingly, the writ petition is disposed of as withdrawn. Consequently, the Interlocutory Application stands disposed of.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
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.