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M/S.Spark Furnitures PVT LTD, Bbsr vs. Nirupama Sahu, State Tax Officer, CT And GST Circle,Bolangir

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CONTC/2674/2025HC OrissaGSTCNR ODHC01035761202523 July 2025Bench: MR. JUSTICE DIXIT K.S.,MR. JUSTICE M.S.SAHOO1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK CONTC No.2674 of 2025 M/S. SPARK FURNITURES PVT. LTD, BBSR …. Petitioner Represented by Adv.- Mrs. K. Roy Choudhury, Advocate -versus- Nirupama Sahu, The State Tax Officer, CT & GST, Bolangir …. Opposite Party Represented by Adv.- CORAM: JUSTICE DIXIT KRISHNA SHRIPAD JUSTICE MRUGANKA SEKHAR SAHOO

ORDER 23.07.2025

1.

Learned counsel for the petitioner has filed a memo dated 23.07.2025 seeking leave of the Court to withdraw the petition. Memo reads as under. “The petitioner named above most respectfully submits that during pendency of the Contempt Application the Order of the Hon’ble High Court has been complied. Hence, it is humbly prayed that your Lordships may graciously be pleased to allow the petitioner to withdraw this application vide CONTC. No.2674/2025.”

In view of above, the petition is disposed of as having been withdrawn.

( Dixit Krishna Shripad ) Judge

(Mruganka Sekhar Sahoo) Judge Order No.

02.

Prasant

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.