Jrs Marketing And Trading LLP, Cuttack vs. State Of Odisha
Original PDF →WP(C)/30109/2024HC OrissaGSTCNR ODHC01083638202417 July 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.30109 of 2024
JRS Marketing & Trading LLP
…
Petitioner
Mr.M. Sahoo, Advocate
-Versus-
State of Odisha and others
…
Opposite Parties
Mr.Sunil Mishra, 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 17.07.2025
01.
The matter is taken up through Hybrid mode.
2.
Learned counsel for the petitioner filed a memo stating therein that as per circular no.238/32/2024-GST, petitioner wants to apply for waving of interest and penalty, and as such, the petitioner may be permitted to withdraw the writ petition.
3.
In view of the above, the writ petition stands disposed
of as withdrawn.
(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.