M/S. Fortune Group, Bhadrak vs. Union Of INDIA
Original PDF →WP(C)/8752/2024HC OrissaGSTCNR ODHC01023521202417 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.8752 of 2024
M/s. Fortune Group
…
Petitioner
Mr.Anup Narayan Mohanty, Advocate
-Versus-
Union of India and others
…
Opposite Parties
Mr.Tushar Kanti Satapathy, Sr.Standing
Counsel for opposite party no.3
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 17.07.2025
02.
The matter is taken up through Hybrid mode.
2.
Learned counsel for the petitioner filed a memo stating therein that petitioner seeks liberty to withdraw the writ application since the petitioner shall avail the Amnesty scheme as per the provisions of Section 128A of the GST Act.
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of as withdrawn.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.