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M/S. Bhavani Erectors PVT LTD., Kerela vs. Joint Commissioner Of CT And GST, Jajpur

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WP(C)/8817/2025HC OrissaGSTCNR ODHC01021294202515 July 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK WP(C) No.8817 of 2025 M/s. Bhavani Erectors Pvt. Ltd. … Petitioner Mr.Jagabandhu Sahoo, Sr. Advocate along with Ms. Kajal Sahoo, Advocate -Versus- Joint Commissioner of CT & GST, Jajpur Circule and another … 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 15.07.2025

02.

The matter is taken up through Hybrid mode.

2.

Learned Senior Counsel for the petitioner states that certain documents having bearing on merit of the matter could not be brought on record while filing the writ petition and seeks leave to withdraw the same with liberty to file a fresh writ petition with better particulars. A memo to that effect has been filed in Court today, which is taken on record.

3.

Leave is granted. The writ petition stands disposed of as withdrawn with liberty as aforesaid.

(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.