Kamlesh Subhaschand Bardiya vs. State Tax Officer, CT And GST,Bhubaneswar
Original PDF →WP(C)/13932/2025HC OrissaGSTCNR ODHC01034896202523 June 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.13932 of 2025
Kamlesh Subhaschand Bardiya
….
Petitioner
Represented by Adv.–
Mr. D. Mishra, Advocate
-Versus-
The State Tax Officer, CT & GST,
Bhubaneswar-I Circle,
Bhubaneswar
….
Opposite Party
Represented by Adv.–
Mr. Sunil Mishra, Standing Counsel
CORAM:
HON’ BLE THE CHIEF JUSTICE
AND
HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 23.06.2025 01. 1. Learned counsel appearing for the petitioner seeks permission to withdraw the present writ petition with liberty to file a better petition. A memo filed to that effect is taken on record.
2.
The writ petition is accordingly disposed of as withdrawn with liberty as prayed for.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge
S.K. Guin/PA
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.