M/S Mahavir Infra Devlopers PVT LTD., Bbsr vs. Commissioner Of CT And GST, Cuttack
Original PDF →WP(C)/15501/2025HC OrissaGSTCNR ODHC01037360202520 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.15501 of 2025
M/s. Mahavir Infra Developers Pvt.
Ltd.
….
Petitioner
Represented by Adv.–
Mr. G.K. Roy Choudhury, Advocate
-Versus-
The Commissioner, CT & GST,
Odisha and others
….
Opposite Parties
CORAM:
HON’ BLE THE CHIEF JUSTICE
AND
HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 20.06.2025 01. 1. Learned counsel appearing on behalf of the petitioner seeks permission to withdraw the present writ petition. A memo to that effect has already been filed.
2.
The writ petition is accordingly dismissed as withdrawn.
(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.