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Girindra Narayan Ghosh vs. Principal Commissioner GST And Cx

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WP(C)/12905/2025HC OrissaGSTCNR ODHC01031926202514 May 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 W.P.(C) No.12905 of 2025 Girindra Narayan Ghosh …. Petitioner Mr. Jagabandhu Sahoo, Senior Advocate along with Ms. Kajal Sahoo and Mr. Romeet Panigrahi, Advocates -versus- Principal Commissioner, GST & CX, 3rd Floor, GST Bhawan, Bhubaneswar and others …. Opposite Parties Mr. Subash Chandra Mohanty, Sr. Standing Counsel along with Mr. Avinash Kedia, Junior Standing Counsel for CGST CORAM: THE HON’BLE THE CHIEF JUSTICE AND THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 14.05.2025 01. This matter is taken up through Hybrid mode.

2.

Learned senior counsel for the petitioner states that the petitioner may be permitted to withdraw the writ petition with liberty to file a reply to the show cause notice dated 03.02.2025 issued by Superintendent, GST & Central Excise, Bhubaneswar Commissionerate. A memo to that effect has been filed in Court today, which is taken on record.

3.

In view of the above submission, the writ petition stands disposed of as withdrawn with liberty as aforesaid.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.