M/S Trinath Associates vs. Asst Commissioner GST And Central Excise, Angul
Original PDF →WP(C)/7757/2025HC OrissaGSTCNR ODHC01018161202501 May 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.7757 of 2025
M/s. Trinath Associates
….
Petitioner
Mr. Subrat Satpathy, Advocate
-versus-
Assistant Commissioner, GST &
Central Excise, Angul Division and
others
….
Opposite Parties
Mr. Tushar Kanti Satapathy, Senior Standing
Counsel
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 01.05.2025 01. This matter is taken up through Hybrid mode.
2.
Learned counsel appearing for the petitioner, by filing a memo in Court today, submits that the petitioner may be permitted to withdraw this writ petition with liberty to approach the appropriate authority in accordance with law. The said memo is taken on record.
3.
Accordingly, the writ petition stands disposed of as withdrawn reserving the liberty, as prayed for.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
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.