M/S. Weightrack INDIA Private Limited, Bbsr vs. Central Board Of Indirect Taxes And Customs
Original PDF →WP(C)/7794/2025HC OrissaGSTCNR ODHC01019056202530 April 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.7794 of 2025
M/s. Weightrack India Private
Limited, Puri
….
Petitioner
Represented by Adv.–
Mrs. K.B. Roychoudhury, Advocate
-Versus-
Central Board of Indirect Taxes and
Customs, New Delhi and Others
….
Opposite Parties
Represented by Adv.–
Mr. Abinash Kedia, Jr. Standing Counsel (OP No.1)
Mr. S. Das, Addl. Standing Counsel (CT & GST)
CORAM:
HON’ BLE THE CHIEF JUSTICE
AND
HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 30.04.2025 01. 1. Learned counsel for the petitioner states that the petitioner wants to withdraw the writ petition with liberty to file a petition with better particulars. A memo has been filed to that effect and the same is on record.
2.
Prayer is allowed. The writ petition stands disposed of as withdrawn with liberty as aforesaid.
(Harish Tandon)
Chief Justice
(M.S. Raman) Judge
S.K. Jena/Secy.
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.