Kishore Kumar Behera vs. Commissioner Of CT And GST, Odisha
Original PDF →WP(C)/8892/2025HC OrissaGSTCNR ODHC01021048202502 April 2025Bench: MR. JUSTICE HARISH TANDON,MR. JUSTICE S.K.SAHOO1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.8892 of 2025
Kishore Kumar Behera
…
Petitioner
Represented by Adv.—
Mr. D. Sahoo, Advocate
-Versus-
Commissioner of CT & GST, Odisha
and others
…
Opposite Parties
Represented by Adv.—
Mr. D. Dash, Junior Standing Counsel
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE S. K. SAHOO
Order No.
ORDER 02.04.2025
01.
The matter is taken up through Hybrid mode.
2.
Learned counsel appearing for the petitioner files a memo in Court today stating therein that the petitioner prays for withdrawal of the present writ petition. The said memo is taken on record.
3.
The writ petition is accordingly dismissed as withdrawn.
(Harish Tandon) Chief Justice
(S. K. Sahoo) Judge
M Panda
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.