M/S Swastika Traders, Nabarangpur vs. The Commissioner Of C.T. And GST, Cuttack
Original PDF →WP(C)/7529/2025HC OrissaGSTCNR ODHC01015960202502 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.7529 of 2025
M/s. Swastika Traders, Nabarangpur
…. Appellant/Petitioner
Mr. L. Lamantaray, Advocate
-versus-
The Commissioner of C.T. and GST,
Cuttack & Another
….
Opp. Parties
Mr. D. Mohanty, AGA
CORAM:
HON’BLE THE CHIEF JUSTICE
HON’BLE MR. JUSTICE S.K. SAHOO
Order
No.
ORDER 02.04.2025
01.
Amit/ Madhusmita
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
Heard Mr. L. Samantaray, learned counsel for the petitioner and Mr. D. Mohanty, learned Additional Government Advocate.
Learned counsel for the petitioner submits that his client does not intend to pursue the instant writ petition and wants to explore and exhaust the other remedy available under law.
In such view of the matter, the writ petition is dismissed as withdrawn.
(Harish Tandon)
Chief Justice
(S.K. Sahoo)
Judge
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.