Karisma Khuntia vs. Commissioner Of CT And GST, Odisha.
Original PDF →WP(C)/22810/2024HC OrissaGSTCNR ODHC01064606202427 March 2025Bench: MR. JUSTICE HARISH TANDON,MR. JUSTICE ARINDAM SINHA1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.22810 of 2024
Karisma Khuntia
….
Petitioner
Represented by Adv.–
Mr. A.N. Mohanty, Advocate
-Versus-
Commissioner of CT and GST,
Cuttack and another
….
Opposite Parties
Represented by Adv.–
Mr. Sunil Mishra, Advocate (Standing Counsel)
CORAM:
THE HON’ BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE ARINDAM SINHA
Order No.
ORDER 27.03.2025 01. 1. Mr. Mohanty, learned advocate appearing on behalf of the petitioner has filed a memo stating therein that his client seeks permission to withdraw this writ petition to avail alternative remedy as provided in law. The said memo is taken on record.
2.
The writ petition is accordingly disposed of as withdrawn.
(Harish Tandon) Chief Justice
(Arindam Sinha) Judge
S. Behera
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.