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M/S Jagannath Store, Dhenkanal vs. Uniion Of INDIA

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WP(C)/22568/2022HC OrissaGSTCNR ODHC01057853202220 March 2025Bench: MR. JUSTICE ARINDAM SINHA (ACJ),MR. JUSTICE M.S.SAHOO2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.22568 of 2022 M/s. Jagannath Store, Dhenkanal …. Petitioner Represented By Adv. – Mr. R.P. Kar, Senior Advocate Mr. A.K. Dash, Advocate -versus- Union of India and others …. Opposite Party Represented By Adv. – Mr. R. S. Chimanka, Sr. Standing Counsel Mr. Bimbisar Dash, AGA Mr. Diganta Das, ASC CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA, ACTING CHIEF JUSTICE AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No.

ORDER 20.03.2025

07.1.

The writ petition has been listed under heading ‘To Be Mentioned’ at instance of petitioner. Mr. Kar, learned senior advocate appears and submits, memo of date has been filed. His client wants to take its grievance before the Assessing Officer, opposite party no.4 in the writ petition.

2.

Text of the memo is reproduced below.

// 2 //

“The petitioner has filed I.A. No.14612/2024 for withdrawal of the present writ petition with liberty to pursue the matter before the Assessing Officer (O.P.No.4) in view of Circular No.183/15/2022-GST dated 27.12.2022 issued by CBIC.”

3.

Mr. Dash, learned advocate, Additional Government Advocate appears on behalf of State, Mr. Chimanka, learned advocate, Senior Standing Counsel for opposite party nos. 3 to 5 and Mr. D. Das, learned advocate, Additional Standing Counsel, for opposite party no.6. 4. On consent, the writ petition is taken up for disposal at this stage. Petitioner wants to move before opposite party no.

4.

The memo has been filed and opposite parties are represented. In the circumstances, no order need be made in the writ petition.

5.

The writ petition is disposed of.

(Arindam Sinha)

Acting Chief Justice

(M.S. Sahoo)

Judge Sks

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.