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M/S. Anand Hyper Market, Sambalpur vs. The Commissioner, CT And GST, Odisha

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WP(C)/6995/2025HC OrissaGSTCNR ODHC01016963202517 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.6995 of 2025 M/s. Anand Hyper Market, Dhanupali …. Petitioner Represented By Adv. – Mrs. K. Roy Choudhury , Advocate -versus- The Commissioner, CT and GST, Odisha and others …. Opposite Parties Represented By Adv. – Mr. D. Das, ASC CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA, THE ACTING CHIEF JUSTICE AND THE HON'BLE MR. JUSTICE M.S. SAHOO

ORDER 17.03.2025

1.

Mrs. Roy Choudhury, learned advocate appears on behalf of petitioner and submits, memo dated 13th March, 2025 has been filed. Subsequent event and further documents need to be brought on record. As such her client wants to withdraw with liberty to file afresh.

2.

Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of State. Order No. 01. 3. The writ petition has not yet been moved. In the circumstances, prayer made in the memo is allowed.

4.

The writ petition is dismissed with liberty to file afresh.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge

Jyoti

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.