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Kishore Chandra Agrawal vs. Commissioner Of CT And GST, Cuttack

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WP(C)/4064/2025HC OrissaGSTCNR ODHC01008933202520 February 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.4064 of 2025 Kishore Chandra Agrawal …. Petitioner Represented By Adv. – Mr. A. Khandelwal, Advocate -versus- Commissioner of CT and GST, Cuttack and others …. Opposite Parties Represented By Adv. – Mr. S. Das, Advocate (Additional Standing Counsel) Mr. A. K. Sharma, Advocate (for opposite party nos.4 and 5) CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA, THE ACTING CHIEF JUSTICE AND THE HON'BLE MR. JUSTICE M.S. SAHOO

ORDER 20.02.2025

1.

The writ petition has been listed under heading ‘To Be Mentioned’ at instance of petitioner.

2.

Mr. Khandelwal, learned advocate appears on behalf of petitioner and submits, memo dated 18th February, 2025 has been filed. Text of the memo is reproduced below. Order No. 01. “It is humbly submitted that the counsel for the Petitioner humbly prays to seek liberty to withdraw this writ application.”

3.

Mr. Das, learned advocate, Additional Standing Counsel appears on behalf revenue. Mr. Sharma, learned advocate appears and submits, he will obtain instructions on behalf of opposite party nos.4 and 5. 4. Order-sheet reveals the writ petition has not been moved. Now, petitioner after having filed the writ petition does not want to prosecute the writ petition. It is dismissed.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo) Judge Prasant

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.