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M/S. Madan Sahu, Angul vs. The Commissioner, GST And Central Excise, Rourkela Commissionerate, Rourkela

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WP(C)/32130/2024HC OrissaGSTCNR ODHC01091209202413 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.32130 of 2024 M/s. Madan Sahu, Angul …. Petitioner Represented By Adv. – Mr. R.P. Kar, Sr. Advocate Mr. Asit Kumar Dash, Advocate -versus- The Commissioner, GST and Central Excise, Rourkela Commissionerate, Rourkela and others …. Opposite Parties Represented By Adv. – Mr. A. Kedia, Jr. Standing Counsel CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA, ACTING CHIEF JUSTICE AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No.

ORDER 13.02.2025

01.1.

The writ petition has been listed under heading ‘To Be Mentioned’ at instance of petitioner. Mr. Kar, learned senior advocate appears on behalf of petitioner and files memo saying, there have been subsequent developments. Petitioner may be permitted to withdraw with leave to file fresh petition carrying better particulars. Memo dated 11th February, 2025 has been filed.

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2.

Mr. Kedia, learned advocate, Junior Standing Counsel appears on behalf of revenue.

3.

The writ petition has not been moved as yet. In the circumstances, prayer of petitioner is allowed.

4.

The writ petition is dismissed with liberty to file afresh with better particulars.

(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.