M/S. Mohanty And Associates,Bbsr vs. Deputy Comnr, GST And Central Excise, Bbsr
Original PDF →WP(C)/16489/2024HC OrissaGSTCNR ODHC01048278202423 September 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.16489 of 2024
M/s. Mohanty and Associates,
BBSR
….
Petitioner
Represented by Advocate(s) –
Mrs. Z.M. Wallace, Advocate
-Versus-
Deputy Commissioner, GST and
Central Excise, BBSR
….
Opposite Parties
Represented by Advocate(s) –
Mr. A. Kedia, Advocate
Jr. Standing Counsel
CORAM:
THE HON’BLE MR. JUSTICE ARINDAM SINHA
AND
THE HON’BLE MR. JUSTICE M.S. SAHOO
ORDER 23.09.2024
1.
Mrs. Wallace, learned advocate appears on behalf of petitioner and submits, her client does not want to prosecute the writ petition, on it bearing omissions. She seeks liberty for her client to file afresh with better particulars.
2.
Mr. Kedia, learned advocate, Junior Standing Counsel appears on behalf of the department. Order No.
01.3.
We see that the writ petition has not yet been moved. In the circumstances, it is dismissed. Petitioner has liberty to file afresh on better particulars.
(Arindam Sinha)
Judge
(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.