Biranchi Narayan Singh vs. Commissioner Of CT And GST., Cuttack
Original PDF →WP(C)/16444/2024HC OrissaGSTCNR ODHC01048144202416 July 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages
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Cause title — parties, addresses and appearances
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.16444 of 2024
Biranchi Narayan Singh
….
Petitioner
Represented By Adv. –
Mr. S.K. Acharya, Advocate
-versus-
Commissioner of CT and GST,
Cuttack and others
….
Opposite Parties
Represented By Adv. –
Mr. S. Mishra, Standing Counsel
CORAM:
THE HON'BLE MR. JUSTICE ARINDAM SINHA
AND
THE HON'BLE MR. JUSTICE M.S. SAHOO
Order No.
ORDER 16.07.2024
01.
1. Mr. Acharya, learned advocate appears on behalf of petitioner and submits, there are inadvertent errors and omissions in the writ petition. His client be given leave to withdraw the petition with liberty to file afresh.
2.
Mr. Mishra, learned advocate, Standing Counsel appears on behalf of the Commissioner.
// 2 //
3.
Considering the writ petition has not yet been moved, we allow the prayer.
4.
The writ petition is dismissed as withdrawn with liberty to file afresh.
(Arindam Sinha)
Judge
(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.