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Ramakanta Swain vs. The Asst.Commissioner GST And Cenral Excise

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WP(C)/10251/2022HC OrissaGSTCNR ODHC01025695202220 June 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No. 10251 of 2022 Durgabati Swain and others ….. Petitioners Mr. R.P. Kar, Sr. Advocate Vs. The Assistant Commissioner GST and Central Excise and another ….. Opposite Parties Mr. T.K. Satapathy, Sr. Standing Counsel CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 20.06.2024

Order No.

04.

This matter is taken up by hybrid mode.

2.

After advancing some arguments, Mr. R.P. Kar, learned Senior Counsel appearing for the Petitioners wants to withdraw the writ application with liberty to pursue their remedies before the appropriate forum in accordance with law.

3.

In view of the above submission, the writ petition stands disposed of as withdrawn. Office is directed to return the original documents to learned counsel for the Petitioner after retaining photo copy of the said documents.

Priyajit

(DR. B.R. SARANGI) JUDGE

(G. SATAPATHY)

JUDGE

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.