Principal Commissioner,Central Excise And GST vs. Vineet Mohan Gupta
Original PDF →OTAPL/3/2023HC OrissaGSTCNR ODHC01048689202319 June 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
OTAPL No.03 of 2023
Principal Commissioner, Central
Excise, GST & Central Excise
Central Revenue Building,
Bhubaneswar
…..
Appellant
Mr. R.S.Chimanka, Senior Standing
Counsel
Vs.
Vineet Mohan Gupta
…..
Respondent
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 19.06.2024
Order No.
01.
This matter is taken up by hybrid mode.
2.
Learned counsel for the appellant by filing a memo in Court today states that the appellant does not want to press this OTAPL and may be permitted to withdraw this appeal. The said memo be kept on record.
3.
In view of the above, the OTAPL stands disposed of as withdrawn.
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.