M/S. Sri Anugraha Toshami Filling Station,Rayagada vs. Chairperson, Central Board Of Excise And Customs,Ministry Of Finance,New Delhi
Original PDF →WP(C)/13729/2024HC OrissaGSTCNR ODHC01031294202418 June 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.13729 of 2024
M/s. Sri Anugraha Toshami Filling
Station, Rayagada
…..
Petitioner
Mr. J. Pattanaik, Advocate
Vs.
The Chairperson, Central Board of
Excise and Customs, Ministry of
Finance, New Delhi and others
…..
Opposite Parties
Mr. R.Chimanka, Sr. Standing Counsel, GST,
Central Excise and Customs
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 18.06.2024
Order No.
01.
This matter is taken up by hybrid mode.
2.
Mr. J. Pattanaik, learned counsel appearing for the Petitioner states that in view of the developments taken place pursuant to the circular issued by CBIT & C No. 09/2023 dated 31.03.2023, the Petitioner may be permitted to withdraw the writ petition with the liberty to file a better application with better particulars.
3.
In view of the above submission, the writ petition stands disposed of as withdrawn with liberty as aforesaid.
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.