M/S. Nbcc(INDIA)LTD., Bbsr vs. Chief Commnr., CT And GST, Odisha
Original PDF →WP(C)/12608/2024HC OrissaGSTCNR ODHC01037226202421 May 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.12608 of 2024
M/s. NBCC(India) Ltd.
Bhubaneswar
…..
Petitioner
Ms. K.R. Choudhury, Advocate
Vs.
The Chief Commissioner, CT and
GST, Odisha and others
…..
Opposite Parties
Mr. S. Mishra, Standing Counsel for the Revenue
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 21.05.2024
Order No.
01.
This matter is taken up by hybrid mode.
2.
Learned counsel for the Petitioner states that he does not want to press this writ application and may be permitted to file a better application with better particulars.
3.
In view of the above submission, this writ application stands disposed of as withdrawn with the liberty as aforesaid.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.