M/S. Arss Scpl Jv, Bbsr vs. The Commissioner, Commercial Tax And GST, Cuttack
Original PDF →WP(C)/19545/2023HC OrissaGSTCNR ODHC01047193202321 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. 19545 of 2023
M/s. ARSS SCPL JV, Bhubaneswar …..
Petitioner
Mr. A.N. Mohanty, Advocate
Vs.
The Commissioner, Commercial
Tax & GST, Cuttack & Others
…..
Opposite Parties
Mr.S. Mishra, Standing Counsel for 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 contended that the petitioner does not want to press this writ petition and wants to withdraw the same.
3.
In view of the above, the writ petition stands disposed of as withdrawn.
S.Sasmal
(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.