Manoj Kumar Pandey vs. State Of Odisha
Original PDF →BLAPL/11987/2022HC OrissaGSTCNR ODHC01083083202214 May 2024Bench: MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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Cause title — parties, addresses and appearances
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IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.11987 of 2022
Manoj Kumar Pandey
…
Petitioner
Mr.A.Mohanty, Sr. Advocate
-versus-
State of Orissa
…
Opposite
Party
Mr. S.Mishra, SC (CT & GST)
CORAM:
JUSTICE G. SATAPATHY
Order No.
ORDER(ORAL) 14.05.2024
08.
1. This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2.
Mr.Ashok Mohanty, learned Senior Counsel along with Mr.Sanjib Mohanty, learned counsel appearing for the petitioner seeks leave to withdraw the present bail application to renew his prayer for bail before the trial Court and the concerned Sessions Judge.
3.
In view of the above, the BLAPL is accordingly disposed of.
(G. Satapathy)
Judge
kishore
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.