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Prava Ranjan Mishra vs. GST And Central Excise, Bbsr I

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WP(C)/11010/2024HC OrissaGSTCNR ODHC01032832202403 May 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.11010 of 2024 Prava Ranjan Mishra ….. Petitioner Mr. S. Mishra, Advocate Vs. GST & Central Excise, Bhubaneswar ….. Opposite Party Mr. T.K. Satapathy, Sr. SC for Revenue along with Mr. A. Kedia, Jr. SC for Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 03.05.2024

Order No.

01.

This matter is taken up by hybrid mode.

2.

Heard Mr. S. Mishra, learned counsel appearing for the petitioner and Mr. T.K. Satapathy, learned Senior Standing Counsel along with Mr. A. Kedia, learned Junior Standing Counsel appearing for the Revenue.

3.

After advancing some arguments, learned counsel for the petitioner stated that the petitioner may be permitted to withdraw this writ petition with liberty to pursue his remedy before the appropriate forum in accordance with law.

4.

In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.

Subhasmita

(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.