M/S Paradip Parivahan PVT. LTD.,Bbsr vs. Principal Commissioner, GST (Central Tax) And C.Ex.,Bbsr
Original PDF →WP(C)/29214/2022HC OrissaGSTCNR ODHC01074855202224 April 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.29214 of 2022
M/s. Paradip Parivahan Pvt. Ltd.,
Bhubaneswar
…..
Petitioner
Ms. K.R. Choudhury, Advocate
Vs.
Principal Commissioner, GST
(Central Tax) & C. Ex.,
Bhubaneswar and others
…..
Opposite Parties
Mr. A. Kedia, Jr. SC for Revenue
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 24.04.2024
Order No.
02.
This matter is taken up by hybrid mode.
2.
Learned counsel for the petitioner by filing a memo in Court today, which is taken on record, stated that the petitioner may be permitted to withdraw this writ petition with liberty to file a fresh writ petition, if any cause of action survives.
3.
In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.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.