Nirod Kumar Pasayat vs. The Principal Commnr., G.S.T And Central Excise, Bbsr
Original PDF →WP(C)/7087/2024HC OrissaGSTCNR ODHC01012763202422 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. 7087 of 2024
Nirod Kumar Pasayat
…..
Petitioner
Mr. S.K. Mishra, Advocate
Vs.
The Principal Commissioner, GST
and Central Excise, Bhubaneswar
and another
…..
Opposite Parties
Mr. A. Kedia, Jr. Standing Counsel for the Revenue
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 22.04.2024
Order No.
01.
This matter is taken up by hybrid mode.
2.
Mr.S.K Mishra, learned counsel for the Petitioner states that the Petitioner may be permitted to withdraw the writ petition with liberty to file a fresh writ petition with better particulars.
3.
In view of the above submission, this writ petition stands disposed of as withdrawn with liberty, as prayed for.
(DR. B.R. SARANGI) JUDGE
(G. SATAPATHY)
JUDGE Priyajit
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.