Sek Abdul Majid vs. The Commnr., Commercial Tax And GST, Odisha
Original PDF →WP(C)/21947/2023HC OrissaGSTCNR ODHC01053208202319 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.21947 of 2023
Sek Abdul Majid
…..
Petitioner
Mr. A.N. Mohanty, Advocate
Vs.
The Commissioner, Commercial
Tax & GST, Cuttack and others
…..
Opposite Parties
Standing Counsel for Revenue
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 19.04.2024
Order No.
01.
This matter is taken up by hybrid mode.
2.
Mr. A.N. Mohanty, learned counsel for the petitioner by filing a memo in Court today, which is taken on record, contended that due to subsequent developments taken place, the petitioner wants to withdraw the writ petition with liberty to file a fresh writ petition with better particulars.
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In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.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.