Jasleen Kabil vs. Commissioner Of CT And GST
Original PDF →WP(C)/7081/2024HC OrissaGSTCNR ODHC01018034202428 March 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 7081 of 2024
Jasleen Kabil @ Jasleen
..…... Petitioner(s)
Mr. Saroj Ku. Mishra, Adv.
-Versus-
The Commissioner of Commercial Taxes
And Goods Services Taxes, Odisha &
Others
………. Opposite Party (s)
Mr. Diganta Das, Adv.
Addl. CT & GST
CORAM:
DR. JUSTICE S.K. PANIGRAHI
MR. JUSTICE G. SATAPATHY
ORDER 22.04.2025
Order No.
I.A. No.5953 of 2025 03. 1. This matter is taken up through a hybrid arrangement.
2.
Learned counsel for the Petitioner seeks to withdraw this Interim Application.
3.
In view of such submission made by the learned counsel for the Petitioner, this I.A. is dismissed as withdrawn.
( Dr. S.K. Panigrahi) Judge
( G. Satapathy) Judge
Murmu
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.