Ramesh Kumar Dalei vs. Commnr. GST (State) Vanijya Kar Bhawan, Cuttack
Original PDF →WP(C)/2373/2024HC OrissaGSTCNR ODHC01001717202406 February 2024Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.2373 of 2024
Ramesh Kumar Dalei
…..
Petitioner
Mr. Priyabrata Mohapatra, Advocate
Vs.
Commissioner, GST (State) &
others
…..
Opposite Parties
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 06.02.2024
Order No.
01.
This matter is taken up through hybrid mode.
2.
Learned counsel for the petitioner by filing a memo in Court today states that the petitioner may be given liberty to withdraw this writ petition to file a fresh writ petition with better particulars. The said memo be kept on record.
3.
In view of the above submission, this writ petition stands disposed of as withdrawn with liberty, as prayed for.
MRS
(DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
(M.S. RAMAN)
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.