M/S. Prasanta Kumar Sahu, Jajpur vs. Chief Commnr. Of CT And GST, Cuttack
Original PDF →WP(C)/2370/2024HC OrissaGSTCNR ODHC01008093202402 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.2370 of 2024
M/s. Prasanta Kumar Sahu
…..
Petitioner
Mr. S. Panda, Advocate
Vs.
Chief Commissioner of CT &
GST, Odisha & Another
…..
Opposite Parties
Mr. Sunil Mishra, Standing Counsel for
CT & GST Department
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 02.02.2024
Order No.
01.
This matter is taken up through hybrid mode.
2.
After advancing some arguments, learned counsel appearing for the Petitioner states that the Petitioner may be permitted to withdraw this writ petition with liberty to pursue its remedy before the appropriate forum in accordance with law.
3.
In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.
Laxmikant (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.