M/S. Orissa Stevedores LTD., Cuttack vs. Dy., Commnr CT And GST, Territorial Range, Cuttack
Original PDF →CMAPL/12/2024HC OrissaGSTCNR ODHC01007618202402 February 2024Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
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IN THE HIGH COURT OF ORISSA AT CUTTACK
CMAPL No.12 of 2024
M/s. Orissa Stevedores Ltd.
…..
Petitioner
Ms. Kajal Sahoo, Advocate
Vs.
Deputy Commissioner, CT & GST,
Territorial Range, Cuttack &
another.
…..
Opposite Parties
Mr. Sunil Mishra, S.C. for the Revenue
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.
Learned counsel for the petitioner states that the petitioner may be given liberty to withdraw this petition to file a fresh petition with better particulars.
3.
In view of the above submission, this CMAPL stands disposed of as withdrawn with liberty, as prayed for.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.