Sk Sajid Hossain vs. The Commnr. Commercial Tax And GST, Odisha, Cuttack
Original PDF →WP(C)/21949/2023HC OrissaGSTCNR ODHC01053212202331 January 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.21949 of 2023
Sk Sajid Hossain
…..
Petitioner
Mr. A. N. Mohanty, Advocate
Vs.
The Commissioner, Commercial
Tax & GST, Odisha & Others
…..
Opposite Parties
Mr. Diganta Dash, Additional Standing
Counsel for CT & GST Department
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 31.01.2024 Order No.
01.
This matter is taken up through hybrid mode.
2.
Mr. A.N. Mohanty, learned Counsel appearing for the Petitioner states that the Petitioner may be permitted to withdraw this writ petition with liberty to file fresh writ petition with better particulars.
3.
In view of the above, the writ petition stands disposed as withdrawn granting liberty as aforesaid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.