Twisha Educational PVT. LTD. Sambalpur vs. Addl. CT And Gset Officer, Sambalpur
Original PDF →WP(C)/1957/2024HC OrissaGSTCNR ODHC01006158202430 January 2024Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
Page 1 of 1
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.1957 of 2024
Twisha Educational Private
Limited
…..
Petitioner
Mr.Laxmidhar Pangari, Sr.
Advocate along with
Mr. Sohan Mishra, Advocate
Vs.
Addl. CT & GST Officer,
Sambalpur-I Circle, Sambalpur &
Others
…...
Opposite Parties
Mr. Diganta Dash, ASC for revenue
CORAM:
ACTING CHIEF JUSTICE DR. B.R.SARANGI
MR.JUSTICE MURAHARI SRI RAMAN
ORDER
30.01.
2024
Order No.
01.
This matter is taken up through hybrid mode.
2.
Mr. Laxmidhar Pangari, learned Senior Counsel appearing for the Petitioner contended that the Petitioner may be permitted to withdraw the writ petition with liberty to file better application with better particulars.
3.
With that liberty, the writ petition stands disposed of as withdrawn.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE
(M.S. RAMAN) JUDGE
Aswini
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.