M/S. Enzen Global Solutions PVT. LTD., Khordha vs. The Commnr. Of Commercial Tax And GST, Cuttack
Original PDF →WP(C)/490/2024HC OrissaGSTCNR ODHC01001831202424 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.490 of 2024
M/s. Enzen Global Solution
Private Ltd., Khordha
…..
Petitioner
Mr. D.P. Nanda, Sr. Advocate along
with Mr. S.S. Padhy, Advocate
Vs.
The Commissioner of
Commercial Tax and GST,
Cuttack & Others
…..
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 24.01.2024 Order No.
02.
This matter is taken up through hybrid mode.
2.
Mr. D.P. Nanda, learned Senior Counsel appearing for the Petitioner, after advancing some arguments, 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In view of the above, the writ petition stands disposed as withdrawn granting liberty as aforesaid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.