Nimish Gadodia vs. Office Of GST Bhubaneswar Zone , Khurda
Original PDF →CRLMP/1533/2023HC OrissaGSTCNR ODHC01060210202324 January 2024Bench: MR. JUSTICE CHITTARANJAN DASH1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
CRLMP No.1533 of 2023
Nimish Gadodia
….
Petitioner
Mr. M.K. Mishra, Sr. Advocate
-versus-
Office of GST Bhubanesawr and
another
….
Opp. Parties
CORAM:
JUSTICE CHITTARANJAN DASH
Order No.
ORDER 24.01.2024
02.
1. Learned counsel for the Petitioner files a memo in Court today stating therein that the matter has become infructuous. The memo be taken on record.
2.
In view of the memo filed, the CRLMP stands dismissed as infructous.
(Chittaranjan Dash) Judge
KC Bisoi
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.