Sarat Chandra Moharana vs. Commnr. GST, Cuttack
Original PDF →WP(C)/42108/2023HC OrissaGSTCNR ODHC01103812202309 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.42108 of 2023
Sarat Chandra Moharana
…..
Petitioner
Mr. Priyabrata Mohapatra, Advocate
Vs.
Commissioner, GST (State) &
others
…..
Opposite Parties
Mr. Sunil Mishra, SC for the Revenue
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 09.01.2024
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 writ petition to file a fresh writ petition with better particulars.
3.
In view of the above submission, this writ petition stands disposed of as withdrawn with liberty, as prayed for.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.