M/S Abhipsa Construction, Bbsr vs. The Chief Commnr. Of CT And GST, Cuttack
Original PDF →WP(C)/29502/2023HC OrissaGSTCNR ODHC01071308202306 November 2023Bench: 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.29502 of 2023
M/s. Abhipsa Construction,
BBSR
…..
Petitioner
Mr. C.R. Das, Advocate
Vs.
The Chief Commissioner of CT
& GST, Odisha & Others
…..
Opposite Parties
Mr. Sunil Mishra, Standing Counsel for
CT & GST Organization
Mr. Avinash kedia, Junior Standing Counsel
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 06.11.2023
Order No.
02.
This matter is taken up through hybrid mode.
2.
Mr. C.R. Das, learned counsel appearing for the Petitioner states that since the order impugned is appealable-one, therefore, he wants to withdraw this writ petition with liberty to approach the appropriate forum in accordance with law.
3.
In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.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.