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M/S Kshirod Kumar Nayak, Kendrapara vs. The Dy. Commnr Of CT And GST, Kendrapara

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WP(C)/31529/2023HC OrissaGSTCNR ODHC01076864202309 October 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.31529 of 2023 M/s.Kshirod Kumar Nayak ….. Petitioner Mr. Subash Chandra Sahoo, Advocate Vs. The Dy.Commissioner of CT & GST, Kendrapada Circle & Others ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel for the CT & GST Organisation CORAM: ACTING CHIEF JUSTICE DR. B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER 09.10.2023 Order No.

01.

This matter is taken up through hybrid mode.

2.

Heard learned counsel for the parties.

3.

Mr. Subash Chandra Sahoo, learned counsel appearing for the Petitioner brings notice of this Court to the fact that GST Council is floating an amnesty scheme, which is awaiting for notification and, as such, the Petitioner may be permitted to withdraw this writ petition in order to avail the remedy pursuant to the notification to be issued by the GST Council.

4.

Accordingly, the writ petition stands disposed of as withdrawn. However, the Petitioner is permitted to pursue its remedy before the appropriate forum in accordance with law.

Aswini

(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.