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M/S. Eastern Construction, Keonjhar vs. Union Of INDIA

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WP(C)/27786/2023HC OrissaGSTCNR ODHC01067518202306 October 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.27786 of 2023 M/s. Eastern Construction, Keonjhar ….. Petitioner Mr. Jagamohan Pattanaik, Advocate Vs. Union of India & others ….. Opposite Parties Mr. Radheshyam Chimanka, Sr. Standing Counsel (GST, Central Excise & Custom) CORAM: ACTING CHIEF JUSTICE DR. B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER 06.10.2023

Order No.

03.

This matter is taken up through hybrid mode.

2.

Mr. Jagamohan Pattanaik, learned counsel for the petitioner after advancing some arguments, states that the petitioner wants to withdraw this writ petition with liberty to pursue its remedy before the appropriate forum in accordance with law.

3.

In view of the above submission, this writ petition stands disposed of as withdrawn with liberty, as prayed for.

4.

However, it is made clear that this Court has not expressed any opinion on the merits of the case.

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.