M/S Shree Durga Bhandar vs. CT And GST Officer, Cuttack-I, City Circle
Original PDF →WP(C)/6121/2022HC OrissaGSTCNR ODHC01014854202222 August 2023Bench: DR. JUSTICE B.R.SARANGI,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.6121 of 2022
M/s.Shree Durga Bhandar,
Cuttack
…..
Petitioner
Mr. K.K. Sahoo, Advocate
Vs.
CT & GST Officer, Cuttack-I &
Others
…..
Opposite Parties
Mr. Sunil Mishra, Standing Counsel for revenue
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 22.08.2023
Order No.
06.
This matter is taken up through hybrid mode.
2.
Learned counsel for the petitioner states that the petitioner does not want to press this writ petition and may be permitted to withdraw the same. A memo to that effect has been filed in Court today, which is taken on record.
3.
In view of the above, the writ petition stands disposed of as withdrawn.
Aswini
(DR. B.R. SARANGI)
JUDGE
(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.