M/S.Dibyajyoti Mines And Infrastructure PVT.LTD. vs. Joint Commissioner
Original PDF →WP(C)/9131/2018HC OrissaGSTCNR ODHC01028061201822 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.9131 of 2018
M/s.Dibyajyoti Mines and
Infrastrures Pvt. Ltd.
…..
Petitioner
Mr. R.P. Kar, Sr. Advocate with
Mr. A.N. Ray, Advocate
Vs.
Joint Commissioner, GST &
Central Excise, Bhubaneswar
…..
Opposite Parties
Mr.T.K. Satapathy, Sr. Standing Counsel for
Department
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 22.08.2023
Order No.
17.
This matter is taken up through hybrid mode.
2.
Mr. R.P. Kar, learned Senior Counsel appearing for the Petitioner contended that the Petitioner may be permitted to withdraw the writ petition with liberty to file appeal as provided under law, to which Mr. T.K. Satapathy, learned Senior Standing Counsel for the Department has no objection.
3.
With the aforesaid liberty, the writ petition is disposed of as withdrawn.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.