M/S. Ranjith Bore Wells, Jiringipada vs. Commnr. Of CT And GST, Cuttack
Original PDF →WP(C)/23778/2023HC OrissaGSTCNR ODHC01057985202310 August 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No.23778 of 2023
M/s.Ranjith Bore Wells
…..
Petitioner
Mr. R.Ch. Jena, Advocate
Vs.
Commissioner of CT & GST &
Another
…..
Opposite Parties
Mr. Diganta Dash, Addl. Standing Counsel
for CT & GST Organisation
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 10.08.2023 Order No.
01.
This matter is taken up through hybrid mode.
2.
Learned counsel for the Petitioner contended that since the adjudicating authority has passed the order rectifying the defects, he does not want to press this writ petition.
3.
Accordingly, the writ petition is dismissed as not pressed.
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.