M/S Sino Active Implementer, Balasore vs. Commnr. Of CT And GST, Odisha, Cuttack
Original PDF →WP(C)/21670/2023HC OrissaGSTCNR ODHC01052633202318 July 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.21670 of 2023
M/s. SINO Active Implementer
…..
Petitioner
Ms. Kananbala Roy Choudhury,
Advocate
Vs.
Commissioner, CT & GST, Odisha
& others
…..
Opposite Parties
Mr. Sunil Mishra, SC for CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 18.07.2023
Order No.
01.
This matter is taken up through hybrid mode.
2.
Learned counsel for the petitioner states that the petitioner may be permitted to withdraw the writ petition with liberty to pursue its remedy before the appropriate authority in accordance with law.
3.
In view of the above submission, this writ petition stands disposed of as withdrawn with the liberty, as prayed for.
MRS
(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.