M/S. Thriveni Earthmovers PVT. LTD., Keonjhar vs. The Commnr., GST And Central Excise, Rourkela
Original PDF →WP(C)/20755/2023HC OrissaGSTCNR ODHC01050453202310 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.20755 of 2023
M/s. Thriveni Earthmovers Pvt.
Ltd.
…..
Petitioner
Mr. R.P. Kar, Sr. Advocate
along with Mr. A.K. Dash, Advocate
Vs.
The
Commissioner,
GST
&
Central
Excise,
Rourkela
Commissionerate & others
…..
Opposite Parties
Mr. Abinash Kedia, Jr. Standing Counsel for O.P.2
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 10.07.2023 Order No.
01.
This matter is taken up through hybrid mode.
2.
Since prayer made in this writ petition is defective one, Mr. R.P. Kar, learned senior counsel appearing for the petitioner is permitted to withdraw this writ petition with liberty to file a fresh writ petition with better particulars.
3.
Accordingly, this writ petition stands disposed of as withdrawn.
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.