Alok Kumar Mohpatra vs. The Commnr. CT And GST, Odisha
Original PDF →WP(C)/18286/2023HC OrissaGSTCNR ODHC01044036202321 June 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.18286 of 2023
Alok Kumar Mohapatra
…..
Petitioner
Mr. Manas Ranjan Dhal, 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 M.S.RAMAN
ORDER 21.06.2023
Order No.
01.
This matter is taken up through hybrid mode.
2.
Since against the impugned order, an appeal lies, learned counsel for the petitioner wants to withdraw the writ petition with liberty to pursue his remedy before the appellate 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In view of the above submission, this writ petition stands disposed of as withdrawn with the liberty, as prayed for.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.