Suresh Chandra Giri vs. Commnr. Of CT And GST., Odisha
Original PDF →WP(C)/13217/2023HC OrissaGSTCNR ODHC01031842202317 May 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.13217 of 2023
Suresh Chandra Giri
…..
Petitioner
Ms. Kananbala Roy Choudhury,
Advocate
Vs.
Commissioner of CT & GST,
Odisha & Others
…..
Opposite Parties
Mr. N.K. Rout, ASC for CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 17.05.2023
Order No.
02.
This matter is taken up through hybrid mode.
2.
Learned counsel for the Petitioner states that the Petitioner may be permitted to withdraw this writ petition with liberty to approach the appropriate forum.
3.
Accordingly, the writ petition stands disposed of granting liberty as aforesaid.
Laxmikant
(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.