M/S.Pruthwiraj Mishra vs. Commnr. Of CT And GST, Dept Of Finance, Cuttack
Original PDF →WP(C)/764/2023HC OrissaGSTCNR ODHC01002021202315 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.764 of 2023
M/s. Pruthwiraj Mishra
…..
Petitioner
Mr. J. Sahoo, Sr. Advocate
Vs.
The Commissioner of CT & GST,
Odisha, Cuttack & Others
…..
Opposite parties
Mr.Diganta Das, Addl. Standing
Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
MR JUSTICE M.S. RAMAN
ORDER 15.05.2023 Order No.
02.
This matter is taken up through hybrid mode.
2.
Heard learned counsel for the parties.
3.
Learned counsel for the Petitioner states that since there is availability of alternative remedy, the Petitioner may be permitted to withdraw this writ petition with liberty to approach the appropriate forum by filing appeal.
4.
In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.
Aks
(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.