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Victoria Grand, Puri vs. State Tax Officer, CT And GST Circle, Puri

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WP(C)/14962/2023HC OrissaGSTCNR ODHC01035979202310 May 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.14962 of 2023 Victoria Grand, Puri ….. Petitioner Mr. Sidhartha Ray, Sr. Advocate along with Mr. Sachin Kumar Sahu, Advocate Vs. State Tax Officer, CT & GST Circle, Puri, Odsiha & Another ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel for CT & GST Organization CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE M.S.RAMAN

ORDER 10.05.2023 Order No.

01.

This matter is taken up through hybrid mode.

2.

Heard Mr. Sidharth Ray, learned Senior Counsel along with Mr. Sachin Kumar Sahu, learned counsel for the Petitioner.

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In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.

Laxmikant

(DR. B.R. SARANGI)

JUDGE

(M.S. RAMAN)

JUDGE

LAXMIKANT MOHAPATR A MOHAPATRA Date: 2023.05.10 16:51:59 +05'30'

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.