M/S. Aditya Udyog vs. State Of Odisha
Original PDF →STREV/20/2022HC OrissaGSTCNR ODHC01036764202220 April 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
STREV No.20 of 2022
M/s. Aditya Udyog
…..
Petitioner
Mr. Jagabandhu Sahoo, Sr. Advocate
with Mr. R. Ghosh, Advocate
Vs.
State of Odisha
…..
Opposite Parties
Mr. S.S. Padhy, ASC for the CT &
GST Department
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 20.04.2023 Order No.
02.
This matter is taken up through hybrid mode.
2.
After some arguments were advanced, Mr. Jagabandhu Sahoo, learned senior counsel appearing for the petitioner made a prayer that the petitioner may be permitted to withdraw this revision petition to pursue its remedy before the appropriate forum in accordance with law.
3.
In view of the above submission, this revision petition stands disposed of as withdrawn with the liberty, as prayed for.
MRS
(DR. B.R. SARANGI)
JUDGE
(M.S. RAMAN)
JUDGE
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