M/S.Sunil Mahanta vs. Odisha Sales Tax Tribunal
Original PDF →WP(C)/17773/2015HC OrissaGSTCNR ODHC01024899201519 April 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.17773 of 2015
M/s. Sunil Mahanta
…..
Petitioner
Mr. B. Mohanti, Advocate
Vs.
Odisha Sales Tax Tribunal,
Cuttack & Others
…..
Opposite Parties
Mr. Sunil Mishra, SC for CT & GST
Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 19.04.2023 Order No.
05.
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.
3.
In view of the above, the writ petition stands disposed of as withdrawn.
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.