M/S Subhalaxmi Swain vs. The Commnr.CT And GST, Bbsr Circle
Original PDF →WP(C)/39358/2021HC OrissaGSTCNR ODHC01085289202129 March 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.39358 of 2021
M/s. Subhalaxmi Swain
…..
Petitioner
Mr. P. Mishra, Advocate
Vs.
The Commissioner, CT & GST,
Bhubaneswar Circle,
Bhubaneswar & Others
…..
Opposite Parties
Mr. Sunil Mishra, ASC for CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 29.03.2023 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 the writ petition with liberty to approach the appropriate forum in accordance with law.
3.
In view of the above, the writ petition stands disposed of as withdrawn granting liberty as aforesaid.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
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.