M/S. Bharat Kumar Sitani, Jharsuguda vs. Assistant Commissioner, CGST And Central Excise, Rourkela Ii Division
Original PDF →WP(C)/25821/2025HC OrissaGSTCNR ODHC01065072202526 March 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 25821 of 2025
M/s. Bharat Kumar Sitani,
Jharsuguda
….
Petitioner
Mr. Madhab Lal Agarwal, Advocate
-versus-
Assistant Commissioner, CGST &
Central Excise, Rourkela II Division,
Rourkela and another
….
Opposite Parties
Mr. Sujan Kumar Roy Choudhury,
Senior Standing Counsel
CORAM:
HON’BLE THE CHIEF JUSTICE
AND
HON’BLE MR JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 26.03.2026 02. 1. Mr. Madhab Lal Agarwal, learned counsel appearing on behalf of the petitioner, by filing a memo in the Court, submits that this writ petition contains fatal defects, which are incurable in nature. Thus, he seeks withdrawal of this writ petition with a liberty to file it afresh with better particulars. The said memo is taken on record.
2.
Leave is granted.
3.
Accordingly, this writ petition is disposed of as withdrawn with the liberty as prayed for.
(Harish Tandon)
Chief Justice
(M.S. Raman) Judge
Sisira
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.