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Rajesh Kumar Kar vs. Assistant Commissioner CGST And Central Excise, Sambalpur Division, Sambalpur

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WP(C)/33624/2025HC OrissaGSTCNR ODHC01083451202509 January 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No. 33624 of 2025 Rajesh Kumar Kar …. Petitioner Mr. J. Joshi, Advocate -versus- Assistant Commissioner, CGST and Central Excise, Sambalpur Division, Sambalpur and others …. Opposite Parties Mr. Bismay Anand Prusty, Senior Standing Counsel CORAM: HON’BLE THE CHIEF JUSTICE AND HON’BLE MR JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 09.01.2026 02. 1. The petitioner has filed the instant writ petition seeking following reliefs:

“In view of the aforesaid facts and circumstances, it is humbly prayed that this Hon’ble Court may kindly be pleased to-

A. Admit the writ petition and issue appropriate writ(s) quashing the impugned OIO dated 03.02.2025 passed by the OP No.2 under ANNEXURE-7, and consequential proceedings thereto;

B. Quash the rectified OIO dated 29.07.2025 passed by OP No.1 under ANNEXURE-10. C. Pass such other order(s) as may be deemed just and proper in the interest of justice;

And for this act of kindness, the Petitioner as in duty bound shall ever pray.”

2.

Mr. J. Joshi, learned counsel appearing on behalf of the petitioner files a memo in the Court today stating therein that the petitioner seeks leave of this Court to withdraw the instant writ petition and to pursue his grievance before the appropriate forum. The said memo is taken on record.

3.

Leave is granted.

4.

Accordingly, the instant writ petition is disposed of as withdrawn.

(Harish Tandon)

Chief Justice

(M.S. Raman) Judge

S. Behera

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.