Sulochana Pattanayak vs. Principal Commissioner, CGST And Central Excise Commissionerate,Bbsr
Original PDF →WP(C)/23660/2024HC OrissaGSTCNR ODHC01064604202423 April 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.23660 of 2024
Sulochana Pattanayak
….
Petitioner
Mr. Anup Narayan Mohanty, Advocate
-versus-
Principal Commissioner, CGST &
Central Excise Commissionerate,
Bhubaneswar and another
….
Opposite Parties
Mr. Umesh Chandra Sahoo, Junior Standing
Counsel for CGST
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 23.04.2025 02. This matter is taken up through Hybrid mode.
2.
A memo has already been filed by the Petitioner at Flag-B for withdrawal of the writ petition.
3.
Accordingly, the writ petition stands disposed of as withdrawn.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
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.