Basil Clean Tech Services, Bbsr vs. Asst. Commissioner, CGST And Cx Jajpur Division, Jajpur
Original PDF →WP(C)/8615/2024HC OrissaGSTCNR ODHC01025999202429 April 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.8615 of 2024
Basil Clean Tech Services,
Bhubaneswar
…..
Petitioner
Mr. S.K Dwivedy, Advocate
Vs.
Asst. Commissioner, CGST & CX,
Jajpur Division, Jajpur
…..
Opposite Party
Central Government Counsel
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 29.04.2024
Order No.
02.
This matter is taken up by hybrid mode.
2.
Learned counsel for the petitioner by filing a memo in Court today states that the petitioner does not want to press this writ petition and, as such, it may be permitted to withdraw this writ petition. The said memo be kept on record.
3.
In view of the above, the writ petition stands disposed of as withdrawn.
Priyajit
(DR. B.R. SARANGI) JUDGE
(G. SATAPATHY)
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.