BharatTaxGST

M/S.Tarak Nath Das vs. Union Of INDIA

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WP(C)/5287/2023HC OrissaGSTCNR ODHC01013539202306 March 2023Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryDismissed

Facts

The petitioner, M/s. Tarak Nath Das, filed a writ petition before the Orissa High Court. The petitioner's counsel sought permission to withdraw the petition.

Held

The Court granted the petitioner's request to withdraw the writ petition. The petitioner was granted liberty to file a fresh petition in accordance with the law.

Key Issues

The primary issue was whether the petitioner should be allowed to withdraw the writ petition with liberty to refile.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.5287 of 2023 M/s. Tarak Nath Das …. Petitioner Mr. Jagabandhu Sahoo, Senior Advocate assisted by Ms. Kajal Sahoo, Advocate -versus- Union of India and others …. Opposite Parties Mr. Tushar Kanti Satapathy, Senior Standing Counsel for the CGST & Central Excise & Customs assisted by Mr. A. Kedia, Junior Standing Counsel CORAM: THE CHIEF JUSTICE JUSTICE M.S. RAMAN

ORDER 06.03.2023 Order No.

01.

1. Learned counsel for the Petitioner seeks leave to withdraw the writ petition with liberty to file a proper petition in accordance with law.

2.

The writ petition is disposed of as withdrawn with the liberty as prayed for.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge

M. Panda

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.