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M/S.Ritika Ispat PVT Limited, Sundergarh vs. The Commissioner Of Commercial Taxes And Goods And Services Tax, Odisha, Cuttack

WP(C)/22412/2026HC OrissaGSTCNR ODHC01053257202619 September 2026Bench: DR. JUSTICE S.K. PANIGRAHI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryDismissed

Held

The Court acknowledged the petitioner's request to withdraw the Writ Petition. Consequently, the Court dismissed the petition as withdrawn.

Facts

The petitioner, M/s. Ritika Ispat Pvt. Limited, filed a Writ Petition before the High Court of Orissa. The petitioner's counsel subsequently filed a memo seeking withdrawal of the petition.

Key Issues

The primary issue was the petitioner's request to withdraw the ongoing Writ Petition.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.22412 of 2026 CNR No. ODHC010532572026 M/s. Ritika Ispat Pvt. Limited …. Petitioner(s) Mr. Bhabani Prasad Mohanty, Advocate -versus- The Commissioner of Commercial Taxes and Goods and Services Tax, Odisha & Ors. …. Opposite Party(S) Mr. Sunil Mishra, Standing Counsel along with Mr. Mukesh Agarwal, Junior Standing Counsel CORAM: HON’BLE DR. JUSTICE SANJEEB K PANIGRAHI HON’BLE MR. JUSTICE MURAHARI SRI RAMAN Order No. 01.

ORDER 19.09.2026

1.

This matter is taken up through hybrid arrangement.

2.

Learned counsel for the Petitioner prays for withdrawal of this Writ Petition, by filing a memo in Court today, which is taken on record with liberty to file better application.

3.

In such view of the matter, this Writ Petition stands dismissed as withdrawn.

(Dr. Sanjeeb K Panigrahi)

Judge

(M.S. Raman)

Judge

Gitanjali Digitally Signed Signed by: GITANJALI NAYA

The judgment continues below.

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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.