Suresh Tripathi @ Tripathy vs. The Commissioner Of Commercial Taxes And Goods And Services Tax, Odisha,Ctc
Held
The Court granted the petitioner's request to withdraw the writ petition. The withdrawal was permitted with the liberty to file a fresh petition.
Facts
The petitioner sought permission to withdraw the writ petition with liberty to file a better petition. The memo was filed and taken on record by the Court.
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
ORDER 27.11.2025 01. 1. Learned counsel for the petitioner files a memo in Court today seeking permission to withdraw the instant writ petition with liberty to file a better petition. The said memo is taken on record.
The writ petition is, thus, disposed of as withdrawn with liberty as prayed for.
(Harish Tandon)
Chief Justice
(M.S. Raman) Judge
SK Jena/Secy. Digitally Signed Signed by: SANJAY KUMAR JENA Designation: SECRETARY Reason: Authentication Location: High Court of Orissa
The judgment continues below.
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