Manoranjan Swain vs. Commissioner Of Commercial Taxes And Goods And Services Tax , Odisha
Original PDF →WP(C)/8733/2025HC OrissaGSTCNR ODHC01020720202502 April 2025Bench: MR. JUSTICE HARISH TANDON,MR. JUSTICE S.K.SAHOO1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.8733 of 2025
Manoranjan Swain
….
Petitioner
Represented by Adv.-
Ms. Amrita Mishra, Advocate
-Versus-
Commissioner of Commercial Taxes
and Goods and Services Tax, Odisha
and others
….
Opposite Parties
Represented by Adv.–
Mr. D. Dash, Jr. Standing Counsel
CORAM:
HON’BLE THE CHIEF JUSTICE
AND
HON’BLE MR. JUSTICE S.K. SAHOO
02.04.
2025
The matter is taken up through Hybrid mode.
2.
Learned counsel appearing for the petitioner files a memo for withdrawal of this writ petition with liberty to file fresh writ petition with better particulars. The said memo is taken on record.
3.
The writ petition is disposed of as withdrawn giving liberty as prayed for.
(Harish Tandon) Chief Justice
(S.K. Sahoo) Judge
Order No.
01.
S,K. Behera
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.