M/S. Bibekananda Pattnayak, Bbsr vs. Assistant Commissioner, GST And Central Excise, Bbsr
Original PDF →2026
This matter is taken up through hybrid arrangement.
Heard.
Considering the request of learned counsel for the Petitioner, this Court permits the Petitioner to withdraw the present Writ Petition with liberty to file a fresh Writ Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 23-Sep-2026 18:25:45 Signature Not Verified
Page 2 of 2 Petition with better particulars. A memo to that effect filed in Court today be kept on record.
This Writ Petition is, accordingly, dismissed as withdrawn, but with the above liberty.
(Dr. Sanjeeb K Panigrahi) Judge
(Murahari Sri Raman) Judge
Ayaskanta Digitally Signed Signed by: AYASKANTA JENA Designation: Personal Assistant Reason: Authentication Location: High Court of Orissa Date: 23-Sep-2026 18:25:45 Signature Not Verified
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.