BharatTaxGST

M/S Kalinga Enterprises vs. Central Board Of Indirect Taxes And Customs

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WP(C)/12181/2025HC OrissaGSTCNR ODHC01028657202525 September 2026Bench: DR. JUSTICE S.K. PANIGRAHI,MR. JUSTICE GOURISHANKAR SATAPATHY2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.12181 of 2025 [CNR No.ODHC010286572025] M/s. Kalinga Enterprises, Nayagarh …. Petitioner(s) Mr. Debasish Hazra, Adv. -versus- Central Board of Indirect Taxes & Customs, New Delhi & Ors. …. Opposite Party(s) Mr. Prasanjeet Mohapatra, Senior Standing Counsel, CGST CORAM: HON’BLE DR. JUSTICE SANJEEB K PANIGRAHI HON’BLE MR. JUSTICE G. SATAPATHY Order No. 01.

ORDER 25.09.2026

1.

This matter is taken up through Hybrid Arrangement (video conferencing/physical mode).

2.

Learned counsel for the Petitioner files a memo dated 25.09.2025 seeking permission of this Court to withdraw the present Writ Petition to file a better one with better particulars.

3.

Permission is granted.

4.

The memo is taken on record.

5.

In view of such memo filed, the present Writ Petition stands disposed of as withdrawn with the liberty as prayed for.

6.

Pending application (s), if any, shall stand disposed.

(Dr. Sanjeeb K Panigrahi) Judge

(G. Satapathy)

Judge

Sipun

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.