M/S Dash Supplies, Khordha vs. State Of Odisha
Original PDF →No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
ORDER 28.07.2026 Order No.
1. The matter is taken up through hybrid mode.
Heard Mr. Acharya, learned counsel for the Petitioner and Mr. Pattnaik, learned AGA for the State.
It is submitted on behalf of the Petitioner that he was providing man power service on outsource basis to the Office of Opposite Party No.3, i.e. The Deputy Commissioner, CT & GST Circle, Bhadrak. It is further submitted that his contract was ended on 29th December 2025 and subsequently extended up to 30th June 2026. But thereafter, the continuance of the contract is not being extended.
Upon hearing both parties and considering the limited prayer of the Petitioner, the writ petition is disposed of at the stage of admission, without expressing any opinion on the merits of contention of the Petitioner, permitting the Petitioner to make a representation to Opposite Party No.3, i.e. The Deputy Commissioner, CT & GST Circle, Bhadrak ventilating his grievances, and in such event, if the representation is submitted within a period of two weeks from today, Opposite Party No.3 shall consider the same, in accordance with law, within a period of three weeks thereafter. The certified copy of this order along with a copy of the writ petition may be submitted along with the representation of the Petitioner.
An urgent certified copy of this order shall be issued on proper application.
(B.P. Routray)
Judge
S.Das
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.