Soumendra Kumar Sahoo, Jajpur vs. The Chief Commissioner CT And GST, Odisha
Original PDF →WP(C)/19721/2026HC OrissaGSTCNR ODHC01047441202607 July 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
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IN THE HIGH COURT OF ORISSA AT CUTTACK
D-WP(C) No.19721 of 2026
CNR No. ODHC010326242026
Amir Kumar Mishra
.....
Petitioner
Represented by Adv. -
Nibedita Mohanty
-versus-
Dhoba Parida
.....
Opposite Parties
Represented by Adv. -
CORAM:
DEPUTY REGISTRAR (JUDICIAL)
ORDER 28.07.2026 Order No.
1.
Learned counsel for the petitioner undertakes to remove the defects within two weeks in the Registry failing which the matter be placed before the Hon’ble Bench for orders. List this case on 14.8.2026 before the Hon’ble Bench.
If the petitioner / learned counsel removes all the defects prior to the date of adjournment, his/her case
shall be registered forthwith to list it before the roster
bench without waiting for the expiration of adjourned
date.
Deputy Registrar (J)
Lawzima
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.