M/S Biranchi Pradhan, Dhenkanal vs. The Commissioner, CT And GST Odisha
Original PDF →WP(C)/6417/2026HC OrissaGSTCNR ODHC01014463202612 March 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
D-WP(C) No.6417 of 2026
Dr. Pradeep Kumar Sahu
.....
Petitioner
-versus-
Union of India
.....
Opposite Parties
CORAM:
DEPUTY REGISTRAR (JUDICIAL)
ORDER 17.03.2026 Order No.
1.
None appears for the petitioner(s) at the time of call.
Defect(s) pointed out by the stamp reporter be removed within three weeks failing which the matter be placed before the Hon’ble Bench for orders. List this case on 13.04.2026. 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.