M/S. Kalyanee Mitra PVT. LTD., Balasore vs. Addl. Commissioner Of State Tax, CT And GST Territorial Range, Balasore

Original PDF →
WP(C)/21956/2025HC OrissaGSTCNR ODHC01053156202521 August 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN2 pages

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK WP(C) No.21956 of 2025 M/s.Kalyanee Mitra Pvt. Ltd. … Petitioner Mrs. Z.M. Wallace, Advocate -Versus- Addl. Commissioner of State Tax, CT & GST Territorial Range and others … Opposite Parties Mr. Sunil Mishra, Standing Counsel for CT & GST Organisation Mr. Avinash Kedia, Junior Standing Counsel for O.P.3 CORAM: THE HON’BLE THE CHIEF JUSTICE AND THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 21.08.2025

01.1.

Mrs. Z.M. Wallace, learned advocate appears on behalf of petitioner and submits, show cause notice dated 23rd July, 2021 followed by order dated 4th August, 2021 cancelling her client’s registration under Odisha Goods and Services Tax Act, 2017 and the rejection order dated 25th July, 2025 is under challenge. She submits that the petitioner is ready and willing to pay the tax, interest, late fee, penalty and any other sum required to be paid for the return form of her client to be accepted by the Department. She relies on order dated 16th November, 2022 of coordinate Bench in W.P.(C) No.30374 of 2022 (M/s. Mohanty Enterprises v. The Commissioner, CT & GST, Odisha, Cuttack and others). She submits, her client’s claim to relief including prayer for condonation of delay is covered by said order.

2.

Mr. Sunil Mishra, learned Standing Counsel and Mr. Avinash Kedia, learned Junior Standing Counsel appeared on behalf of the respective department.

3.

We reproduce below paragraph-2 from said order in M/s. Mohanty Enterprises (supra).

"

2.

In that view of the matter, the delay in Petitioner’s invoking the proviso to Rule 23 of the Odisha Goods and Services Tax Rules (OGST Rules) is condoned and it is directed that subject to the Petitioner depositing all the taxes, interest, late fee, penalty etc., due and complying with other formalities, the Petitioner’s application for revocation will be considered in accordance with law."

Likewise direction is made in this writ petition. Petitioner gets the relief in the interest of revenue.

4.

The writ petition is disposed of.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge

Aswini

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.