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M/S Shri Ganapati Ores And Ispat PVT. LTD., Sundargarh vs. CT And GST Officer, Rourkela Ii Circle, Rourkela

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WP(C)/5562/2025HC OrissaGSTCNR ODHC01010933202522 April 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN2 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.5562 of 2025 M/s. Shri Ganapati Ores and Ispat Pvt. Ltd., Sundargarh … Petitioner Mr. Pranaya Kishore Harichandan, Advocate -Versus- CT & GST Officer, Rourkela-II Circle and others … Opposite Parties Mr. Sunil Mishra, Standing Counsel for CT & GST Department (Opp. Party Nos.1 to 3) Mr. Avinash Kedia, Junior Standing Counsel for Opposite Party Nos.4 to 6 CORAM: THE HON’BLE THE CHIEF JUSTICE AND THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 22.04.2025

01.

The matter is taken up through Hybrid mode.

2.

It is submitted by the learned counsel for the Petitioner that there is fatal defect in the instant application as the explanation for delay is not incorporated and/or pleaded therein. The order passed by the authority on 26.02.2020 is assailed in the instant writ petition filed in the year 2025. 3. As the writ petition is bereft of any explanation for such inordinate delay, we permit the writ Petitioner to withdraw the instant writ petition with liberty to file a fresh for the selfsame relief with the rider that such liberty should not be construed that the delay shall not be considered as a barrier in the subsequent writ petition.

4.

With the aforesaid order, the writ petition is disposed of.

(Harish Tandon) Chief Justice

(M.S. Raman) Judge MRS/Laxmikant

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.