M/S. Jbc Wire Products Private Limited, Bbsr vs. Chief Commissioner Of CT And GST Odisha, Banijyakar Bhawan, Cuttack
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Cause title — parties, addresses and appearances
ORDER 21.03.2025
Ms. Tripathy, learned advocate appears on behalf of petitioner and refers us to earlier order dated 10th March, 2025. Paragraphs 2 and 3 from it are reproduced below. “2. She submits, there be direction for remand and restoration of the appeal because the supply dealers had not filed GSTR-1 within stipulated time. They filed subsequently. It was not taken into consideration. He submits further, there was notification extending the period for filing the return. Order No.
Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of State-revenue. He is required to take instruction on whether GSTR-1 returns of concerned dealers were filed within extended time and if so, non-consideration requiring remand.”
Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of State and submits, there was notification extending the period for filing return.
Impugned order dated 23rd April, 2024 of the adjudicating authority is set aside and quashed. The adjudication is restored. Petitioner will communicate certified copy of this order to the authority by 31st March, 2025. The authority will thereafter deal with the adjudication as expeditiously as possible.
The writ petition is disposed of.
(Arindam Sinha) Acting Chief Justice
(M.S. Sahoo) Judge Jyoti
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.