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M/S. Shasi Construction And Trading PVT. LTD., Cuttack vs. The Joint Commissioner Of State Tax (Appeal), CT And GST, Cuttack-I

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WP(C)/6893/2025HC OrissaGSTCNR ODHC01016345202511 March 2025Bench: MR. JUSTICE ARINDAM SINHA (ACJ),MR. JUSTICE M.S.SAHOO2 pages

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Cause title — parties, addresses and appearances
Page 1 of 3 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.6893 of 2025 M/s. Shasi Construction and Trading Pvt. Ltd., Cuttack …. Petitioner Represented By Adv. – Mr. S. Sharma, Advocate Miss I. Tripathy, Advocate -versus- The Joint Commissioner of State Tax (Appeal), CT and GST, Cuttack-1 and another …. Opposite Parties Represented By Adv. – Mr. D. Das, ASC CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA, THE ACTING CHIEF JUSTICE AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No.

ORDER 11.03.2025

01.1.

Mr. Sharma, learned advocate appears on behalf of petitioner and submits, challenge and prayer for relief in the writ petition is covered by our order dated 29th October, 2024 made in W.P.(C) no.22850 of 2024 (M/s. Ganni Ajay Dora, Cuttack v. Chief

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Commissioner of CT and GST, Cuttack and others). He submits, same directions be made.

2.

Mr. D. Das, learned advocate, Additional Standing Counsel appears on behalf of revenue and does not dispute the submission.

3.

Same direction as made in paragraph-5 in order dated 29th October, 2024 (supra) is made herein. Only difference is communication of certified copy of this order must be made by 17th March, 2025. 4. The writ petition is disposed of.

(Arindam Sinha) Acting Chief Justice

(M.S. Sahoo)

Judge Sks

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.