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M/S. Spark Furnitures PVT LTD., Bbsr vs. Commissioner CT And GST Odisha

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WP(C)/7002/2025HC OrissaGSTCNR ODHC01016967202511 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 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.7002 of 2025 M/s. Spark Furnitures Pvt. Ltd., BBSR …. Petitioner Represented By Adv. – Mrs. Kananbala Roy Choudhury, Advocate -versus- Commissioner CT and GST, Odisha and another …. Opposite Parties Represented By Adv. – Mr. Sunil Mishra, Standing Counsel 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.

Mrs. Roy Choudhury, learned advocate appears on behalf of petitioner and submits, challenge and prayer for relief in the writ petition is covered by our order dated 14th February, 2025 made in W.P.(C) no.3319 of 2025 (M/s. Merlin Min Movers, Keonjhar v. Central Board of Indirect Taxes and Customs (CBIC) and others). She submits, same directions be made herein in this writ petition.

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2.

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

3.

Directions made in paragraph-5 in order dated 14th February, 2025 (supra) is made herein with difference that communication of the certified copy to opposite party no.2 is to be made by 17th April, 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.