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M/S. Delhi Timbers And Ply, Sambalpur vs. Chief Commnr. CT And GST, Cuttack

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WP(C)/38671/2023HC OrissaGSTCNR ODHC01094941202306 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.38671 of 2023 M/s. Delhi Timbers and Ply, Sambalpur …. Petitioner Represented By Adv. – Mr. S.K. Roy Choudhury, Advocate -versus- Chief Commissioner, CT and GST, Cuttack and others …. 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 06.03.2025

1.

The writ petition has been listed under heading ‘To Be Mentioned’ at instance of petitioner. Mr. Roy Choudhury, learned advocate appears on his behalf and submits, relief has been obtained pursuant to the writ petition moved on 30th November, 2023 before coordinate Bench.

2.

Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of revenue. Order No. 02. 3. In view of aforesaid and on consent the writ petition is taken up for disposal at this stage. No further order need be made.

4.

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.