BharatTaxGST

Subash Chandra Mund vs. Commnr. Of CT And GST, Odisha

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WP(C)/17871/2024HC OrissaGSTCNR ODHC01037352202407 January 2025Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages
AI SummaryDismissed

Facts

The petitioner filed a writ petition challenging an appellate order. Subsequent to the filing, the revenue authorities carried out a rectification of the order.

Held

The Court noted that the rectification made by the revenue authorities has already provided the relief sought by the petitioner. Therefore, no further orders are required.

Key Issues

Whether the writ petition requires further adjudication after the revenue authorities have rectified the order and provided the petitioner with the sought relief.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.17871 of 2024 Subash Chandra Mund …. Petitioner Represented By Adv. – Mr. P.C. Nayak, Advocate -versus- The Commissioner of CT & GST, Odisha and others …. Opp. Parties Represented By Adv. Mr. S. Das, Additional Standing Counsel CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No.

ORDER 07.01.2025

01.1.

Mr. Nayak, learned advocate appears on behalf of petitioner and submits, pursuant to filing the writ petition bearing challenge to appellate order dated 30th March, 2024, revenue has carried out rectification. As such relief sought by his client has been obtained.

2.

Mr. S. Das, learned advocate, Additional Standing Counsel appears on behalf of State revenue and confirms, rectification has been made.

// 2 //

3.

In view of aforesaid, no order need be made. The writ petition is disposed of.

(Arindam Sinha)

Judge

(M.S. Sahoo)

Judge Jyostna/Radha

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.