BharatTaxGST

M/S Ranjit Constructions, Nuapada vs. Assistant Commissioner Of GST And Central Excise, Rayagada

Original PDF →
WP(C)/22511/2024HC OrissaGSTCNR ODHC01061757202403 October 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.22511 of 2024 M/s. Ranjit Constructions, Nuapada …. Petitioner Represented By Adv. – Mr. S. Agrawal, Advocate -versus- Assistant Commissioner GST and Central Excise, Rayagada and another …. Opposite Parties Represented By Adv. – Mr. S.K. Roy Choudhury, Advocate (Sr. Standing Counsel) CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA AND THE HON'BLE MR. JUSTICE M.S. SAHOO

ORDER 03.10.2024

1.

Mr. Agrawal, learned advocate appears on behalf of petitioner and refers to our order dated 17th September, 2024. He submits, good copy of the writ petition was given to Mr. Roy Choudhury, learned advocate, Senior Standing Counsel appearing on behalf of revenue. Order No. 02. // 2 //

2.

Mr. Roy Choudhury submits, he cannot improve on the omission in impugned order in original dated 20th May, 2024 regarding petitioner’s reply, received by the authority on 26th March, 2021. 3. We reproduce below paragraph-1 from our order dated 17th September, 2024. “1. Mr. Acharya, learned advocate appears on behalf of petitioner and submits, his client has challenged order in original dated 20th May, 2024. Not only does it pertain to long gone financial year 2015-16, presumably thereby it was made without considering his client’s reply received by the authority on 26th March, 2021. He has other points but we interrupt.”

4.

Impugned order in original dated 20th May, 2024 is set aside and quashed. Petitioner will forthwith communicate website copy of this order to the authority, for expeditious adjudication.

5.

The writ petition is disposed of.

(Arindam Sinha)

Judge

(M.S. Sahoo)

Judge Prasant

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.