BharatTaxGST

M/S. Ranjan Stone Crusher vs. Additional State Tax Officer,CT And GST Circle,Rayagada

Original PDF →
WP(C)/16815/2024HC OrissaGSTCNR ODHC01048501202418 July 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
IN THE HIG Ranjan Stone Crusher Additional State Tax Off and GST Circle, Rayaga THE HON'B THE HON Order No. 01. 1. Mr. Sa petitioner and of rectification client being af GH COURT OF ORISSA AT CUTTA WP(C) No.16815 of 2024 ..... Repres Mr. Jag M -versus- fficer, CT ada ..... Repres Mr. Su CORAM: BLE MR. JUSTICE ARINDAM SIN AND N'BLE MR. JUSTICE M.S. SAHOO

ORDER 18.07.2024 ahoo, learned senior advocate appea submits, prayer of his client is to cons n application dated 20th August, 2023. ffected, made the application within tim ACK Petitioner sented By Adv. - gabandhu Sahoo, Senior Advocate Ms. Kajal Sahoo, Advocate Opposite Party sented By Adv. – unil Mishra, S.C. NHA O ars on behalf of sider and dispose He submits, his me prescribed by

section 161 in Mishra, learne department an disposed of. T reconciliation

2.

Rectifi petitioner is to 2024. It is m participation o Omission on p deal with the Since rectifica application tha

3.

The wr

Sks n Odisha Goods and Services Tax ed advocate, Standing Counsel appears nd submits, the application is pend There be direction upon petitioner to he has sought by the rectification appl cation application dated 20th Au o be dealt with and disposed of by made clear, the department on issu of petitioner in the proceeding, will exp part of petitioner should not impead th application. Mr. Sahoo prays for stay ation thereof is pending, it is only afte at the demand will either be reiterated o rit petition is disposed of.

(Arindam Sin Judge (M.S. Sahoo) Judge Act, 2017. Mr. s on behalf of the ding. It will be cooperate in the lication. ugust, 2023 of 17th September, uing notice for pect it to comply. he department to y of the demand. er disposal of the or made afresh. nha)

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.