Subhashis Behera vs. Commissioner (Appeals), GST, Central Excise And Customs, Bbsr
Original PDF →WP(C)/15325/2024HC OrissaGSTCNR ODHC01044016202401 July 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
Page 1 of 1
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.15325 of 2024
Subhashis Behera
…..
Petitioner
Mr. N.R. Mohanty, Advocate
Vs.
Commissioner (Appeals), GST,
Central Excise & Customs,
Bhubaneswar and another
…..
Opposite Parties
Mr. A. Kedia, Jr. SC for Revenue
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 01.07.2024
Order No.
01.
This matter is taken up by hybrid mode.
2.
Mr. A. Kedia, learned Junior Standing Counsel appearing for the Revenue stated that the order impugned is appealable.
3.
In view of the above, this Court is not inclined to entertain this writ petition. However, liberty is granted to the petitioner to pursue his remedy before the appropriate forum in accordance with law.
4.
Accordingly, the writ petition stands disposed of.
Subhasmita
(DR. B.R. SARANGI) JUDGE
(G. SATAPATHY)
JUDGE
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.