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M/S Shyam Logistics, Khurda vs. State Of Odisha

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WP(C)/13841/2024HC OrissaGSTCNR ODHC01039566202404 June 2024Bench: MR. JUSTICE M.S.SAHOO,MR. JUSTICE MURAHARI SRI RAMAN2 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 WP(C) No.13841 of 2024 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.13841 of 2024 Ms. Shyam Logistics …. Petitioner Mr. S.R. Mulia, Advocate -versus- State of Odisha & others …. Opp. Parties Mr. Sunil Mishra, Standing Counsel (C.T. & G.S.T) CORAM: JUSTICE M.S. SAHOO JUSTICE MURAHARI SRI RAMAN Order No.

ORDER 04.06.2024 (Hybrid Mode)

1.1.

Learned counsel for the petitioner submits that the petitioner is aggrieved by detention of his vehicle along with the loaded goods bearing Registration No.OD21E4925 on allegation of violation of statutory norms of GST.

2.

Mr. Mishra, learned Standing Counsel submits that he had obtained instructions that in the meanwhile, a final order has been passed on 29.05.2024 by the juri ictional Assistant Commissioner of State Tax C.T. & G.S.T Enforcement, Cuttack. The copy of the said final order is also provided to the learned counsel for the petitioner. WP(C) No.13841 of 2024

3.

In such view of the matter, the petitioner having come to this Court at the stage of pre-notice, no further cause of action survives in the writ petition in its present form.

The learned counsel for the petitioner submits that he shall move the appropriate authority under the statute for redressal of his grievances.

4.

This writ petition is disposed of accordingly.

(M.S. Sahoo)

Vacation Judge

(M.S. Raman)

Vacation Judge

Rati Ranjan

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.