BharatTaxGST

M/S. Ptcl Infrastructure LTD., Keonjhar vs. Joint Commnr. Of CT And GST Circle, Keonjhar

Original PDF →
WP(C)/12632/2024HC OrissaGSTCNR ODHC01036978202420 May 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY2 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. 12632 of 2024 M/s. PTCL Infrastructures Ltd., Keonjhar ….. Petitioner M/s. S.C. Sahoo and associates, Advocates Vs. The Joint Commissioner of CT & GST Circle, Keonjhar and another ….. Opposite Parties Mr. S. Mishra, Standing Counsel for the Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 20.05.2024

Order No.

01.

This matter is taken up by hybrid mode.

2.

Heard learned counsel for the parties.

3.

The Petitioner has filed this writ petition with the following prayer: “Under The Above Circumstances, it is most respectfully prayed that this Hon'ble Court may be graciously pleased to admit this petition, call for and peruse the relevant records and after hearing the petitioner's counsel, be further pleased to,

(i) Direct the Opp. Party No 1 to dispose of the representation dated 03.10.2023 filed in Annexure-

1 by the petitioner as per the provisions of law. (ii) Issue any appropriate writ (s) / direction (s) / order (s) deemed fit in the fact and circumstances of the case.

And for which act of kindness, the petitioner as in duty bound shall ever pray.”

4.

In course of hearing, learned counsel appearing for the Petitioner states that the Petitioner has already made representation before the Opposite Party No.1 vide Annexure-1, and the same may be directed to be disposed of within a stipulated time, to which learned Standing Counsel for the Revenue have no objection.

5.

As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing Opposite Party No.1 to consider and dispose of the representation filed by the Petitioner vide Annexure-1 and pass appropriate order as early as possible within a period of three months from the date of production of certified copy of this order.

Priyajit

(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.