BharatTaxGST

Suvendu Kumar Pradhan vs. Addl. CT And GST Officer, Balasore Circle, Balasore

Original PDF →
WP(C)/10141/2024HC OrissaGSTCNR ODHC01029290202426 April 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.10141 of 2024 Suvendu Kumar Pradhan ….. Petitioner Mr. B.P. Mohanty, Advocate Vs. The Additional CT and GST Officer, Balasore Circle, Balasore and others ….. Opposite Parties Standing Counsel for the Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 26.04.2024

Order No.

01.

This matter is taken up by hybrid mode.

2.

It is agreed by learned counsel for the parties that the issue involved in this writ petition has already been decided by a Coordinate Bench of this Court vide order dated 16.02.2024 passed in W.P.(C) No. 42015 of 2023 (M/s. Maa Tarini Traders v. State of Odisha and others) and batch of writ petitions.

3.

In view of the above, this writ petition stands disposed of in terms of the observation and directions issued in M/s. Maa Tarini Traders (supra).

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.