M/S Das And Sons Infracon PVT. LTD., Berhampur vs. The Chairman, Central Board Of Indirect Taxes And Customs, New Delhi
Original PDF →WP(C)/31531/2023HC OrissaGSTCNR ODHC01076873202316 April 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 31531 of 2023
M/s. Das & Sons Infracon Pvt. Ltd.,
Berhampur, Ganjam
…..
Petitioner
Mrs. K.R. Choudhury, Advocate
Vs.
The Chairman, Central Board of
Indirect Taxes & Customs, North
Block, New Delhi & Others
…..
Opposite Parties
Mr. T.K. Satapathy, Sr. Standing Counsel
for GST, CX & Customs(O.P. Nos.1 to 5)
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 16.04.2024
Order No.
04.
This matter is taken up by hybrid mode.
2.
Mrs. K.R. Choudhury, learned counsel for the petitioner contended that by efflux of time, the writ petition has become infructuous.
3.
In view of the above, the writ petition stands disposed of as infructuous.
S.Sasmal
(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.