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M/S.Maheswari Ispat vs. Custom,Excise And Serv

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WP(C)/21666/2013HC OrissaGSTCNR ODHC01004966201315 April 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No. 21666 of 2013 M/s Maheswari Ispat Ltd. & Anr. ….. Petitioners Mr. C.S. Misra, Advocate Vs. Custom, Excise & Service Tax Appellate Tribunal & Ors. ….. Opposite Parties Mr. T.K. Satapathy, Sr. Standing Counsel, GST, CX & Custom CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 15.04.2024 Order No.

03.

This matter is taken up by hybrid mode.

2.

Mr. C.S. Mishra, learned counsel for the petitioners seeks some time to engage another counsel on behalf of the petitioners, since he has been empanelled as Senior Standing Counsel for Revenue.

3.

As it appears, Mr. Mishra was empanelled as Senior Standing Counsel for Revenue in the year 2016 and this matter was filed in the year 2013 and today (15.04.2024), when the matter is listed, he is asking for time to engage another counsel on behalf of the petitioners. Further, against the interim order, the petitioner has approached this Court by filing the present writ petition.

4.

Consequentially, this Court is not inclined to entertain this writ petition, which is accordingly dismissed.

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.