Shreyash Retail Private Limited vs. Ministry Of Finance
Original PDF →WP(C)/7760/2024HC OrissaGSTCNR ODHC01019977202405 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.7760 of 2024
M/s. Shreyash Retail Private
Limited, Bhubaneswar
…..
Petitioner
Mr. S. Biswal, Advocate
Vs.
Union of India and others
…..
Opposite Parties
Mr. S.S. Pradhan, AGA
Mr. T.K. Satapathy, Sr. SC for
GST, Central Tax and Custom
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 05.04.2024
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 challenging the order dated 11.01.2024 by which the refund application for dues has been rejected.
4.
Since appeal lies against the impugned order, this Court disposes of the writ petition permitting the petitioner to pursue its remedy before the appropriate forum in accordance with law.
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.