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Santosh Kumar Khanelwal vs. The Commissioner Centrl GST And Central Excise, Rourkela

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WP(C)/7609/2024HC OrissaGSTCNR ODHC01019159202403 April 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.7609 of 2024 Santosh Kumar Khandelwal ….. Petitioner Mr. P.C. Nayak, Advocate Vs. The Commissioner Central GST & Central Excise, Sundargarh and others ….. Opposite Parties Mr. T.K. Satapathy, Sr. SC (GST, Central Tax and Customs) CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 03.04.2024

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 with the following prayer: “It is therefore prayed that, this Hon’ble Court may be graciously pleased to issue Rule NISI, in the nature of any appropriate writ/writs and/or any other writ/writs and/or order/orders and/or direction/directions directing the Opp.Party No.3 to rectify the order dated 28.12.2023 (Annexure-1) which is apparent on the face of assessment order and pass a rectification order as per the application dated 23.01.2024 under Annexure-2, within a stipulated period in the interest of justice.”

4.

In view of such limited prayer, this writ petition stands disposed of directing opposite party no.3 to take a decision on the application dated 23.01.2024 under Annexure-2 and make necessary correction in the order dated 28.12.2023, which is apparent on the face of the assessment order.

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.