BharatTaxGST

M/S. Diptananda Routray vs. Commissioner Of CT And GST,Odisha

Original PDF →
WP(C)/11821/2023HC OrissaGSTCNR ODHC01028554202328 March 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.11821 of 2023 M/s. Diptananda Routray ….. Petitioner None Vs. Commissioner of CT & GST, Odisha and Others ….. Opposite parties Mr. D. Das, ASC CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G.SATAPATHY

ORDER 28.03.2024

Order No.

04.

This matter is taken up through 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).

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.