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M/S. Kanak Alankar vs. Deputy Commissioner Of State Tax,Enforcement Unit,Rourkela

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WP(C)/6906/2024HC OrissaGSTCNR ODHC01020656202422 March 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. 6906 of 2024 M/s Kanak Alankar, Rourkela ….. Petitioner Mr. J. Sahoo, Sr. Adv. Along with Ms. Kajal Sahoo, Adv. Vs. Deputy Commissioner of State Tax, Enforcement Unit, Rourkela and others ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel, Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 22.03.2024 Order2No.

01.

This matter is taken up through hybrid mode.

2.

Heard learned counsel for the parties.

3.

The petitioner has filed this writ petition seeking to quash the letter dated 12.03.2024 issued by opposite party no.1 under Annexure-9. 4. Mr. Sunil Mishra, learned Standing Counsel appearing for the Revenue produces the letter dated 21.03.2024, wherein it has been specifically stated that the business premises of the taxpayer firm M/s Kanak Alankar, GSTIN-21AAFFK2174G1ZQ, Dwibedi Complex, Jweller Lane, Rourkela, which had been sealed on 12.03.2024 by the office of the Dy. Commissioner of CT & GST, Enforcement Unit, Rourkela has been unsealed on 21.03.2024 in presence of the Executive Magistrate. The said letter be kept on record.

5.

In such view of the matter, the relief sought by the petitioner in the present writ petition has already been granted by the authority.

6.

Accordingly, the writ petition stands disposed of.

Ashok

(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.