M/S.Ajit Motors vs. Sales Tax Officer,Rayagada Circle
Original PDF →WP(C)/13291/2020HC OrissaGSTCNR ODHC01029665202015 March 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. 13291 of 2020
M/s. Ajit Motors, Rayagada
…..
Petitioner
Mr. B.P. Mohanty, Advocate
Vs.
The Sales Tax Officer, Rayagada
and others
…..
Opposite Parties
Standing Counsel, CT & GST
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 15.03.2024
Order No.
03.
This matter is taken up by hybrid mode.
2.
Learned counsel for the petitioner by filing a memo in Court today, which is taken on record, stated that the writ petition has become infructuous.
3.
In view of the above, the writ petition stands disposed of as infructuous.
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.