M/S Maa Samaleswari Automobiles vs. The Sales Tax Officer, Sambalpur 1
Original PDF →WP(C)/13279/2020HC OrissaGSTCNR ODHC01029641202015 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. 13279 of 2020
M/s. Maa Samaleswari
Automobiles, Sambalpur
…..
Petitioner
Mr. B.P. Mohanty, Advocate
Vs.
The Sales Tax Officer, Sambalpur
and others
…..
Opposite Parties
Standing Counsel, CT & GST
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G. SATAPATHY
ORDER 15.03.2024
Order No.
04.
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.