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Shree Gajanan Construction, Bhawanipatna vs. Commissioner Of CT And GST, Cuttack

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WP(C)/5394/2024HC OrissaGSTCNR ODHC01013838202411 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. 5394 of 2024 Shree Gajanan Construction, Bhawanipatna ….. Petitioner Mr. S. Panda, Advocate Vs. Commissioner of CT & GST, Cuttack and others ….. Opposite parties Mr. Sunil Mishra, Standing Counsel, CT & GST Organization CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 11.03.2024

Order No. 01

This matter is taken up through hybrid mode.

2.

Heard Mr. S. Panda, learned counsel appearing on behalf of Mr. J. Panda, learned counsel for the petitioner.

3.

The petitioner has filed this writ petition seeking to quash the assessment order under Annexure-3 and the 1st appeal order under Annexure-5. 4. During course of hearing learned counsel for the petitioner contended that, since the Ministry of Finance, Department of Revenue (Central Board of Indirect Taxes and Customs) has issued an amnesty scheme vide Notification No.53/2023-Central Tax [S.O.4767(E)], dated 2nd November 2023, this writ petition may be disposed of permitting the petitioner to pursue its grievance in terms of the said notification, to which Mr. Sunil Mishra, learned Standing Counsel for CT & GST Department raised no objection.

5.

In view of the above, this writ petition stands disposed of permitting the petitioner to pursue its remedy in terms of the aforesaid amnesty scheme before the appropriate authority.

Arun

(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.