BharatTaxGST

M/S. Jsw Paradeep Terminal PVT. LTD., Jagatsinghpur vs. The CT And GST Officer, Jagatsinghpur

Original PDF →
WP(C)/4630/2024HC OrissaGSTCNR ODHC01009414202405 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. 4630 of 2024 M/s. JSW Paradeep Terminal Pvt. Ltd., Jagatsinghpur ….. Petitioner Mr. S.C. Sahoo, Advocate Vs. The CT & GST Officer, Jagatsinghpur Circle, Paradeep and others ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel for the Revenue CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 05.03.2024

Order No.

01.

This matter is taken up by 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).

Priyajit

(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.