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M/S Rahul Khandelwal, Khurda vs. Chief Commnr Of CT And GST, Cuttack

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WP(C)/3810/2024HC OrissaGSTCNR ODHC01011082202427 February 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No. 3810 of 2024 M/s . Rahul Khandelwal, Khordha ….. Petitioner Mr. M.L. Agrawal, Advocate Vs. Chief Commissioner of CT & GST, Cuttack and others ….. Opposite Parties Mr. A. Kedia, Jr. SC, CT & GST CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE G. SATAPATHY

ORDER 27.02.2024

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).

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.