M/S.Shree Bighna Nasan Coal Transport Company, Angul vs. Commissioner Of Commercial Tax And GST, Cuttack
Original PDF →WP(C)/3704/2024HC OrissaGSTCNR ODHC01008677202421 February 2024Bench: MR. JUSTICE CHAKRADHARI SHARAN SINGH,MR. JUSTICE S.K.SAHOO1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.3704 of 2024
M/s. Shree Bighna Nasan Coal
Transport Company, Angul
….
Petitioner
Mr. R. Ghosh, Advocate
-versus-
Commissioner of Commercial Tax &
GST, Cuttack and another
….
Opposite Parties
Mr. Sunil Mishra, Standing Counsel for O.P. 1 and
Mr. A. Kedia, Junior Standing Counsel for O.P.2
CORAM:
THE CHIEF JUSTICE
MR. JUSTICE S. K. SAHOO
ORDER 05.04.2024 Order No.
I. A. No.3173 of 2024 02. This matter is taken up through hybrid mode.
2.
Learned counsel appearing on behalf of the petitioner does not want to press this application.
3.
Accordingly, the I.A. stands dismissed as not pressed.
(Chakradhari Sharan Singh) Chief Justice
(S. K. Sahoo)
Judge M. Panda
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.