Sarat Chandra Moharana vs. Commnr, GST(State), Cuttack
Original PDF →WP(C)/2027/2024HC OrissaGSTCNR ODHC01003225202419 February 2024Bench: MR. JUSTICE CHAKRADHARI SHARAN SINGH,MR. JUSTICE S.K.SAHOO1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.2027 of 2024
Sarat Chandra Moharana
….
Petitioner
Mr. Priyabrata Mohapatra, Advocate
-versus-
Commissioner, GST (State) and others
….
Opposite Parties
Mr. Sunil Mishra, Standing Counsel
CORAM:
THE CHIEF JUSTICE
MR. JUSTICE S.K. SAHOO
ORDER 19.02.2024 Order No.
02.
This matter is taken up through Hybrid mode.
2.
In view of the order passed by this Court in W.P.(C) No.42015 of 2023 (M/s. Maa Tarini Traders v. State of Odisha and others) and batch of writ petitions, the present writ petition stands disposed of in terms thereof.
(Chakradhari Sharan Singh) Chief Justice
( S.K. Sahoo ) Judge S.K. Guin/PA
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.