M/S Paradip Parivahan PVT. LTD., Bbsr vs. Principal Commnr. GST(Central Tax) And C. Ex., Bbsr
Original PDF →WP(C)/22239/2022HC OrissaGSTCNR ODHC01057083202206 February 2024Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.22239 of 2022
M/s. Paradip Parivahan Pvt.
Ltd.
…..
Petitioner
Ms. K.R. Choudhury, Advocate
Vs.
Principal Commissioner GST
(Central Tax) & C. Ex.,
Bhubaneswar and others
…..
Opposite Parties
Mr. Avinash Kedia, Jr. Standing
Counsel for O.P. Nos.1 & 3
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 06.02.2024 Order No.
02.
This matter is taken up through hybrid mode.
2.
Learned counsel for the Petitioner states that by efflux of time, the writ petition has become infructuous.
3.
Accordingly, the writ petition stands disposed of as infructuous.
Laxmikant (DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
(M.S. RAMAN)
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.