M/S.Dalmia Traders, Jharsuguda vs. CBIC, Dept Of Revenue Ministry Of Finance, New Delhi
Original PDF →WP(C)/6286/2023HC OrissaGSTCNR ODHC01015783202310 January 2024Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.6286 of 2023
M/s. Dalmia Traders, Jharsuguda
…..
Petitioner
Mr. Rudra Prasad Kar, Sr. Advocate
along with Mr. A.N. Ray, Advocate
Vs.
Central Board of Indirect Taxes
and Customs (CBIC) & others
…..
Opposite Parties
Mr. Avinash Kedia, Jr. Standing Counsel (for O.P.1)
Mr. Diganta Dash, ASC for the Revenue (for O.Ps.2 to 4)
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 10.01.2024
Order No.
02.
This matter is taken up through hybrid mode.
2.
This writ petition is disposed of in terms of the common order passed by this Court on 6th November, 2023 in W.P.(C) No.6684 of 2023 and Batch of Writ Petitions (M/s. Pravat Kumar Choudhury and others v. Additional State Tax Officer, CT & GST, Cuttack and others).
MRS
(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.