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M/S. Satya Narayan Purohit vs. The Chief Commnr. Of CT And GST, Cuttack

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WP(C)/41637/2023HC OrissaGSTCNR ODHC01102739202302 January 2024Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.41637 of 2023 M/s. Satya Narayan Purohit ….. Petitioner Mr. Chittaranjan Das, Advocate Vs. The Chief Commissioner of CT & GST, Banijyakar Bhawan, Cantonment Road, Cuttack & others ….. Opposite Parties Mr. Sunil Mishra, SC for CT & GST Organization CORAM: ACTING CHIEF JUSTICE DR. B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER 02.01.2024 Order No.

01.

This matter is taken up through hybrid mode.

2.

The present writ petition is being entertained only because the Second Appellate Tribunal has not yet been constituted.

3.

Issue notice. Since Mr. Sunil Mishra, learned Standing counsel for the Department accepts notice for the Opposite parties, let required number of copies of the writ petition be served on him within three working days. Reply be filed within two weeks and rejoinder thereto, if any, be filed before the next date.

4.

List this matter connecting with W.P.(C) No.5501 of 2023 on the date fixed therein.

(DR. B.R. SARANGI)

ACTING CHIEF JUSTICE

(M.S. RAMAN) JUDGE

I.A. No.20046 of 2023

Order No. 02. 1. Learned counsel appearing for the petitioner informs the Court that the petitioner has already deposited the entire tax demanded. In that view of the matter, subject to verification by the authority concerned, no coercive steps shall be taken against the petitioner during the pdency of the writ petition. The application is disposed of.

2.

An urgent certified copy of this order be issued as per rules.

(DR. B.R. SARANGI)

ACTING CHIEF JUSTICE

(M.S. RAMAN)

JUDGE

MRS

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.