M/S Niranjan Pradhan, Balasore vs. The Commnr. Of Commercial Taxes And GST, Odisha, Cuttack
Held
The Court decided to dispose of the present writ petition by following a previous common order issued in a batch of similar writ petitions. This indicates a consistent approach to the legal issues involved.
Facts
The petitioner filed a writ petition before the High Court of Orissa at Cuttack. The case was to be disposed of in terms of a common order passed by the Court in a previous batch of writ petitions.
Key Issues
The primary issue was how to dispose of the current writ petition. The Court resolved this by applying a precedent set in a prior, related case.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 23.11.2023
Order No.
This matter is taken up through hybrid mode.
The 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 vs. Additional State Tax Officer, CT & GST, Cuttack and others).
(DR. B.R. SARANGI)
ACTING CHIEF JUSTICE
(M.S. RAMAN)
JUDGE Aswini Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 24-Nov-2023 11:23:22 Signat
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