M/S Maa Chandi Stone Crushing, Jajpur vs. Union Of INDIA
Original PDF →WP(C)/35261/2023HC OrissaGSTCNR ODHC01086361202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
No AI summary yet for this judgment.
Cause title — parties, addresses and appearances
Page 1 of 1
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.35261 of 2023
M/s. Maa Chandi Stone
Crushing, Bhubaneswar
…..
Petitioner
Ms. Kananbala Roy Choudhury,
Advocate
Vs.
Union of India & Others
…..
Opposite Parties
Mr. Sunil Mishra, Standing Counsel
for CT & GST Organization
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 08.11.2023 Order No.
01.
This matter is taken up through hybrid mode.
2.
Since the order impugned is appealable-one, this Court is not inclined to entertain this writ petition. However, liberty is granted to the petitioner to pursue its remedy before the appropriate forum in accordance with law.
3.
In view of the above, the writ petition stands disposed of granting liberty as aforesaid.
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.