Subash Chandra Mohanty vs. State Of Odisha
Original PDF →WP(C)/28112/2023HC OrissaGSTCNR ODHC01068241202308 November 2023Bench: 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.28112 of 2023
Subash Chandra Mohanty
….
Petitioner
Mr. Sukanta Kumar Dalai, Advocate
-versus-
State of Odisha and Others
….
Opposite Parties
Mr. Sunil Mishra, Standing Counsel along with
Mr. Diganta Das, Mr. Sheshadeba Das and Mr. Ananda Das,
Additional Standing Counsel for CT & GST Department,
CORAM:
ACTING CHIEF JUSTICE DR. B. R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 08.11.2023 02. 1. 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).
(DR. B. R. SARANGI) ACTING CHIEF JUSTICE
(M. S. RAMAN) JUDGE S.K. Jena/Secy.
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.