BharatTaxGST

M/S Maa Chandi Stone Crushing, Jajpur vs. Union Of INDIA

WP(C)/35300/2023HC OrissaGSTCNR ODHC01086462202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryDismissed

Held

The High Court held that it was not inclined to entertain the writ petition as the impugned order was appealable. The petitioner was granted liberty to pursue their remedy before the appropriate forum.

Facts

The petitioner filed a writ petition before the High Court challenging an order. The Court noted that the impugned order was appealable.

Key Issues

Whether a writ petition is maintainable when the impugned order is appealable under the relevant law.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.35300 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 Mr. Avinash Kedia, Junior Standing Counsel for Central Excise and CGST Department 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

Digitally Signed Signed by: LAXMIKANT MOHAPATRA Designation: Senior Stenographer R

The judgment continues below.

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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.