M/S. Bibhuti Pradhan vs. Joint Commissioner Of State Tax,Angul

WP(C)/21417/2023HC OrissaGSTCNR ODHC01051989202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

AI SummaryAllowed

Held

The Court decided to dispose of the present writ petition in accordance with a common order previously issued in a batch of similar writ petitions. This implies the outcome of the present case is dictated by that prior judgment.

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 previously passed by the same Court.

Key Issues

The primary issue was how to dispose of the current writ petition, which was resolved by referring to a prior common order of the Court.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.21417 of 2023 M/s. Bibhuti Pradhan …. Petitioner Mr. Jiban Jyoti Pradhan, Advocate -versus- The Joint Commissioner of State Tax, Angul 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, Mr. T. K. Satapathy, Sr. Standing Counsel for CGST, CX & Customs, Mr. Avinash Kedia, Jr. Standing Counsel for CGST, CX & Customs 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.

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

The judgment continues below.

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