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M/S Premco Rail Engineers LTD.,Jajpur vs. Commissioner Of CT And GST, Cuttack

WP(C)/17726/2023HC OrissaGSTCNR ODHC01042406202308 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 by following the common order previously passed in a batch of similar writ petitions. No specific findings on the merits of this particular case are detailed in this order.

Facts

The petitioner filed a writ petition before the High Court of Orissa. The case was to be disposed of in terms of a common order passed by the Court on a previous date.

Key Issues

The primary issue was how to dispose of the current writ petition in light of a prior common order passed by the Court on similar matters.

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.17726 of 2023 M/s. Premco Rail Engineers Ltd., Jajpur …. Petitioner Mr. R. C. Jena, Advocate -versus- Commissioner of CT & GST Odisha, Cuttack 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 01. 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

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.