M/S Pradhan Tyres,Bharosa Developers,Pragati Transport, Sundargarh vs. Additional Commissioner Of CT And GST,Sundargarh Range,Rourkela

WP(C)/5975/2023HC OrissaGSTCNR ODHC01014935202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

AI SummaryDismissed

Held

The High Court disposed of the present writ petition by following a common order previously passed by the same court in a batch of writ petitions.

Facts

The petitioner filed a writ petition before the Orissa High Court. The court was to decide on the matter based on a previous common order.

Key Issues

The primary issue was whether the present writ petition should be disposed of in line with a prior common order passed by the court on a similar batch of cases.

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.5975 of 2023 M/s. Pradhan Tyres, Bharosa Developers, Pragati Transport, Sundargarh. …. Petitioner Mr. Khirod Kumar Sahoo, Advocate -versus- The Addl. Commissioner of Commercial Taxes and GST, Sundargarh Range and Another …. 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 03. 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)

The judgment continues below.

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