M/S Scs Umsl Jv, Cuttack vs. State Of Odisha

WP(C)/16184/2023HC OrissaGSTCNR ODHC01038405202308 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 a common order previously passed in similar matters. This implies the outcome of the present petition aligns with the precedent set by the earlier judgment.

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 in a batch of writ petitions.

Key Issues

The primary issue was how to dispose of the current writ petition. The court resolved this by applying a prior common order to the present case.

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.16184 of 2023 M/s. SCS UMSL JV, Cuttack …. Petitioner Mr. Sandeep Kumar Jena, 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, 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) ACTING CHIEF JUSTICE

(M. S. RAMAN)

The judgment continues below.

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