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

WP(C)/5988/2023HC OrissaGSTCNR ODHC01014978202308 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Held

The High Court disposed of the writ petition in terms of a common order previously passed by the Court. This implies the current petition followed the precedent set by the earlier batch of cases.

Facts

The petitioner filed a writ petition before the High Court of Orissa at Cuttack. The case was listed for hearing and the Court was to pass an order.

Key Issues

The specific legal issues are not detailed in this excerpt, but the disposal indicates a resolution based on prior judicial pronouncements.

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Cause title — parties, addresses and appearances

IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.5988 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, Rourkela 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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