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M/S. Sankar Prasad Jain, Balangir vs. The Commr. Of CT And GST, Cuttack

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WP(C)/19761/2023HC OrissaGSTCNR ODHC01047813202301 November 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.19761 of 2023 M/s. Sankar Prasad Jain ….. Petitioner Mr. Chittaranjan Das, Advocate Vs. The Commissioner of CT & GST, Cuttack & Others ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel for CT & GST Organization Mr. T.K. Satapathy, Sr. Standing Counsel along with Mr. A. Kedia, Jr. Standing Counsel for O.P. No.2 CORAM: ACTING CHIEF JUSTICE DR. B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER 01.11.2023 Order No.

01.

This matter is taken up through hybrid mode.

2.

Heard learned counsel appearing for the parties.

3.

Mr. Chittaranjan Das, learned counsel appearing for the Petitioner brings notice of this Court to the fact that GST Council is floating an amnesty scheme, which is awaiting for notification and, as such, the Petitioner may be permitted to withdraw this writ petition in order to avail the remedy pursuant to the notification to be issued by the GST Council.

4.

Accordingly, the writ petition stands disposed of as withdrawn. However, the Petitioner is permitted to pursue its remedy before the appropriate forum in accordance with law.

Laxmikant (DR. B.R. SARANGI)

ACTING CHIEF JUSTICE

(M.S. RAMAN)

JUDGE

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.