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Bibekananda Mishra vs. State Of Odisha

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WP(C)/34585/2023HC OrissaGSTCNR ODHC01084582202319 October 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 WP(C) No.34585 of 2023 Bibekananda Mishra ….. Petitioner Mr.Ramlal Agrawalla, Advocate Vs. State of Odisha & Others ….. Opposite Parties Mr. Diganta Dash, ASC for CT & GST Department CORAM: ACTING CHIEF JUSTICE DR. B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER 19.10.2023

Order No.

01.

This matter is taken up by hybrid mode.

2.

Permitting the Petitioner to avail of the statutory remedy of an appeal provided in accordance with law, the present writ petition is disposed of.

3.

If such appeal is filed not later than 3th November, 2023 accompanied by an application for condonation of delay citing the pendency of the present petition as the reason for delay, then it will be considered in accordance with law by the appellate authority. The Court clarifies that it has not expressed any view in the matter.

4.

An urgent certified copy of this order be issued as per rules.

(DR. B.R. SARANGI)

ACTING CHIEF JUSTICE

(M.S. RAMAN)

JUDGE Aswini

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.