M/S. Ujjwal Govind Auto vs. Rati Kanta Mahapatra
Original PDF →CONTC/1150/2020HC OrissaGSTCNR ODHC01021399202009 October 2023Bench: DR. JUSTICE B.R.SARANGI (ACJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
CONTC No.1150 of 2020
M/s. Ujjwal Govind Auto
…..
Petitioner
Mr. S.A. Mohanty, Advocate
Vs.
Rati Kanta Mahapatra,
Assessing Authority, O.E.T.,
Act-cum-Joint Commissioner of
Sales Tax, Sambalpur-I Circle
…..
Opposite Party
Mr. Sunil Mishra, Standing
Counsel for the Department
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 09.10.2023 Order No.
02.
This matter is taken up through hybrid mode.
2.
Mr. Sunil Mishra, learned Standing Counsel appearing for the CT & GST Department states that the order of this Court has been complied with.
3.
Accordingly, the contempt proceeding is hereby dropped.
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.