BharatTaxGST

Suraj Kumar Agrawal vs. State Of Odisha

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WP(C)/31256/2023HC OrissaGSTCNR ODHC01076111202327 September 2023Bench: DR. JUSTICE S.K. PANIGRAHI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.31256 of 2023 Suraj Kumar Agrawal …. Petitioner Mr.Abhilash Mishra,Adv -versus- State of Odisha & others …. Opposite parties Mr.Digant Das, Additional Standing counsel for CT & GST CORAM: DR. JUSTICE S.K. PANIGRAHI MR JUSTICE G. SATAPATHY

ORDER 27.09.2023 Order No.

01.1.

This matter is taken up through hybrid arrangement.

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 17th October, 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.S.K.Panigrahi) Judge

(G.Satapathy) Judge Lingaraj

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.