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Babita Jain vs. State Of Odisha

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WP(C)/28540/2023HC OrissaGSTCNR ODHC01069254202304 September 2023Bench: DR. JUSTICE B.R.SARANGI,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.28540 of 2023 Babita Jain ….. Petitioner Mr. A. Mishra, Advocate Vs. State of Odisha & Others ….. Opposite Parties Mr. Diganta Dash, ASC for CT & GST Department CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE MURAHARI SRI RAMAN

ORDER 04.09.2023 Order No.

01.

This matter is taken up through 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 4th 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.

Laxmikant

(DR. B.R. SARANGI)

JUDGE

(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.