M/S. Pruthwiraj Mishra vs. Principal Commnr GST And Central Excise, Bbsr.
Original PDF →WP(C)/18841/2023HC OrissaGSTCNR ODHC01045315202331 July 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.18841 of 2023
M/s. Pruthwiraj Mishra
…..
Petitioner
Ms. Kajal Sahoo , Advocate
Vs.
Principal Commissioner, GST
& Central Excise, Bhubaneswar
& Others
…..
Opposite Parties
Mr. Avinash Kedia, Jr. Standing
Counsel for O. P. Nos.1 to 3
Mr. Sunil Mishra, Standing
Counsel for O.P. No.4
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER 31.07.2023 Order No.
01.
This matter is taken up through hybrid mode.
2.
Since against the notice to show-cause dated 21.03.2023, the Petitioner has filed this writ petition, this Court is not inclined to entertain the same. However, liberty is granted to the Petitioner to file objection, if any, to the notice to show-cause before the appellate authority by 10.08.2023. 3. With the aforesaid liberty, this writ petition stands disposed of.
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.