Gopi Chandra Murmu vs. Chief Commissioner,GST,Central Excise And Customs,Bhubaneswar
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Cause title — parties, addresses and appearances
ORDER 11.07.2023
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
It is submitted by the learned counsel for the Petitioner that the Petitioner undertakes to serve extra copy of the Contempt Petition on the learned Standing Counsel for GST department.
This Contempt Petition is filed alleging violation of the order dated 06.01.2023 passed by this Court in WP(C) No.36499 of 2022. 4. Considering the submission made, this Court, by providing a last chance, deems it proper to dispose of the Contempt Petition with a direction to the Opposite Party-Contemnor to comply with the direction of this Court dated 06.01.2023 passed by this Court in WP(C) No.36499 of 2022, if the same has not been complied with in the meantime, within a period of eight weeks from the date of service
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of a certified copy of this order by the Petitioner, provided the operation of order/judgment has not been stayed by higher forum and file compliance report before the Registry of this Court within one week thereafter. It is made clear that in the event the order of the Court is not given effect to within the time stipulated hereinabove, it will be construed to be deliberate violation of this Court’s order.
The CONTC is accordingly disposed of.
( A.K. Mohapatra )
Judge RKS
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.