Tanaya Kumar Agrawal vs. State Of Odisha
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Cause title — parties, addresses and appearances
ORDER 06.07.2023 Order No.
This matter is taken up through hybrid mode.
Heard.
The present Writ Petition has been filed with the following prayer:- “ A. Admit the writ petition, and direct the OP No.3 to reimburse the differential GST amount w.e.f. 17.07.2022, in terms of the SOP issued by the Works Department dated 06.10.2022 under Annexure-2, as prayed for vide letter dated 27.05.2023 under Annexure-6; B. Pass such other order(s)/direction(s) as may be deemed fit and proper in the interests of justice.”
In course of hearing, learned counsel for the Petitioner states that highlighting her grievance, the Petitioner has made representation to Opposite Party No.3 vide Annexure-6 and the same may be directed to be considered within a stipulated time, to which learned Counsel for the State has no objection.
As agreed by learned counsel for the parties and after going through the records, this Court, without expressing any opinion on the merits of the case, disposes of the Writ Petition directing
Opposite Party No.3 to consider the representation filed by the petitioner vide Annexure-6, and pass appropriate order in accordance with law within a period of three months from the date of production of certified copy of this order.
Issue urgent certified copy 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.