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Bishnusen Kisan vs. The Commnr. Of C.T. And G.S.T., Odisha

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WP(C)/19693/2023HC OrissaGSTCNR ODHC01047622202304 July 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. 19693 of 2023 Bishnusen Kisan ….. Petitioner Mr. A.K. Dash, Adv. Vs. The Commissioner of CT and GST, Odisha and others ….. Opposite Parties Mr. Sunil Mishra, Standing Counsel (Revenue) CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE M.S.RAMAN

ORDER 04.07.2023 Order No.

01.

This matter is taken up through hybrid mode.

2.

Heard learned counsel for the parties.

3.

The petitioner has filed this writ petition assailing the order of assessment dated 05.07.2022 under Annexure-3 and further seeks direction to opposite party no.3 to give opportunity of hearing to him to represent in the proceeding.

4.

Mr. Sunil Mishra, learned Standing Counsel appearing for the Revenue Department states that the order passed by the authority is appealable one.

5.

In view of the above submission, the writ petition stands disposed of granting liberty to the petitioner to approach the appellate authority by preferring appropriate application in accordance with law.

Ashok

(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.