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Anjan Kumar Dey vs. Suresh Chandra Mohapatra, I.A.S.

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CONTC/1950/2023HC OrissaGSTCNR ODHC01021633202312 May 2023Bench: MR. JUSTICE ADITYA KUMAR MOHAPATRA2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK CONTC No.1950 of 2023 Anjan Kumar Dey …. Petitioner Ms. Suvalaxmi Devi, Advocate -versus- Suresh Chandra Mohapatra, IAS …. Opposite Party/Contemnor Mr. S. Das, A.G.A. CORAM: JUSTICE A.K. MOHAPATRA Order No.

ORDER 12.05.2023

02.1.

This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).

2.

Learned counsel for the Contemnor submitted that the compliance affidavit has been filed pursuant to order passed by this Court.

3.

On perusal of the compliance affidavit, it appears that the representation of the petitioner pursuant to the direction of this Court vide order dated 02.08.2022 has been considered and disposed of vide Order No.7926/CT&GST, dated 10.05.2023 of the Commissioner of CT & GST, Odisha, Cuttack.

4.

Considering such facts, the contempt proceeding is dropped. In the event, the Petitioner feels aggrieved by order dated

// 2 //

10.05.

2023, then the liberty is granted to the Petitioner challenging the same by filing a separate writ application.

( A.K. Mohapatra ) Judge Anil

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.