BharatTaxGST

M/S.Mahanadi Coalfields LTD. vs. State Of Orissa

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WP(C)/17745/2015HC OrissaGSTCNR ODHC01013334201501 May 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.17745 of 2015 M/s. Mahanadi Coalfields Ltd. ….. Petitioner None Vs. State of Orissa & others. ….. Opposite Parties Mr. P.P. Mohanty, AGA (for State) Mr. Sunil Mishra, SC for CT & GST Organization (for O.P.Nos.2 to 4) CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE M.S.RAMAN

ORDER 01.05.2023

Order No.

04.

This matter is taken up through hybrid mode.

2.

None appears for the petitioner at the time of call.

3.

Since this is an old case of the year 2015 and none is there to prosecute the matter, this Court is not inclined to entertain this writ petition, more so the order dated 10.05.2016 of this Court has not been complied with.

4.

Accordingly, the writ petition stands dismissed for non- compliance of the order dated 10.05.2016 of this Court.

MRS

(DR. B.R. SARANGI)

JUDGE

(M.S. RAMAN)

JUDGE

MANOR ANJAN SAMAL MANORANJAN SAMAL Date: 2023.05.01 17:18:17 +05'30'

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.