BharatTaxGST

M/S. Rameswar Agro Industries (P) LTD. vs. State Of Orissa

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STREV/29/2021HC OrissaGSTCNR ODHC01042588202127 April 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK STREV No.29 of 2021 M/s. Rameswar Agro Industries (P) Ltd. ….. Petitioner Mr. J. Pattanaik, Advocate Vs. State of Orissa & Ors. ….. Opposite Parties Mr. S. Mishra, SC, CT & GST Deptt. CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE M.S. RAMAN

ORDER 27.04.2023

Order No. 4 This matter is taken up through hybrid mode.

2.

M/s. J. Pattanaik & associates enter appearance for the petitioner by filing vakalatnama in Court today. The same be kept on record. Their names of indicated in the cause list as well as on the front page of the revision petition as counsel for the petitioner.

3.

Mr. Sunil Mishra, learned Standing Counsel appearing for CT & GST Department contended that the case of the petitioner is covered by the ratio decided by this Court in Duro Pipes Pvt. Ltd. v. State of Odisha, represented by the Commissioner of Sales Tax (STREV No.36 of 2017, disposed of on 14.12.2022).

4.

In view of the above, this STREV stands disposed of in terms of the order dated 14.12.2022 passed by this Court in Duro Pipes Pvt. Ltd. (supra).

Alok

(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.