M/S.Mahanadi Coalfields LTD. vs. State Of Orissa
Original PDF →WP(C)/17742/2015HC OrissaGSTCNR ODHC01030531201519 April 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.17742 of 2015
M/s. Mahanadi Coalfields Ltd.
…..
Petitioner
None
Vs.
State of Odisha & Others
…..
Opposite Parties
Mr. P.P. Mohanty, ASC 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 19.04.2023 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 matter is of the year 2015, this Court is not inclined to grant adjournment.
4.
Accordingly, the writ petition stands dismissed for non- prosecution.
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.