M/S. Trishna Surfactants vs. Commissioner Of Commercial Tax And GST,Cuttack
Original PDF →WP(C)/10454/2023HC OrissaGSTCNR ODHC01025385202318 April 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN2 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.10454 of 2023
M/s. Trishna Surfactants
…..
Petitioner
Mr. R. Ghosh, Advocate
Vs.
Commissioner of Commercial
Tax & GST, Cuttack & another
…..
Opposite Parties
Mr. Sunil Mishra, S.C. for the
CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 18.04.2023 Order No.
01.
This matter is taken up through hybrid mode.
2.
Since the petitioner has approached this Court against cancellation of registration, the alternative remedy is available under the statute. Therefore, this Court is not inclined to entertain this writ petition. However, liberty is granted to the petitioner to pursue its remedy before the appropriate forum in accordance with law.
3.
With the aforesaid liberty, this writ petition stands disposed of.
(DR. B.R. SARANGI)
JUDGE
(M.S. RAMAN) JUDGE
MRS
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.