BharatTaxGST

Utkal Polyweave Indu vs. State

Original PDF →
STREV/274/2008HC OrissaGSTCNR ODHC01042617200817 April 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN2 pages

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
1 IN THE HIGH COURT OF ORISSA AT CUTTACK STREV No.274 of 2008 M/s. Utkal Polyweave Industries (P) Ltd., Balasore ….. Petitioner Mr. S. Ray, Sr. Advocate Vs. State of Orissa ….. Opposite Party Mr. S. Mishra, SC, CT & GST CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE M.S. RAMAN

ORDER 17.04.2023

I.A. No.294 of 2008

Order No. 7

This matter is taken up through hybrid mode.

2.

This application has been filed by the petitioner for condonation of delay of 39 days in filing the STREV.

3.

Considering the grounds stated in the petition, the prayer is allowed. Accordingly, delay in filing the STREV is condoned.

4.

I.A. stands disposed of.

(DR. B.R. SARANGI)

JUDGE

(M.S. RAMAN)

JUDGE

Cont….

2

8.

STREV No.274 of 2008

On 09.03.2023 in connected STREV No.468 of 2008 involving identical issue, Mr. S. Ray, learned Senior Counsel appearing for the petitioner had undertaken to verify or examine the applicability of the order dated 20.07.2021 passed by this Court in STREV No.1 of 2021 (M/s. Taratarini Rubber India Pvt. Ltd. v. State of Odisha) to the case of the petitioner. But it is contended by Mr. K.K. Sahu, learned counsel appearing on behalf of Mr. S. Ray, learned Senior Counsel for the petitioner that the copy of the said order has not been served on him and sought further time to examine the same.

3.

Once the question involved in the case has been decided by this Court in STREV No.1 of 2021 (M/s. Taratarini Rubber India Pvt. Ltd. v. State of Odisha), this Court is not inclined to grant further adjournment. As such, the case of the petitioner is covered by the order dated 20.07.2021 passed by this Court in STREV No.1 of 2021 (M/s. Taratarini Rubber India Pvt. Ltd. v. State of Odisha) and the only change is made with regard to Entry -129 and Entry-136, which have been taken into consideration in the aforesaid order.

4.

Accordingly, the STREV stands disposed of in terms of the order dated 20.07.2021 passed by this Court in STREV No.1 of 2021 (M/s. Taratarini Rubber India Pvt. Ltd. v. State of Odisha).

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.