Radhashyam Panda vs. Commnr. Of CT And GST, Cuttack
Original PDF →WP(C)/10800/2023HC OrissaGSTCNR ODHC01026073202313 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.10800 of 2023
Radhashyam Panda
…..
Petitioner
Ms. Kananbala Roy Choudhury,
Advocate
Vs.
Commissioner of CT & GST,
Odisha & Another
…..
Opposite Parties
Mr. Sunil Mishra, ASC for
CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 13.04.2023 Order No.
01.
This matter is taken up through hybrid mode.
2.
Ms. Kananbala Roy Choudhury, learned counsel for the petitioner states that against the order impugned, appeal lies. Therefore, the petitioner may be permitted to approach the appropriate forum in accordance with law.
3.
In view of the above submission, the writ petition stands disposed of granting liberty to the petitioner to approach the appropriate forum in accordance with law.
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.