Andhra Pradesh Heavy Machinery vs. State Of Orissa
Original PDF →STREV/11/2016HC OrissaGSTCNR ODHC01043459201610 April 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
STREV No.11 of 2016
Andhra Pradesh Heavy
Machinery & Engineering Ltd.
…..
Petitioner
Mr. B.V. Ranganath Swami,
Advocate
Vs.
State of Odisha & Ors.
…..
Opposite Parties
Mr. S. Mishra, SC, CT & GST Deptt.
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S. RAMAN
ORDER 05.05.2023
I.A. No.43 of 2023
Order No. 5 This matter is taken up through hybrid mode.
2.
This application has been filed by the petitioner to recall the order dated 10.04.2023, by which the STREV was dismissed for non-compliance of the orders dated 19.04.2016 and 07.12.2022. 3. Since I.A. is not maintainable for restoration of STREV, the same is dismissed accordingly.
Alok
(DR. B.R. SARANGI)
JUDGE
(M.S. RAMAN)
JUDGE
ALOK RANJAN SETHY RANJAN SETHY Date: 2023.05.05 17:25:26 +05'30'
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.