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Royal Granites, Ganjam vs. Dy. Commnr. Of CT And GST, Ganjam

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WP(C)/9491/2023HC OrissaGSTCNR ODHC01023191202310 April 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No. 9491 of 2023 Royal Granites, Ganjam ….. Petitioner Mr. P.K. Panda, Advocate Vs. Dy. Commoner of CT & GST, Ganjam and others ….. Opposite Parties Mr. S. Mishra, ASC, CT & GST CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE M.S.RAMAN

ORDER 10.04.2023

Order No.

01.

This matter is taken up through hybrid mode.

2.

Heard learned counsel for the parties.

3.

The petitioner has filed this writ petition seeking to quash the show cause notice under Annexure-1 Series, the order dated 23.11.2021 under Annexure-3 and the order dated 30.06.2022 under Annexure-5 Series.

4.

Learned counsel for the petitioner contended that against that order under Annexure-5 series, the petitioner has already filed an application under Annexure-7 for review of the said order, but the same has not been considered and disposed of.

5.

In view of the above, this writ petition stands disposed of directing opposite party no.2 to consider the application of the petitioner under Annexure- 7 and pass appropriate order in accordance with law.

6.

With the above observation and direction, this writ petition stands disposed of.

Arun

(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.