Procter And Gample vs. State
Original PDF →STREV/14/2014HC OrissaGSTCNR ODHC01024844201406 April 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
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IN THE HIGH COURT OF ORISSA AT CUTTACK
STREV No.14 of 2014
M/s. Procter & Gamble Hygiene
& Health Care Ltd.
…..
Petitioner
None
Vs.
State of Odisha
…..
Opposite Parties
Mr. Sunil Mishra, ASC for CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 06.04.2023 Order No.
04.
This matter is taken up through hybrid mode.
2.
None appears for the Petitioner at the time of call.
3.
Heard Mr. Sunil Mishra, learned Additional Standing Counsel appearing for the CT & GST Organization.
4.
Since this is an old case of the year 2014 and none is there to prosecute the matter, this Court is not inclined to entertain this petition.
5.
Accordingly, the STREV stands dismissed for want of prosecution.
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.