Dhanman Shaw vs. State Of Odisha
Original PDF →BLAPL/9835/2022HC OrissaGSTCNR ODHC01067394202205 April 2023Bench: MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
BLAPL No.9835 of 2022
Dhanman Shaw
….
Petitioner
Mr. B.Mansinga, Advocate
-versus-
State of Orissa
….
Opp. Party
Mr. S.Mishra, Advocate for CT-
GST Orissa
CORAM:
JUSTICE G. SATAPATHY
Order No.
05.04.
2023
03.1.
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2.
The bail application is disposed of by a common order passed in BLAPL No. 9319 of 2022. The copy of the said order is kept in this record for reference.
Kishore
( G. Satapathy) 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.