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Mayadhar Rath vs. State Of Odisha

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WP(C)/9610/2023HC OrissaGSTCNR ODHC01023507202329 March 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.9610 of 2023 Mayadhar Rath ….. Petitioners Mr. G. Satpathy, Advocate Vs. State of Odisha & Others ….. Opposite Parties Mr. S.K. Pradhan, ASC for CT & GST Organization CORAM: DR. JUSTICE B.R. SARANGI MR. JUSTICE M.S.RAMAN

ORDER 29.03.2023 Order No.

01.

This matter is taken up through hybrid mode.

2.

Heard Mr. G. Satpathy, learned Counsel appearing for the Petitioner and Mr. S.K. Pradhan, learned Additional Standing Counsel appearing for the CT & GST Department.

3.

Since the Petitioner has filed this writ petition against the assessment order, this Court is not inclined to entertain this writ petition. However, liberty is granted to the Petitioner to pursue his remedy by filing appeal.

4.

With the above observation, the writ petition stands disposed of.

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.