M/S.V.A.Transport PVT.LTD. vs. State Of Orissa
Original PDF →STREV/54/2017HC OrissaGSTCNR ODHC01022459201729 March 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.54 of 2017
M/s. V.A. Transport Pvt. Ltd.
…..
Petitioner
None
Vs.
State of Odisha
…..
Opposite Party
Mr. S.K. Pradhan, ASC for the
CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 29.03.2023
Order No.
03.
This matter is taken up through hybrid mode.
2.
None appears for the petitioner at the time of call.
3.
Since this is an old case of the year 2017 and none is there to prosecute the matter, this Court is not inclined to entertain this revision petition.
4.
Accordingly, the revision petition stands dismissed for want of prosecution.
Ashok/MRS
(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.