M/S.Mahanadi Coalfields LTD. vs. State Of Orissa
Original PDF →WP(C)/17741/2015HC OrissaGSTCNR ODHC01009527201527 March 2023Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.17741 of 2015
M/s. Mahanadi Coalfields Ltd.
…..
Petitioner
None
Vs.
State of Odisha & Others
…..
Opposite Parties
Mr. Sunil Mishra, ASC for CT & GST Organization
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE M.S.RAMAN
ORDER 27.03.2023 Order No.
04.
This matter is taken up through hybrid mode.
2.
None appears for the Petitioner at the time of call.
3.
Mr. Sunil Mishra, learned Additional Standing Counsel appearing for CT & GST Department contended that other similar matters were dismissed for default.
4.
In view of the above, the writ petition stands dismissed for default.
Alok/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.