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Dillip Roul vs. The Commnr. Of CT And GST, Odisha

WP(C)/17941/2022HC OrissaGSTCNR ODHC01046305202221 February 2023Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.17941 of 2022 Dillip Roul …. Petitioner Ms. K. R. Choudhury, Advocate -versus- The Commissioner of CT and GST, Odisha and others …. Opposite Parties Mr. S. K. Pradhan, ASC for Revenue Department CORAM: THE CHIEF JUSTICE JUSTICE M.S. RAMAN

ORDER 21.02.2023 Order No.

01.

1. With the expiry of the Petitioner, the prayer made in the writ petition has become infructuous.

2.

Accordingly, the writ petition is disposed of as having become infructuous.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda

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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.