BharatTaxGST

M/S Light And Electronics vs. The Union Of INDIA

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WP(C)/29037/2020HC OrissaGSTCNR ODHC01062728202002 February 2023Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
AI SummaryDismissed

Facts

The petitioner filed a writ petition before the High Court. The learned counsel for the petitioner subsequently stated that the petition had become infructuous.

Held

The Court acknowledged the statement made by the petitioner's counsel. Consequently, the Court decided to dismiss the writ petition.

Key Issues

Whether the writ petition is still maintainable given it has become infructuous.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.29037 of 2020 M/s. Light and Electronics …. Petitioner Mr. Diganta Das, Advocate -versus- The Union of India and others …. Opposite Parties Mr. P.K. Parhi, DSG for Union of India Mr. A. Kedia, Junior Standing Counsel for CGST Mr. S.K. Pradhan, A.S.C. for CT & GST, Odisha CORAM: THE CHIEF JUSTICE JUSTICE M.S. RAMAN Order No.

ORDER 02.02.2023

02.1.

Learned counsel appearing for the Petitioner states that the present writ petition has been rendered infructuous.

2.

The writ petition is dismissed as such.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin

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.