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J.M.G Automobiles vs. Additional Commissioner Of CT And GST

WP(C)/25636/2021HC OrissaGSTCNR ODHC01055358202119 January 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. 25636 of 2021 J.M.G. Automobiles …. Petitioner Mr. Arup Kumar Panda, Advocate -versus- Additional Commissioner of CT and GST and Others …. Opposite Parties Mr. S.K. Pradhan, Addl. Standing Counsel CORAM: THE CHIEF JUSTICE JUSTICE M.S. RAMAN Order No.

ORDER 19.01.2023 03. 1. Learned counsel for the Petitioner states that the present petition has been rendered infructuous.

2.

The writ petition is dismissed as infructuous.

(Dr. S. Muralidhar) Chief Justice

(M.S.Raman) Judge S.K. Jena/Secy.

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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.