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M/S.Deepak Steel And vs. State And Anr.

WP(C)/5696/2014HC OrissaGSTCNR ODHC01001272201413 December 2022Bench: 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.5696 of 2014 M/s. Deepak Steel & Power Limited …. Petitioner Mr. Satyajit Mohanty, Advocate -versus- State of Odisha & Another …. Opposite Parties Mr. Sunil Mishra, ASC for CT & GST Organization CORAM: THE CHIEF JUSTICE JUSTICE M. S. RAMAN Order No.

ORDER 13.12.2022

04.

1. Learned counsel for the Petitioner states that he has no instructions.

2.

Accordingly, the writ petition is dismissed for non-prosecution.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge Laxmikant

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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.