BharatTaxGST

Raghunath Agtarwala vs. S.T.O.,Cuttack-1

WP(C)/2844/2010HC OrissaGSTCNR ODHC01004387201017 November 2021Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE ADITYA KUMAR MOHAPATRA1 pages

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.2844 of 2010 M/s. Raghunath Agarwala …. Petitioner Mr. N. Paikaray, Advocate -versus- Sales Tax Officer, Cuttack-1, West Circle, Cuttack & others …. Opp. Parties Mr. S. S. Padhy Additional Standing Counsel (CT & GST) CORAM: THE CHIEF JUSTICE JUSTICE A.K. MOHAPATRA Order No.

ORDER 17.11.2021

04.

1. Learned counsel for the Petitioner submits that with passage of time, this writ petition has become infructuous.

2.

It is disposed of as such.

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge

R.K. Singh/Jagabandhu

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

Create a free accountSign in

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

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.