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Commissioner, CGST And Central Excise,Bhubaneswar vs. M/S. Trl Krosaki Refractories LTD.

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OTAPL/7/2024HC OrissaGSTCNR ODHC01024258202423 October 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages

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Cause title — parties, addresses and appearances
Page 1 of 2 IN THE HIGH COURT OF ORISSA AT CUTTACK OTAPL No.7 of 2024 Commissioner, CGST and Central Excise, Bhubaneswar-II …. Appellant Represented By Adv. – Mr. T.K. Satapathy, Sr. Standing Counsel -versus- M/s. TRL Krosaki Refractories Ltd., Jharsuguda …. Respondent Represented By Adv. – CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No.

ORDER 23.10.2024 OTAPL no.7 of 2024 and I.A. no.118 of 2024

02.1.

Mr. Satapathy, learned advocate, Senior Standing Counsel appears on behalf of appellant-revenue and submits, application has been filed with prayer to permit appellant to withdraw the appeal. It has not yet been admitted.

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2.

It appears from, inter alia, paragraph-2 that the application has been made pursuant to upward revision in monetary limit for filing appeal by the department. As such tax effect of the appeal is less than the raised limit.

3.

The application is allowed and disposed of. The appeal is dismissed. (Arindam Sinha)

Judge

(M.S. Sahoo)

Judge Sks

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.