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M/S. Orissa Stevedores LTD., Ctc vs. Supdt., (Adjudication), CGST Bbsr

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WP(C)/14463/2024HC OrissaGSTCNR ODHC01038083202422 October 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH W M/s. Orissa Stevedores Ltd Cuttack Superintendent (Adjudicat CGST, Central Excise and Customs, Bhubaneswar an THE HON'BL THE HON' Order No. 3. 1. Mr. Saho petitioner and intimation dated to show cause n by limitation. COURT OF ORISSA AT CUTTACK W.P.(C) No.14463 of 2024 d., ..... Represent Mr. J. Sahoo, S -versus- tion), d nd others ..... O Represent Mr. R. Chimanka, Senio CORAM: LE MR. JUSTICE ARINDAM SINHA AND 'BLE MR. JUSTICE M.S.SAHOO

ORDER 22.10.2024

oo, learned senior advocate appears on submits, impugned is initiation of pro d 10th May, 2024, long after his client had notice dated 9th March, 2006. The initiati The authority has now dropped the K Petitioner ted by Adv.- Sr. Advocate Opp. Parties ted by Adv.- or Standing Counsel

n behalf of oceeding by d filed reply on is barred proceeding

purportedly on recording his cl

2.

Mr. Chim behalf of reve academics. The

3.

In view o of.

Gs/Radha merits. The writ petition, therefore, be lient’s contention that the proceeding was manka, learned Senior Standing Counsel enue and submits, petitioner is con e proceeding stands dropped. of aforesaid, the writ petition is according

(Arindam Sinha

Judge (M.S. Sahoo) Judge disposed of s barred. appears on ntending on gly disposed a)

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