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M/S Balarampur Properties PVT. LTD., Cuttack vs. Principal Commissioner, CGST And Central Excise, Bbsr

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WP(C)/18482/2024HC OrissaGSTCNR ODHC01053448202425 September 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 W.P.(C) No.18482 of 2024 M/s. Balarampur Properties Pvt. Ltd., Cuttack …. Petitioner Represented By Adv. – Mr. R.C. Jena, Advocate -versus- Principal Commissioner, CGST and Central Excise, Bhubaneswar and another …. Opp. Parties Represented By Adv. – Mr. T.K. Satapathy, Sr. Standing Counsel CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No.

ORDER 25.09.2024

01.1.

Mr. Jena, learned advocate appears on behalf of petitioner and submits, his client’s claim for relief is covered by order dated 16th May, 2024 in W.P.(C) no.12582 of 2024 (M/s. Kar Construction Pvt. Ltd. v. Central Board of Indirect Taxes and Customs and others). Mr. Satapathy, learned advocate, Senior Standing Counsel appears on behalf of revenue and does not dispute the submission.

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2.

Prayer in the petition is for issuance of discharge certificate in FORM SVLRDS-1. In context of above we reproduce below paragraph 4 from said order dated 16th May, 2024 (supra).

“4. Since the amount is question has already been paid by the petitioner, even later to the order passed by this Court, the same be accepted by the authority and due discharge certificate be issued in favour of the petitioner, as the petitioner has complied with the order dated 09.01.2024 passed in W.P.(C) No. 275 of 2024. 3. The writ petition is disposed of as covered by said order. (Arindam Sinha)

Judge

(M.S. Sahoo)

Judge Jyoti

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.