M/S. Unisoft, Cuttack vs. Principal Commnr.,( Appeals ), In Situ, CGST And Central Excise, Bbsr
Original PDF →WP(C)/1788/2024HC OrissaGSTCNR ODHC01003339202428 February 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.1788 of 2024
M/s. Unisoft, Cuttack
…..
Petitioner
Mr. R.C. Jena, Advocate
Vs.
Principal Commissioner(Appeals),
In-Situ, CGST & Central Excise
and Others
…..
Opposite parties
Mr. M. Agarwal,
Junior Standing Counsel(CGST)
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE G.SATAPATHY
ORDER 28.02.2024
Order No.
02.
This matter is taken up through hybrid mode.
2.
Since alternative remedies available for the Petitioner against the order impugned, this writ petition stands disposed of permitting the Petitioner to pursue his remedy before the appropriate forum in accordance with law.
3.
In view of the above submission, this writ petition stands disposed of as withdrawn granting liberty as aforesaid.
Priyajit
(DR. B.R. SARANGI) JUDGE
(G.SATAPATHY)
JUDGE
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.