M/S. Pioneer Bakers,Sambalpur vs. Union Of INDIA

CMAPL/674/2022HC OrissaGSTCNR ODHC01080599202205 December 2022Bench: DR. JUSTICE S. MURALIDHAR (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages

AI SummaryAllowed

Held

The Court recalled its previous order dated 27th October, 2022. Consequently, the writ petition was restored to the file.

Facts

The petitioner sought restoration of a writ petition that was previously dismissed. The petitioner filed an application to recall the earlier dismissal order.

Key Issues

Whether the previous dismissal order of the writ petition should be recalled and the petition restored.

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Cause title — parties, addresses and appearances

IN THE HIGH COURT OF ORISSA AT CUTTACK CMAPL No.674 of 2022 M/s. Pioneer Bakers …. Petitioner Mr. Jagabandhu Sahoo, Sr. Advocate with Ms. Kajal Sahoo, Advocate -versus- Union of India & Others …. Opposite Parties Mr. Radhesheyam Chimanka, Senior Standing Counsel for CGST CORAM: THE CHIEF JUSTICE JUSTICE M. S. RAMAN Order No.

ORDER 05.12.2022

01.

1. For the reasons stated in the application, the order dated 27th October, 2022 is recalled and W.P.(C) No.2220 of 2022 is restored to file.

The CMAPL is, accordingly, disposed of.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant

The judgment continues below.

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