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Joint Commissioner,CGST vs. M/S.Maxcare Laboratories LTD.

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RVWPET/152/2021HC OrissaGSTCNR ODHC01051941202114 October 2022Bench: DR. JUSTICE S. MURALIDHAR (CJ),DR. JUSTICE S.K. PANIGRAHI1 pages

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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK RVWPET No.152 of 2021 Joint Commissioner, Central Excise & Customs, CGST, Bhubaneswar and others …. Petitioners Mr. Radheyshyam Chimanka, Senior Standing Counsel -versus- M/s. Maxcare Laboratories Ltd. …. Opposite Party Mr. Jagabandhu Sahoo, Senior Advocate CORAM: THE CHIEF JUSTICE DR. JUSTICE S. K. PANIGRAHI Order No.

ORDER 14.10.2022

I. A. No.157 of 2021 01. 1. For the reasons stated, the delay of 19 days in filing the review petition is condoned. The application is allowed.

RVWPET No.152 of 2021

2.

In the present petition, the Petitioners have prayed for a review of judgment dated 24th June, 2021 passed by this Court in W.P.(C) No.2845 of 2018. 3. Considering the submissions, the Court finds no ground made out by the Petitioners for reviewing the aforementioned judgment.

4.

The review petition is accordingly dismissed.

(Dr. S. Muralidhar) Chief Justice

(Dr. S. K. Panigrahi) Judge

M. Panda

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.