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M/S Shreenika Logistics And Trading Company vs. Deputy Commissioner Of State Tax Enforcement Unit, Rourkela

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WP(C)/26434/2024HC OrissaGSTCNR ODHC01077054202428 October 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.26434 of 2024 M/s. Shreenika Logistics & Trading Company, Sundargarh ..... Petitioner Represented by Adv.- Mr. Avijit Patnaik, Advocate -versus- Deputy Commissioner of State Tax, Enforcement Unit, Rourkela and another ..... Opposite Parties Represented by Adv.- Mr. Sunil Mishra, Standing Counsel CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA AND THE HON'BLE MR. JUSTICE M.S. SAHOO

ORDER 28.10.2024

Order No. 01. 1. Mr. Patnaik, learned advocate appears on behalf of petitioner and submits, relief prayed for by his client is covered by our judgment dated 23rd October, 2024 made in W.P.(C) no.26298 of 2024 (M/s. Amit Metaliks Company, Sundergarh v. Joint Commissioner of State Tax, Enforcement Rang, Sambalpur and others). He submits further, his client having had applied for unblocking, there be direction for him being given personal hearing.

2.

Mr. Mishra, learned advocate, Standing Counsel appears on behalf of revenue and submits, there is no cause disclosed under section 62 in Odisha Goods and Services Tax Act, 2017, dealt with by our said judgment. On query from Court he submits, the prayers made are on points, decided and covered by the judgment.

3.

The writ petition is disposed of as covered by M/s. Amit Metaliks (supra). Directions as made therein are applicable be deemed to have been made therein.

(Arindam Sinha)

Judge

(M.S. Sahoo)

Judge jyostna

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.