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Skm And Pp (J.V), Sundargarh vs. State Of Odisha

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WP(C)/11853/2024HC OrissaGSTCNR ODHC01031289202422 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.11853 of 2024 SKM and PP (J.V), Sundargarh …. Petitioner Represented By Adv. – Mr. B. Mansing, Advocate -versus- State of Odisha and others …. Opposite Parties Represented By Adv. – Mr. S. Das, ASC CORAM: THE HON'BLE MR. JUSTICE ARINDAM SINHA AND THE HON'BLE MR. JUSTICE M.S. SAHOO Order No. 02.

ORDER 22.10.2024

1.

Mr. Mansing, learned advocate appears on behalf of petitioner and submits, there was demand made by the State authority for short payment of goods and services tax. His client preferred appeal. It was rejected. Being aggrieved by the appellate order, his client wants to challenge the same but there is no Tribunal functioning. His client’s prayer is actually for adjudication of challenge to appellate order, by which it is aggrieved. Therefore, his client has moved this Court.

2.

He submits, relief sought by his client is covered by order dated 16th February, 2024 made by the first Division Bench in a

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batch of writ petitions, lead case being W.P.(C) no.42015 of 2023 (M/s. Maa Tarini Traders).

3.

Mr. Das, learned advocate, Additional Standing Counsel appears on behalf of the department. He does not dispute that the writ petition stands covered.

4.

The first Division Bench directed a quantum of deposit with liberty to parties inasmuch as, petitioner could avail of its remedy upon constitution of the Tribunal and in event it does not do so within time provided upon reconstitution, the department would be free to proceed.

5.

The writ petition is disposed of as covered by M/s. Maa Tarini Traders (supra).

(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.