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M/S. Maa Samleswari Transport And Multi Purpose Co-Operative Society LTD., Jharsuguda vs. The Chief Commnr. Of CT And GST, Cuttack

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WP(C)/19646/2024HC OrissaGSTCNR ODHC01056550202421 August 2024Bench: MR. JUSTICE ARINDAM SINHA,MR. JUSTICE M.S.SAHOO2 pages

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Cause title — parties, addresses and appearances
IN THE HIGH W M/s. Maa Samleswari Tran & Multipurpose Co-operat Society Limited. The Chief Commiss Commercial Taxes and G Services Tax and others THE HON'BL THE HON' Order No. 1. 1. Mr. Moh petitioner and authority for sh preferred appea order, his clien Tribunal functio COURT OF ORISSA AT CUTTACK W.P.(C) No.19646 of 2024 nsport tive ..... Represent Mr.B.P -versus- sioner of Goods and ..... O Represent Mr. S Stand CORAM: LE MR. JUSTICE ARINDAM SINHA AND 'BLE MR. JUSTICE M.S.SAHOO

ORDER 21.08.2024 hanty, learned advocate appears on submits, there was demand made by hort payment of Goods and Services Tax al. It was rejected. Being aggrieved by th nt wants to challenge the same but t oning. His client’s prayer is actually for a K Petitioner ted by Adv.- P. Mohanty, Advocate Opp. Parties ted by Adv.- . Das, Addl. ing Counsel

behalf of y the State x. His client he appellate there is no adjudication

of challenge t Therefore, his c

2.

He subm dated 16th Feb batch of writ pe (M/s. Maa Tar

3.

Mr. Das appears on beh writ petition sta

4.

The first liberty to partie upon constitutio within time pro free to proceed.

5.

The writ peti Traders (supra

Radha/Gs to appellate order, by which he is client has moved this Court. mits, relief sought by his client is covere bruary, 2024 made by the first Division etitions, lead case being W.P.(C) no.420 rini Traders). , learned advocate, Additional Standin half of the department. He does not disp ands covered. Division Bench directed a quantum of d es inasmuch as, petitioner could avail of on of the Tribunal and in event it does ovided upon reconstitution, the departmen

ition is disposed of as covered by M/s. M a).

(Arindam Sinha)

Judge

(M.S. Sahoo)

Judge aggrieved. ed by order Bench in a 015 of 2023 ng Counsel pute that the deposit with f its remedy s not do so nt would be Maa Tarini

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