M/S. Das Agencies, Chatrapur vs. Addl. Commnr Of State Tax (Appeal) Territorial Range , Ganjam - Orissa High Court, 21 August 2024

Cause title — parties, addresses and appearances

IN THE HIGH W M/s. Das Agencies, Chatra Addl. Commissioner of (Appeal), Territorial Ganjam, Berhampur and a THE HON'BL THE HON' Order No. 1. 1. Mr. Behu and submits, th short payment appeal. It was r client wants to functioning. H challenge to ap his client has m COURT OF ORISSA AT CUTTACK W.P.(C) No.19410 of 2024 apur ..... Represent Mr. U -versus- State Tax Range, another. ..... O Represent Mr. S. M Stand CORAM: LE MR. JUSTICE ARINDAM SINHA AND 'BLE MR. JUSTICE M.S.SAHOO

ORDER 21.08.2024 ura, learned advocate appears on behalf o here was demand made by the State au of Goods and Services Tax. His clien rejected. Being aggrieved by the appellat o challenge the same but there is n is client’s prayer is actually for adju ppellate order, by which he is aggrieved moved this Court. K Petitioner ted by Adv.- U.C. Behura, Advocate Opp.Parties ted by Adv.- Mohanty, Sr. ing Counsel

of petitioner uthority for nt preferred te order, his no Tribunal udication of . Therefore,

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

Mr. Moh appears on beh writ petition sta

The first liberty to partie upon constitutio so within time p be free to proce

The writ Tarini Traders

Radha/Gs

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). hanty, learned advocate, Senior 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 petitioner provided upon reconstitution, the departm eed. petition is disposed of as covered by s (supra).

(Arindam Sinha)

Judge

(M.S. Sahoo)

Judge ed by order n Bench in a 015 of 2023 ng Counsel pute that the deposit with f its remedy does not do ment would y M/s. Maa