Asoka Kumar Rout vs. The Commissioner Of CT And GST, Odisha
Original PDF →WP(C)/15251/2023HC OrissaGSTCNR ODHC01036580202322 February 2024Bench: MR. JUSTICE CHAKRADHARI SHARAN SINGH,MR. JUSTICE S.K.SAHOO1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
WP(C) No.15251 of 2023
Asoka Kumar Rout
….
Petitioner
Mr. S. A. Mohanty, Advocate
-versus-
The Commissioner of Commercial
Taxes and Goods and Services Tax,
Odisha and others
….
Opposite Parties
Mr. Sunil Mishra, Standing Counsel
CORAM:
THE CHIEF JUSTICE
MR. JUSTICE S. K. SAHOO
ORDER 05.04.2024 Order No.
04.
This matter is taken up through hybrid mode.
2.
We have perused the office note. The name of the petitioner has been wrongly typed in the cause title of the order dated 22.02.2024, inasmuch as, in place of ‘Asoka Kumar Rout’, ‘Ashoka Kumar Rout’ has been typed.
3.
The said order shall be read accordingly along with the present order.
(Chakradhari Sharan Singh) Chief Justice
(S. K. Sahoo)
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.