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Souri Ranjan Das vs. State Of Odisha

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WP(C)/11800/2024HC OrissaGSTCNR ODHC01034561202427 June 2024Bench: DR. JUSTICE B.R.SARANGI,MR. JUSTICE GOURISHANKAR SATAPATHY1 pages

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Cause title — parties, addresses and appearances
Page 1 of 1 IN THE HIGH COURT OF ORISSA AT CUTTACK W.P.(C) No.11800 of 2024 CNR No. ODHC010345612024 Souri Ranjan Das & Others …. Petitioners Mr. S.K. Dalai, Advocate -versus- State of Odisha & Others …. Opposite Parties Mr. P. Mohapatra, Sr. SC (CGST) CORAM: DR. JUSTICE S.K. PANIGRAHI MR JUSTICE G. SATAPATHY

ORDER 25.09.2026 Order No.

03.1.

This matter is taken up through Hybrid Arrangement (video conferencing/physical mode).

IA No.14945 of 2026

2.

This is an application by the petitioners for rectification/modification of the order no.02 dated 27.06.2024. 3. Heard. Accordingly, the paragraph nos.3, 5 and 6 of the aforesaid order be corrected by substituting “Tahasildar, Jatani” in place of “Tahasildar, Bhubaneswar”. Office is accordingly, requested to carry out the necessary correction forthwith. Hence, the IA stands disposed of.

(Dr.S.K.Panigrahi) Judge

(G.Satapathy) Judge Jayakrushna

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.