Tata Steel Ltd vs State Of Odisha And Others
2021 Latest Caselaw 8165 Ori

                    THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No. 1744 of 2017

               Tata Steel Ltd                             ....         Petitioner
                                                   Mr. N. Gulati, Sr. Advocate
                                                   Mr. J. Sahoo, Sr. Advocate

                                            -versus-
               State of Odisha and others                  Opposite Parties
                                     Mr. S. Mohanty, ASC- Commercial Tax

                                  CORAM:
                            JUSTICE S.K.MISHRA
                           JUSTICE SAVITRI RATHO

                                     ORDER

04.08.2021 Order No.

13 This matter is taken up by hybrid mode.

Heard Mr. N. Gulati, learned Senior Advocate appearing for the petitioner and Mr. Sunil, learned Additional Standing Counsel (Commercial Tax).

It is brought to our notice that there are some connected matters and prays that the same be tagged to the present writ application for hearing and passing a common judgment.

The matter is adjourned to 15.09.2021 and shall be taken up at 2.00 p.m. along with connected matters. The name of Mr. N. Gulati, learned Senior Counsel be indicated in the list as well as in the brief.

Mr. Mohanty, learned Additional Standing Counsel (Commercial Tax) undertakes to provide list of the connected matters.

// 2 //

Interim order passed earlier shall continue till the next date.

Registry is directed to examine all the records and list accordingly.

Urgent certified copy of the order may be granted on proper application.

(S.K.Mishra) Judge

( Savitri Ratho) Judge dutta