M/S. Shri Hardev Steels Pvt. Ltd vs State Of Odisha And Others
2021 Latest Caselaw 12338 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.17183 of 2011



                 M/s. Shri Hardev Steels Pvt. Ltd.          ....            Petitioner
                                                         Mr. B.P. Mohanty, Advocate
                                              -versus-
                 State of Odisha and Others                 ....     Opposite Parties
                                         Mr. Sunil Mishra, Addl. Standing Counsel

                 CORAM:
                 THE CHIEF JUSTICE
                 JUSTICE B.P. ROUTRAY


                                            ORDER

Order No. 01.12.2021

06. In view of the judgment passed today in STREV No.64 of 2016 (M/s. Keshab Automobiles v. State of Odisha), the present writ petition is allowed. Consequently, the impugned order of assessment is hereby quashed.

(Dr. S. Muralidhar) Chief Justice

(B.P. Routray) Judge S.K. Jena/P.A.