M/S. Ecmas Resigns Pvt. Ltd vs State Of Odisha And Others
2021 Latest Caselaw 12339 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.7457 of 2015



                 M/s. ECMAS RESIGNS PVT. LTD.           ....            Petitioner
                                          Mr. Jagabandhu Sahoo, Senior 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

15. 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 reassessment is hereby quashed.

(Dr. S. Muralidhar) Chief Justice

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