M/S. Rathi Steel And Power Ltd vs Deputy Commissioner Of Sales Tax
2021 Latest Caselaw 12346 Ori

                    IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.22229 of 2013



                 M/s. Rathi Steel and Power Ltd.           ....            Petitioner
                                                        Mr. B.P. Mohanty, Advocate
                                             -versus-
                 Deputy Commissioner of Sales Tax          ....       Opposite Party
                                        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 reassessment is hereby quashed.

(Dr. S. Muralidhar) Chief Justice

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