M/S Utkal Polyweave Industries ... vs The Deputy Commissioner Of Sales
2021 Latest Caselaw 12767 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                 W.P.(C) No.19313 of 2017
                M/s Utkal Polyweave Industries Pvt. ....           Petitioner
                Ltd.
                                                    Mr. B. Panda, Advocate
                                         -versus-
                The Deputy Commissioner of Sales ....        Opposite Parties
                Tax (LTU) Balasore Range and
                others
                                                     Mr. S.S. Padhy, A.S.C.
                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE R.K. PATTANAIK

                                           ORDER

11.12.2021 Order No.

02. 1. Issue notice.

2. Mr. Padhy, learned Additional Standing Counsel for the Opposite Parties-Department accepts notice. Learned counsel appearing for the Petitioner shall serve extra copies of the writ petition on him today itself.

3. Learned counsel appearing for the Petitioner assures the Court that the interest on the entry tax after the date of the judgment of the Supreme Court has been paid.

4. List along with the pending writ petitions including W.P.(C) No.13736 of 2017 on 10th February, 2022.

(Dr. S. Muralidhar) Chief Justice

( R.K. Pattanaik ) Judge S.K. Guin