M/S Sri Sri Rameswar Solvents Pvt vs The Commissioner Of Commercial
2021 Latest Caselaw 13011 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK

                              W.P.(C) No.4326 of 2017

             M/s Sri Sri Rameswar Solvents Pvt. ....             Petitioner
             Ltd.
                                             Mr. Sidhartha Ray, Advocate
                                      -versus-
             The Commissioner of Commercial ....           Opposite Parties
             Taxes, Odisha, Cuttack and another
                                                 Mr. Sunil Mishra, A.S.C.
                       CORAM:
                       THE CHIEF JUSTICE
                       JUSTICE A.K. MOHAPATRA

                                        ORDER

22.12.2021 Order No.

15. 1. This matter is taken up by a separate notice.

2. Learned counsel appearing for the Petitioner states that the present petition may be disposed of in terms of the judgment dated 1st December 2021 passed in STREV No.64 of 2016.

3. Mr. Sunil Mishra, learned Additional Standing Counsel appearing for the Revenue Department does not object to the same.

4. Accordingly, in view of the judgment dated 1st December 2021 passed by this Court in STREV No.64 of 2016 (M/s. Keshab Automobiles v State of Odisha), the present petition is disposed of in terms thereof. Accordingly, the impugned

// 2 //

assessment order as well as the consequential demand is hereby set aside.

5. An urgent certified copy of this order be issued as per rules.

(Dr. S. Muralidhar) Chief Justice

( A.K. Mohapatra ) Judge S.K. Guin