M/S. S.K. Dal Industries vs State Of Odisha
2022 Latest Caselaw 7174 Ori

                           IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              STREV No. 74 of 2009


                   M/s. S.K. Dal Industries                     ....             Petitioner
                                          Mr. Jagabandhu Sahoo, Senior Advocate
                                              -versus-
                   State of Odisha, represented by the ...           Opposite Party
                   Commissioner of Sales Tax
                                         Mr. S.K. Pradhan, Addl. Standing Counsel

                   CORAM:
                   THE CHIEF JUSTICE
                   JUSTICE M.S. RAMAN
                                                ORDER

Order No. 07.12.2022

08. 1. Mr. Jagabandhu Sahoo, learned Senior Advocate points out that the appeal filed by Rohini Industries against the judgment in their case has been admitted by the Supreme Court of India and has been registered as C.A. No.2105 of 2012 and is pending consideration there.

2. List this petition after disposal of the said appeal by the Supreme Court of India. Liberty is given to the parties to mention for listing thereafter.

3. The interim order passed earlier will continue till the next date.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Jena/Secy.