M/S. Hindalco Industries Limited vs State Of Orissa And Another
2022 Latest Caselaw 7290 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                W.P.(C) No. 6839 of 2013
                           W.P.(C) Nos. 4827 & 22033 of 2014 &
                                W.P.(C) No. 5188 of 2015

            M/s. Hindalco Industries Limited        ....          Petitioner
            (In W.P.(C) No.6839 of 2013)
                                           Mr. Satyajit Mohanty, Advocate
                                       -versus-

            State of Orissa and another              .... Opposite Parties
                             Mr. S.K. Pradhan, Additional Standing Counsel


            M/s. Hindalco Industries Limited        ....          Petitioner
            (In W.P.(C) Nos.4827 & 22033 of 2014
            & W.P.(C) No.5188 of 2015)
                                           Mr. Satyajit Mohanty, Advocate
                                       -versus-

            State of Orissa and others               .... Opposite Parties
                             Mr. S.K. Pradhan, Additional Standing Counsel



                      CORAM:
                      THE CHIEF JUSTICE
                      JUSTICE M.S. RAMAN

                                         ORDER

12.12.2022 Order No.

08. 1. Learned counsel for the Petitioner states that the issue is covered in favour of the Petitioner by the decision of this Court dated 19th April, 2021 in STREV No.31 of 2012 (National Aluminium Company

Limited v. State of Odisha). On the other hand, Mr. S.K. Pradhan, learned Additional Standing Counsel for the Revenue Department refers to the decision of this Court in Bhusan Power & Steel Limited v. State of Orissa, [2012] 56 VST 50 (Ori.), the SLP against which by the Assessee is pending in the Supreme Court of India. Incidentally, the SLP filed by the State against the judgment of this Court in National Aluminium Company Limited (supra) is also pending.

2. In that view of the matter, the present petition is adjourned sine die awaiting decision of the Supreme Court in the above SLPs. Liberty is granted to the parties to mention it for listing after the decision of the Supreme Court.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S. Behera