M/S. Mirtunjai Udyog vs The Sales Tax Officer
2022 Latest Caselaw 7559 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                    W.P.(C) No.13506 of 2016

             M/s. Mirtunjai Udyog                       ....            Petitioner
                                                  Mr. B. Panda, Senior Advocate

                                           -versus-

             The Sales Tax Officer, Rourkela-1 ....       Opposite Parties
             Circle & Others
                                    Mr. Sunil Mishra, ASC for CT & GST
                                                            Organization

                        CORAM:
                        THE CHIEF JUSTICE
                        JUSTICE M. S. RAMAN

                                         ORDER

19.12.2022 Order No.

06. 1. Mr. B. Panda, learned Senior Counsel for the Petitioner relying on Judgment dated 31st March, 2014 passed by this Court in STREV No. 57 of 2013 (M/s. The Snow White Trading Corporation vs. State of Orissa), (2014) 71 VST 351 (Orissa) states that the prayer in the present petition would stand covered by the said judgment.

2. Permitting the Petitioner to place the above judgment before the appellate authority, in the appeal would be filed against impugned assessment order (Annexure-2), the Court disposes of the present writ petition. The interim order passed by this Court on 24th August, 2017 will continue till such time the appellate authority passes an appropriate order in the appeal, accompanied by an application be filed by the Petitioner, provided the appeal is filed not later than 8th

February, 2023. The Court clarifies that it has not expressed any view in the matter.

3. Original Annexures be returned subject to being substituted by attested photocopies thereof.

4. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge

Aks