State Of Odisha vs M/S. Ankita Agencies
2022 Latest Caselaw 7591 Ori

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                                     STREV No.115 of 2019
           State of Odisha                             ....           Petitioner
                                              Mr. Susanta Kumar Pradhan, ASC

                                           -versus-

           M/s. Ankita Agencies                         ....        Opposite Party
                                                                           None

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

20.12.2022 Order No.

02. I.A. No.230 of 2019

1. For the reasons stated therein, the application is allowed.

2. Filing of original/certified copies of the order under Annexures-1 & 2 are dispensed.

3. The I.A. is disposed of.

STREV No.115 of 2019

4. In view of the Judgment of this Court dated 22nd March, 2022 in STREV No.2 of 2008 (Gupta Distributor v. State of Odisha), where it has been held that there cannot be any assumption regarding suppression of sales without an enquiry, the Court is not inclined to entertain the present revision petition on behalf of the State.

5. Even on the delay in filing the revision petition is not satisfactorily explained and, therefore, the Court is not inclined to entertain the revision petition on that score as well.

6. The STREV is, accordingly, dismissed.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikant