M/S. Saraf Agencies Private ... vs The State Of Odisha And Others
2022 Latest Caselaw 2015 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK

                                     W.P.(C). No. 18456 of 2014

              M/s. Saraf Agencies Private Limited           ....         Petitioner
                                                        Mr. A.N. Ray, Advocate
                                         -versus-
              The State of Odisha and others         ....     Opposite Party
                                              Mr. Debakanta Mohanty, AGA

                          CORAM:
                          THE CHIEF JUSTICE
                          JUSTICE R. K. PATTANAIK


                                           ORDER

Order No. 29.03.2022

03. 1. Learned counsel appearing for the Petitioner states that the matter is covered against the Petitioner by the Judgment dated 28th March, 2017 of the Supreme Court of India, upholding the constitutional validity of the Odisha Entry Tax Act, 1999.

2. The writ petition is accordingly dismissed.

(Dr. S. Muralidhar) Chief Justice

(R. K. Pattanaik) Judge S. Behera