Micromax Informatics Limited vs State Of Odisha & Another
2022 Latest Caselaw 6700 Ori

                       IN THE HIGH COURT OF ORISSA AT CUTTACK
                                       W.P.(C) No.9348 of 2015

                 Micromax Informatics Limited               ....             Petitioner
                                                        Mr. Avijit Patnaik, Advocate
                                             -versus-
                 State of Odisha & another                ....     Opposite Parties
                              Mr. Sunil Mishra, Addl. Standing Counsel for the CT
                                                             & GST Organization

                           CORAM:
                           THE CHIEF JUSTICE
                           JUSTICE M. S. RAMAN

                                           ORDER

17.11.2022 Order No.

05. 1. In the considered view of the Court, all the prayers in the present writ petition stand covered by the judgment of the Supreme Court in Jindal Stainless Ltd. v. State of Haryana 2016 (11) SCALE 1 and the subsequent order dated 28th March, 2017 of the Supreme Court of India in Civil Appeal No.(s) 6474-6798 of 2017 (State of Orissa v. M/s. Reliance Industries Ltd.).

2. The writ petition stands disposed of accordingly.

(Dr. S. Muralidhar) Chief Justice

(M. S. Raman) Judge MRS/Laxmikanta