M/S. Hindalco Industries Limited vs State Of Odisha And Others
2022 Latest Caselaw 6702 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK

                                    W.P.(C) No.3425 of 2015


             M/s. Hindalco      Industries     Limited, ....              Petitioner
             Sambalpur
                                                  Mr. Satyajit Mohanty, Advocate
                                             -versus-
             State of Odisha and others                  ....      Opposite Parties
                   Mr. Sunil Mishra, Standing Counsel for Revenue Department

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN

                                           ORDER

Order No. 17.11.2022

03. 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. Sunil Mishra, learned 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 M. Panda