M/S. P. Rath And Associates vs State Of Odisha And Others
2022 Latest Caselaw 6790 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                      W.P.(C) No. 6629 of 2013, W.P.(C) No.25046 of 2014,
                                 W.P.(C) Nos.3150 & 3154 of 2018


             M/s. Emami Paper Mills Limited
             (in W.P.(C) No. 6629 of 2013)

             M/s. Ardent Steel Ltd.
             (in W.P.(C) No. 25046 of 2014)
                                                         ....            Petitioners
             M/s. Ardent Steel Ltd.
             (in W.P.(C) No. 3150 of 2018)

             M/s. Ardent Steel Ltd.
             (in W.P.(C) No. 3154 of 2018)

                                     M/s. Jagabandhu Sahoo, Senior Advocate
             M/s. Vedanta Aluminium Ltd.                            Petitioner
             (in W.P.(C) No. 17977 of 2012)
                                               Mr. Satyait Mohanty, Advocate
             M/s. NALCO                                             Petitioner
             (in W.P.(C) No. 22379 of 2012)
                                       M/s. P. Rath and Associates, Advocates
                                         -versus-
             State of Odisha and Others                  ....      Opposite Parties
                            Mr. Kedarnath Tripathy, Advocate for NALCO and
                   Mr. Sunil Mishra, Standing Counsel for Revenue Department

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

Order No. 22.11.2022

06. 1. All parties agree that the outcome of the special leave petition filed by the State of Odisha in the Supreme Court of India against the judgment of this Court dated 9th October, 2012 in M/s. National Aluminum Company Limited v. Deputy Commissioner of

Commercial Taxes, Bhubaneswar (W.P.(C) Nos. 1597 and 1686 of 2012) will have a bearing on the present cases.

2. These writ petitions are accordingly adjourned sine die awaiting the outcome of the aforementioned case in the Supreme Court of India.

3. Liberty is granted to the parties to mention for listing after the judgment of the Supreme Court. Meanwhile pleadings be completed in all the writ petitions.

4. Name of Mr. Kedarnath Tripathy, Advocate, be reflected for NALCO in W.P.(C) No. 22397 of 2012.

5. The interim order passed earlier, if any, shall continue till the next listing.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge AKPradhan