M/S. Brace Iron & Steel Private vs State Of Odisha And Others
2022 Latest Caselaw 6819 Ori

                   IN THE HIGH COURT OF ORISSA AT CUTTACK
                                   W.P.(C) No.25505 of 2022


             M/s. Brace Iron & Steel Private ....            Petitioner
             Limited, New Delhi
                                             Mr. R. P. Kar, Advocate
                                  -versus-
             State of Odisha and others                 ....     Opposite Parties
              Mr. S. K. Pradhan, Standing Counsel for the Revenue Department

             CORAM:
             THE CHIEF JUSTICE
             JUSTICE M.S. RAMAN


                                            ORDER

Order No. 22.11.2022

02. 1. According to Mr. R. P. Kar, learned counsel for the Petitioner, the issue raised in the present petition stands covered in favour of the present Petitioner with the judgment of this Court dated 1st December, 2021 in STREV No.64 of 2016 (M/s. Keshab Automobiles v. State of Odisha), which has been affirmed by the Supreme Court of India by its order dated 13th July, 2022 in SLP (C) No.9912 of 2022 (Deputy Commissioner of Sales Tax v. M/s. Rathi Steel and Power Ltd.).

2. Issue notice. Mr. S. K. Pradhan, learned Standing Counsel for the Revenue Department accepts notice for the Opposite Parties and seeks time for instructions. Since he accepts notice, let required number copies of the memo of writ petition be served on him within three working days.

3. List on 3rd January, 2023

I.A. No.13483 of 2022

4. Till the next date, no coercive action shall be taken against the Petitioner pursuant to the reassessment order under Annexure-1.

5. Issue urgent certified copy of this order as per Rules.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge M. Panda