M/S. Sai Enterprises vs State Of Odisha
2022 Latest Caselaw 6872 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                              STREV No. 60 of 2017


                   M/s. Sai Enterprises                         ....            Petitioner
                                                             Mr. Ajit Ku. Roy, Advocate
                                                  -versus-
                   State of Odisha, represented by the ....                 Opposite Party
                   Commissioner of Sales Tax

                                             Mr. S.K. Pradhan, Addl. Standing Counsel

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

Order No. 24.11.2022

10. 1. Since the issue involved in the present case is now pending before a larger Bench of the Supreme Court to reconsider the decision rendered in State of Punjab v. Shreyans Indus Ltd. [2016] 91 VST 23 (SC), the present revision petition is adjourned sine die awaiting the judgment of the larger Bench of the Supreme Court.

2. Liberty is granted to the parties to mention for listing thereafter.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Jena/Secy.