M/S. Chintamaniswar ... vs The Chairperson
2023 Latest Caselaw 2784 Ori

               IN THE HIGH COURT OF ORISSA AT CUTTACK
                            W.P.(C) No.35262 of 2022

M/s. Chintamaniswar Constructions     .....                                  Petitioner
Private Limited, Bhubaneswar
                                                               Mr. R.P. Kar, Advocate
                                      Vs.
The Chairperson, Central Board of     .....                            Opposite parties
Indirect Taxes and Others
                                                    Mr. A. Kedi, Jr. Standing Counsel
                                                                        (O.Ps.1,3 & 6)
                                                    Mr. G.P. Dutta, Advocate (O.P.7)
             CORAM:
                 DR. JUSTICE B.R. SARANGI
                 MR.JUSTICE M.S. RAMAN

                                             ORDER

04.04.2023 Order No. This matter is taken up through hybrid mode.

02.

2. Mr. G.P. Dutta, Advocate and his associates file Vakalatnama on behalf of Opposite Party No.7 in Court today, which is taken on record.

3. Mr. R.P. Kar, learned counsel for the Petitioner contended that the matter is covered by judgment/order of this Court. Let a copy of the said order be handed over to Mr. Kedia, learned Jr. Standing Counsel appearing for Opposite Party Nos. 1, 3 & 6 to enable him to examine the same and if necessary, file counter affidavit.

4. List this matter one week after.

                                                         (DR. B.R. SARANGI)
                                                               JUDGE



Aks                                                       (M.S. RAMAN)
                                                                JUDGE