M/S Omjay Ev Limited vs The Deputy Commissioner Of
2023 Latest Caselaw 3528 Ori

            IN THE HIGH COURT OF ORISSA AT CUTTACK
                         W.P.(C) No. 21008 of 2022
                                   And
                         W.P.(C) No. 21020 of 2022

M/s OMJAY EV Limited, BBSR        .....                                Petitioner
                                                  Mr. R.P. Kar, Adv. along with
                                                        Mr. S.A. Mohanty, Adv.
                                  Vs.
The Deputy Commissioner of        .....                           Opposite Parties
State Tax, CT & GST and Ors.
                                            Mr. Sunil Mishra, ASC[CT & GST]
            CORAM:
               DR. JUSTICE B.R. SARANGI
               MR. JUSTICE M.S.RAMAN
                                          ORDER

13.04.2023 Order No. This matter is taken up through hybrid mode.

07.

2. Heard Mr. R.P. Kar, learned counsel along with Mr. S.A. Mohanty, learned counsel for the petitioner and Mr. Sunil Mishra, learned Addl. Standing Counsel for CT & GST.

3. Hearing is concluded and judgment reserved.

(DR. B.R. SARANGI) JUDGE

(M.S. RAMAN) JUDGE Ashok