Commissioner vs M/S. Rungta Mines Ltd
2023 Latest Caselaw 3835 Ori

                IN THE HIGH COURT OF ORISSA AT CUTTACK

                                OTAPL No.26 of 2018

     Commissioner, GST & Central Excise, Rourkela
     Commissionerate, Rourkela.          .........             Appellant
                                                Mr. Ch. Satyajit Mishra, Advocate

                                    -Versus-

     M/s. Rungta Mines Ltd.                  .........          Respondent


                                    CORAM:

                                    JUSTICE S. TALAPATRA
                                    JUSTICE SAVITRI RATHO

                                             ORDER

19.04.2023 Order No.

04. 1. This matter is taken up through Hybrid Mode.

2. At the request of Mr. Ch. S. Mishra, learned counsel

appearing for the appellant, let the matter be listed on 15.05.2023

along with OTAPL No.6 of 2018 & OTAPL No.25 of 2018.

3. Mr. Mishra, learned counsel has stated that on the same

question as adverted in the present petition, the revenue has

approached the apex court by challenging a judgment of this Court.

But Mr. Mishra, learned counsel is not quite aware about what has

happened in that proceeding. As such, he urges for some

accommodation, for obtaining instructions about the said proceeding.

4. Prayer is allowed.

5. Such instruction be taken before the next date.

6. The defects as identified by the Registry shall be removed in

the meanwhile.

(S. Talapatra) Judge

(Savitri Ratho) Judge

Subhasis