M/S. Lal Traders & Agencies vs State Of Odisha
2023 Latest Caselaw 10359 Ori

                          IN THE HIGH COURT OF ORISSA AT CUTTACK
                                             STREV No.25 of 2022

          M/s. Lal Traders & Agencies                 .....                               Petitioner
          Pvt. Ltd.
                                                                         Mr. U.C. Behura, Advocate
                                                     Vs.
          State Of Odisha                            .....                        Opposite Party
                                                   Mr. Sunil Mishra, Standing Counsel for CT &
                                                                       GST Organization
                             CORAM:
                                DR. JUSTICE B.R. SARANGI
                                MR. JUSTICE MURAHARI SRI RAMAN

                                                             ORDER

29.08.2023 Order No. This matter is taken up through hybrid mode.

02.

2. Learned counsel for the Petitioners contended that the case of the Petitioner is squarely covered by the judgment of this Court in M/s. General Traders, Berhampur v. State of Odisha, (in STREV No.64 of 2017, disposed of on 08.12.2022). Therefore, direction may be issued to the authority to consider the case of the Petitioner in the light of the aforesaid judgment.

3. Accordingly, the present petition stands disposed of in terms of the judgment dated 08.12.2022 passed in M/s. General Traders (supra).

(DR. B.R. SARANGI) JUDGE

Signature Not Verified (M.S. RAMAN) Digitally Signed Signed by: LAXMIKANT MOHAPATRA JUDGE Laxmikant Designation: Junior Stenographer Reason: Authentication Location: HIGH COURT OF ORISSA, CUTTACK Date: 30-Aug-2023 10:22:21