M/S. Koshala Enterprises Pvt. Ltd vs State Of Odisha And Others
2023 Latest Caselaw 1711 Ori

                 IN THE HIGH COURT OF ORISSA AT CUTTACK

                               W.P.(C) No.10495 of 2016

            M/s. Koshala Enterprises Pvt. Ltd.           ....              Petitioner
                               Mr. Sidhartha Ray, Senior Advocate assisted by
                                                   Mr. K.K. Sahoo, Advocate
                                         -versus-
            State of Odisha and others               ....     Opposite Parties
                                      Mr. Pravakar Behera, Standing Counsel

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

Order No. 22.02.2023

04. 1. The prayers in the present writ petition stands answered by the judgment of this Court dated 21st December 2022 in W.A. No.163 of 2017 (M/s. Sushree Automotives v. State of Odisha). The present writ petition is disposed of in the same terms. In other words, the impugned instructions dated 29th March 2016 and the consequential demand notice are hereby quashed.

2. Issue urgent certified copy of this order as per rules.

(Dr. S. Muralidhar) Chief Justice

(M.S. Raman) Judge S.K. Guin