Citation : 2023 Latest Caselaw 8087 Ori
Judgement Date : 24 July, 2023
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P (C) No. 19902 of 2009
M/s Anjali Sales Corporation ..... Petitioner
Mr. J. Sahu, Sr. Adv.
Vs.
Sales Tax Officer, Cuttack-I and ..... Opposite Parties
others Mr. D. Dash, ASC [Revenue]
CORAM:
DR. JUSTICE B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
24.07.2023 Order No. This matter is taken up by hybrid mode.
2. Copy of Annexure-1 has been filed in Court today, which is taken on record.
3. Mr. J. Sahu, learned Senior Counsel appearing for the petitioner contended that the writ petition is covered by the judgment/order of this Court in the case of Lal Trades Agencies v. State of Odisha and others (W.P.(C) No. 9057 of 2014 disposed of on 17.04.2019), Chandrika Sao v. Sales Tax Officer, Balasore Range, Balasore and another, (2015) 81 VST 86 (Orissa); and Modi Cement Ltd. v. Sales Tax Officer, Cuttack-I, Central Circle, Cuttack (W.P.(C) No. 11330 of 2004 disposed of on 19.12.2018). It is contended that the petitioner has not furnished the date of service of notice as per prescribed Form-306. Therefore, he seeks time to furnish the date of service of notice on the petitioner by the next date.
4. On his request, list this matter after one week.
Ashok (DR. B.R. SARANGI)
JUDGE
Signature Not Verified (M.S. RAMAN)
Digitally Signed JUDGE
Signed by: ASHOK KUMAR JAGADEB MOHAPATRA Designation: Personal Assistant Reason: Authentication Location: HIGH COURT OF ORISSA Date: 24-Jul-2023 16:10:30
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