M/S. Jindal India Thermal Power vs State Of Odisha And Others
2023 Latest Caselaw 2455 Ori

              IN THE HIGH COURT OF ORISSA AT CUTTACK
                        W.P. (C) No.11539 of 2017

M/s. Jindal India Thermal Power          .....                                   Petitioner
Ltd.                                                               Ms.K.Sahoo, Advocate
                                                                 on behalf of Mr.J.Sahoo,
                                                                         Senior Advocate

                                         Vs.

State of Odisha and others               .....                             Opposite Parties
                                                            Mr. S.S.Padhi, Addl. Standing
                                                                                 Counsel,
                                                                 Commercial Tax & GST

             CORAM:
                        JUSTICE S.TALAPATRA
                       JUSTICE SAVITRI RATHO

                                                ORDER

27.03.2023 Order No. 1. This matter is taken up through hybrid mode.

05.

2. Ms.K.Sahoo, learned counsel appearing on behalf of Mr.J.Sahoo,

learned Senior Advocate for the petitioner has made a prayer that she has

instruction to withdraw this writ application as the reliefs as sought in the

writ petition has been substantially addressed by this Court in M/s. Shree

Bharat Motors Ltd. and Another v. The Sales Tax Officer,

Bhubaneswar-I Circle, Bhubaneswar and Others (Judgment dated

15.3.2023 in W.P. (C) No.13736 of 2017 and other writ petitions in the

batch) and in the order dated 18.12.2019 delivered in W.P. (C) No.13515

of 2019 (Jindal India Thermal Power Ltd. v. Commissioner of

Commercial Tax and others).

3. As the law as has been decided in the above cases squarely covers

the reliefs sought for in the writ petitions, prayer of Ms. Sahoo, learned

counsel for the petitioner stands allowed. Therefore, the writ petition

stands disposed of as withdrawn.

4. It has been stated by the learned counsel appearing for the

petitioner that in the batch of the writ petitions namely M/s. Shree

Bharat Motors Ltd. and another etc. v. The Sales Tax Officer,

Bhubaneswar-I Circle, Bhubaneswar and Others, the petitioner had

also one writ petition titled as Jindal India Thermal Power Ltd. v.

Commissioner of Commercial Tax and others being W.P. (C) No.34659

of 2022.

5. Mr. S.S.Padhi, learned Addl. Standing Counsel, Commercial Tax & GST has appeared for the opposite parties.

(S.Talapatra) Judge

(Savitri Ratho) Judge

Bichi