Orissa High Court
M/S.Delhi Timbers And Ply vs Chief Commissioner on 30 November, 2023
Bench: B.R. Sarangi, Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.38671 of 2023
M/s.Delhi Timbers and Ply ..... Petitioner
Mr. S.K. Roy Choudhury, Advocate
Vs.
Chief Commissioner, CT & ..... Opposite Parties
GST, Odisha & Others
Mr. Diganta Dash, ASC for CT & GST Organization
CORAM:
ACTING CHIEF JUSTICE DR. B.R. SARANGI
MR. JUSTICE MURAHARI SRI RAMAN
ORDER
30.11.2023 Order No. This matter is taken up through hybrid mode.
01.
2. The present writ petition is being entertained only because the Second Appellate Tribunal has not yet been constituted.
3. Issue notice. Since Mr. Diganta Dash, learned Additional Standing counsel for the Department accepts notice for the Opposite parties, let required number of copies of the writ petition be served on him within three working days. Reply be filed within two weeks and rejoinder thereto, if any, be filed before the next date.
4. List this matter connecting with W.P.(C) No.5501 of 2023 on the date fixed therein.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE (M.S. RAMAN) JUDGE I.A. No. 18712 of 2023 Order No.
02. 1. Learned counsel appearing for the petitioner informs the Court that at the stage of first appeal, 10% of the tax demanded has already been deposited. Subject to the petitioner depositing Page 1 of 2 20% of the remaining amount of tax within four weeks, no coercive steps will be taken against the petitioner during the pendency of the writ petition. The application is disposed of.
2. An urgent certified copy of this order be issued as per rules.
(DR. B.R. SARANGI) ACTING CHIEF JUSTICE (M.S. RAMAN) JUDGE Aswini Signature Not Verified Digitally Signed Signed by: ASWINI KUMAR SETHY Designation: PA(SECRETARY-IN-CHARGE) Reason: Authentication Location: ORISSA HIGH COURT, CUTTACK Date: 01-Dec-2023 10:57:12 Page 2 of 2