Orissa High Court
Sri Gouri Shankar Jaiswal vs Income Tax Officer on 28 March, 2023
Bench: S. Talapatra, Savitri Ratho
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.9109 of 2023
Sri Gouri Shankar Jaiswal .. ..... Petitioner
Mr. S. Ray, Sr. Advocate
with S.K. Sahu, Advocate
-versus-
Income Tax Officer,
National Faceless Assessment Centre,
Income Tax Department,
New Delhi and Anr. ...... Opposite Parties
Mr. S.S. Mohapatra, Sr. Standing Counsel
for Income Tax Department
CORAM:
JUSTICE S. TALAPATRA
JUSTICE SAVITRI RATHO
ORDER
28.03.2023 Order No.
01. 1. This matter is taken up through hybrid mode.
2. Heard Mr. Sidhartha Ray, learned Senior Counsel assisted by Mr. S.K. Sahu, learned counsel appearing for the petitioner.
3. Issue notice.
4. Notice is made returnable on 24.04.2023.
5. Since Mr. S.S. Mohapatra, learned Senior Standing Counsel appears for the Income Tax Department and waives notice for the opposite parties, no formal notice is called for.
26. The opposite parties may file their counter affidavit by the returnable date, as this Court will take up this matter for final disposal on that day.
(S. Talapatra) Judge (Savitri Ratho) Judge I.A. No.4102 of 2023 Order No.
02. 1. We have issued the notice in W.P.(C) No.9109 of 2023 from which this Interlocutory Application arises.
2. Since we have taken up the matter for examination, no coercive action shall be taken against the petitioner by the returnable date.
3. Mr. Sidhartha Ray, learned Senior Counsel assisted by Mr. S.K. Sahu, learned counsel has appeared for the applicant and Mr. S.S. Mohapatra, learned Senior Standing Counsel has appeared for the opposite parties.
4. Let the matter be listed again on 24.04.2023.
5. In the meanwhile, the opposite parties may file the objection, if any.
36. Issue urgent certified copy of this order as per rules.
(S. Talapatra) Judge (Savitri Ratho) Judge Murmu