Kendrapara Credit Cooperative Society vs The Principal Commissioner Of on 24 January, 2022

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Orissa High Court

Kendrapara Credit Cooperative Society vs The Principal Commissioner Of on 24 January, 2022

Bench: S. Mishra

                  IN THE HIGH COURT OF ORISSA AT CUTTACK
                              W.P.(C) No. 1649 of 2022


            Kendrapara Credit Cooperative Society ....             Petitioner
            Ltd.
                                            Mr. Chitrasen Parida, Advocate
                                      -versus-
            The Principal Commissioner of
            Income Tax and Others                  ....      Opposite Parties
                               Mr. T.K. Satapathy, Senior Standing Counsel

            CORAM:
            THE CHIEF JUSTICE
            JUSTICE S. MISHRA


                                         ORDER

Order No. 24.01.2022

01. 1. This matter is taken up by video conferencing mode.

2. Notice. Mr. T.K. Satapathy, learned Senior Standing Counsel accepts notice on behalf of the Opposite Parties (Department) and seeks and is granted four weeks time to file counter affidavit.

3. Rejoinder affidavit thereto, if any, be filed by the next date. List on 7th March, 2022.

I.A. No.827 of 2022

4. No coercive action shall be taken against the Petitioner till the next date.

5. As the restrictions due to resurgence of COVID-19 situation are continuing, learned counsel for the parties may utilize a printout of the order available in the High Court's website, at par with Page 1 of 2 certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March 2020, modified by Notice No.4798, dated 15th April, 2021 and Court's Office order circulated vide Memo Nos.514 and 515 dated 7th January, 2022.

(Dr. S. Muralidhar) Chief Justice (S. Mishra) Judge S.K. Jena/P.A. Page 2 of 2

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