Orissa High Court
Visa Steel Limited vs Union Of India And Others .... Opposite ... on 26 July, 2021
Author: B.P. Routray
Bench: B.P. Routray
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.19998 of 2021
VISA Steel Limited .... Petitioner
Mr. Ravi Raghavan, Advocate
and Mr. A. Dash, Advocate
-versus-
Union of India and others .... Opposite Parties
Mr. P.K. Parhi, Asst. Solicitor General for Union of India
Mr. R.S. Chimanka, Senior Standing Counsel for CGST
Mr. Sunil Mishra, Addl. Standing Counsel for SGST
CORAM:
THE CHIEF JUSTICE
JUSTICE B.P. ROUTRAY
ORDER
26.07.2021 Order No.
02. 1. This matter is taken up by video conferencing mode.
2. Since the further appellate tribunal has not been constituted yet, the Petitioner has filed the present petition in this Court.
3. Issue notice.
4. Mr. P.K. Parhi, learned Assistant Solicitor General for Union of India; Mr. R.S. Chimanka, learned Senior Standing Counsel for the Central GST and Mr. Sunil Mishra, learned Page 1 of 2 // 2 // Additional Standing Counsel for the State GST accept notice on behalf of the respective Opposite Parties. Learned counsel for the Petitioner shall serve extra copies of the present petition on them within three days.
5. A reply be filed within four weeks and rejoinder thereto, if any, be filed before the next date.
6. List on 21st September, 2021.
7. 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 certified copy, subject to attestation by the concerned advocate, in the manner prescribed vide Court's Notice No.4587, dated 25th March, 2020 as modified by Court's Notice No.4798, dated 15th April, 2021.
(Dr. S. Muralidhar) Chief Justice ( B.P. Routray ) Judge S.K. Guin Page 2 of 2