Orissa High Court
M/S. Batliboi And Co. Ltd vs The State Of Odisha .... Opposite Party on 22 November, 2022
Author: M.S. Raman
Bench: M.S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
STREV No. 143 of 2014
M/s. Batliboi and Co. Ltd., Cuttack .... Petitioner
Mr. Bijay Panda, Advocate
-versus-
The State of Odisha .... Opposite Party
Mr. Sunil Mishra, Additional Standing Counsel
For Sales Tax Department
CORAM:
THE CHIEF JUSTICE
JUSTICE M.S. RAMAN
ORDER
22.11.2022 Order No.
04. 1. Notice confined to Question No.(i) at page-9 of the petition is issued. Mr. Sunil Mishra, learned Additional Standing Counsel accepts notice on behalf of the Opposite Party-Department. Since he accepts notice, let the copy of the revision petition be served on him within three working days.
5. List on 16th March, 2023 in the miscellaneous/supplementary list.
(Dr. S. Muralidhar) Chief Justice (M.S. Raman) Judge S. Behera