Orissa High Court
Simhadri Engineers & Stevedors vs Govt. Of India & Others .... Opposite ... on 9 November, 2022
Author: M. S. Raman
Bench: M. S. Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No. 28351 of 2022
Simhadri Engineers & Stevedors .... Petitioner
Private Limited Private Limited
Ms. Kananbala Roy Choudhury, Advocate
-versus-
Govt. of India & Others .... Opposite Parties
Mr. Sunil Mishra, ASC for CT & GST
Organisation (Opp.Party Nos. 3 to 5)
CORAM:
THE CHIEF JUSTICE
JUSTICE M. S. RAMAN
ORDER
09.11.2022 Order No.
01. W.P.(C) No. 28351 of 2022
1. Since the Second Appellate Tribunal is not available, the present writ petition is entertained.
2. Issue notice. Mr. Sunil Mishra, learned Addl. Standing Counsel for CT & GST Organisation accepts notice on behalf of the Opposite Party nos. 3 to 5 and prays for time to seek instructions in the matter. Learned counsel for the Petitioner shall serve extra copy of the writ petition on him within three days. Reply be filed within four weeks.
3. List on 23rd February, 2023.
Page 1 of 2 I.A. No. 14614 of 20224. Since the Petitioner has already deposited 10% of the tax at the time of first appellate stage, no coercive action shall be taken against the Petitioner subject to the Petitioner paying a further 20% of the remaining tax within four weeks.
5. I.A. is, accordingly, disposed of.
6. Issue urgent certified copy of this order as per rules.
(Dr. S. Muralidhar) Chief Justice (M. S. Raman) Judge MRS/AKS Page 2 of 2