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Judgment
This matter is taken up by video conferencing mode.
It is pointed out that although appeal lies against the impugned order of the Appellate Authority (Annexure-14), till date there is no validly
constituted Appellate Tribunal.
Issue notice.
Mr. Mishra, learned Standing Counsel for the CT & GST Deptt. accepts notice on behalf of the Opposite Parties Nos. 4, 5, 6 & 7 and Mrs. S.
Pattanayak, learned Additional Government Advocate for the State accepts notice for Opposite Party Nos. 1, 2 & 3.
List it along with W.P.(C) Nos. 36189 and 36194 of 2021 on 7th March, 2022. A reply be filed within eight weeks and rejoinder thereto, if any, be
filed before the next date.
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, 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.
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