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Judgment
This matter is taken up through Hybrid Mode.
Mr. S.P. Mishra, learned Senior Counsel assisted by Mr. S.P. Sarangi, learned counsel appears for the petitioner and Mr. Sunil Mishra, learned Addl. Standing Counsel appears for CT & GST.
Mr. Mishra, learned Addl. Standing Counsel for CT & GST has apprised this Court that on 08.12.2022, all the analogous matters, relating to this writ petition, were listed together. But today, only some of those matters have been listed before this Court.
Mr. Mishra, learned Senior Counsel has submitted that all the analogous matters be listed together for purpose of hearing. He has also indicated that in some matters, exchange of affidavit is yet to be complete. List of the analogous matters will be provided by the counsel for the petitioners.
Let the matter be listed on 27.06.2023 along with W.P.(C) No.9743 of 2018, W.P.(C) No.9744 of 2018, W.P.(C) No.20836 of 2012, W.P.(C) No.18227 of 2014, W.P.(C) No.2914 of 2019, W.P.(C) No.26022 of 2019, W.P.(C) No.26024 of 2019, W.P.(C) No.12547 of 2020.
The counsel for the parties may file their notes of submission and the list of dates in the meanwhile. In the cases where no counter affidavit or rejoinder has been filed, the parties are permitted to file the counter affidavit and rejoinder in the meanwhile.
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