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Judgment
6 paragraphs · 104 words
A.K. Mohapatra, J
1.
This matter is taken up through Hybrid Arrangement (Virtual /Physical Mode).
2.
Heard learned counsel for the Petitioner as well as the learned Additional Government Advocate.
3.
On the prayer of the learned Additional Government Advocate, she is granted four weeks’ time to obtain instruction in the matter.
4.
Two extra copies of the Writ Petition be also served on the learned Standing Counsel for CT & GST within three working days. Learned Standing Counsel is also directed to obtain instruction in the matter by the next date.
3.
List this matter in the week commencing from 30th June, 2025.