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Judgment
This matter is taken up through hybrid mode.
Ms.K.Sahoo, learned counsel appearing on behalf of Mr.J.Sahoo, learned Senior Advocate for the petitioner has made a prayer that she has instruction to withdraw this writ application as the relief as sought in the writ petition has been substantially addressed to by this Court in M/s. Shree Bharat Motors Ltd. and Another v. The Sales Tax Officer, Bhubaneswar-I Circle, Bhubaneswar and Others (Judgment dated 15.3.2023 in W.P. (C) No.13736 of 2017 and other writ petitions in the batch) and in the order dated 18.12.2019 delivered in W.P. (C) No.13515 of 2019 (Jindal India Thermal Power Ltd. v. Commissioner of Commercial Tax and others).
As the law as decided in the above cases squarely covers the reliefs sought for in the writ petitions, prayer of Ms. Sahoo, learned counsel for the petitioner stands allowed. Resultantly, this writ petition stands disposed of as withdrawn.
It has been stated by the learned counsel appearing for the petitioner that in the batch of the writ petitions namely M/s. Shree Bharat Motors Ltd. and another etc. v. The Sales Tax Officer, Bhubaneswar-I Circle, Bhubaneswar and Others, the petitioner had also one matter titled as Jindal India Thermal Power Ltd. v. Commissioner of Commercial Tax and others being W.P. (C) No.34659 of 2022.
Mr. S.S.Padhi, learned Addl. Standing Counsel, Commercial Tax & GST has appeared for the opposite parties.
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