HINDUSTAN CONSTRUCTION CO. LTD. Vs. STATE OF ORISSA

JUDGEMENT

(1.) Mr. Anup Narayan Mohanty, Advocate and Associates are now appearing for the Petitioner and their Vakalatnama is taken on record.

(2.) The present revision petition arises from an order dtd. 10/11/2003 of the Orissa Sales Tax Tribunal (Tribunal) in S.A. No.1111 of 2001-02 filed by the Department whereby the matter was remanded to the Sales Tax Officer (STO) for re-examining the issue concerning labour and service charges and amount allegedly received as hire charges by the Assessee for the year 1996-97.

(3.) While admitting the present revision petition on 3/3/2005, this Court stayed the operation of the impugned order and the consequential proceedings as per notice dtd. 18/3/2004. That interim order has continued.