MICRO ENGINEERING Vs. STATE OF ODISHA

JUDGEMENT

(1.) The instant Sales Tax Revision under Sec. 80 of the OVAT Act, 2004 has been filed by the assessee seeking a decision on the question of law "as to whether penalty at the specified rate would be automatically imposable under Sec. 42(5) of the OVAT Act, 2004 upon conclusion of the assessment of tax under Sec. 42(4) of the OVAT Act, 2004".

(2.) At the outset, learned counsel for the petitioner states that in view of this Court having authoritatively decided the issue in the case of State of Odisha, represented by the Commissioner of Sales Tax V. M/s. Chandrakanta Jayantilal, Cuttack and Another in STREV No.69 of 2012, answering the question in favour of the Revenue, he does not wish to press the present Sales Tax Revision.

(3.) In view of the above, the STREV is dismissed as not pressed.