RAHUL ASSOCIATES Vs. STATE OF ODISHA

JUDGEMENT

(1.) This matter is taken up by hybrid mode.

(2.) Heard Mr. R.P. Kar, learned Senior Counsel along with Mr. A.N. Ray, learned counsel appearing for the petitioner; Mr. Sunil Mishra, learned Standing Counsel appearing for the CT and GST Organization and Mr. A.P. Das, learned counsel appearing for opposite party no.6.

(3.) The petitioner has filed this writ petition seeking to quash the order of assessment dtd. 11/2/2016 passed by opposite party no.4 in form VAT 312 along with the demand notice under Annexure-4, and to issue direction restraining opposite parties no.2 to 4 from collecting tax and penalty as involved in the order of assessment along with the demand notice under Annexure-4.