SWATI SAMANTRAY Vs. ADDL. COMMISSIONER OF STATE TAX

JUDGEMENT

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

(2.) Heard Ms. Itishree Tripathy, learned counsel appearing for the petitioner and Mr. Diganta Das, learned Standing Counsel for CT and GST Organization.

(3.) Being aggrieved by the action of opposite party no.1 in not admitting the appeal filed by the petitioner on 26/1/2024 by issuing the APL-2, the petitioner has approached this Court by filing the present writ petition.