MAHA LAXMI ASSOCIATES Vs. STATE OF ODISHA

JUDGEMENT

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

(2.) Heard Mr. R.P. Kar, learned Senior Counsel alonng with Mr. M. Agarwalla, learned counsel appearing for the petitioner and Mr. S. Mishra, leaarned Standing Counsel appearing for the State-opposite party.

(3.) The petitioner has filed this revision petition against an order dated 08.08.20113 passed by the Odisha Sales Tax Tribunal, Cuttack in S.A. No.240 (V) of 2011-12 for the period from 1/4/2005 to 31/5/2009.