1. On being mentioned, the matter is taken up today.
2. Notice. Mr. P.K. Parhi, learned Deputy Solicitor General, Mr. S.S. Padhy, learned Additional Standing Counsel and Mr. Avinash Kedia, learned Junior Standing Counsel appear for the respective Opposite Parties. Let extra copies of the writ petition be served on them within a week.
3. Counter affidavits be filed by the Opposite Parties within eight weeks and rejoinder affidavit thereto, if any, be filed before the next date.
4. List on 26 September, 2023.
I.A. No. 2370 of 2023
5. Learned counsel appearing for the Petitioner informs the Court that the entire tax demand has been paid. In that view of the matter, there will be no coercive steps taken against the Petitioner to recover the interest on the tax amount during pendency of the present petition.
6. The application is accordingly disposed of. An urgent certified copy of this order be issued as per rules.
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