Commissioner,GST And Central Excise vs. M/S.Rungta Mines LTD.
Original PDF →OTAPL/26/2018HC OrissaGSTCNR ODHC01034215201825 June 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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IN THE HIGH COURT OF ORISSA AT CUTTACK
OTAPL No.26 of 2018
Commissioner, GST and Central
Excise, Rourkela Commissionerate
….
Appellant
Mr. Sujan Kumar Roy Choudhury, Senior
Standing Counsel
-versus-
M/s. Rungta Mines Limited
….
Respondent
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 25.06.2026 08. OTAPL No.26 of 2018/I.A. Nos.137 of 2025 and 19 of 2026
1.
These Interlocutory Applications have been filed by the Appellant-Department seeking leave to withdraw the OTAPL.
2.
Leave is granted.
3.
Accordingly, the OTAPL is disposed of as withdrawn. Consequently, the Interlocutory Applications stand disposed of.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge MRS/Laxmikant
Reproduced from the public record of the Orissa High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.