M/S Indian Oil Corporation LTD, Bbsr vs. Union Of INDIA
Original PDF →WP(C)/17507/2024HC OrissaGSTCNR ODHC01049641202402 May 2026Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.17507 of 2024
M/s. Indian Oil Corporation Ltd.,
Bhubaneswar
….
Petitioner
Mr.Ishwar Mohanty, Advocate
-versus-
Union of India and others
….
Opposite Parties
Mr.Rajesh Kumar Mohapatra, Senior Panel Counsel
(for O.P.1)
Mr.Choudhury Satyajit Mishra, Sr. Standing Counsel
(for G.S.T. & Central Excise)
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 02.05.2026 01. 1. In course of hearing, Mr.Ishwar Mohanty, learned Advocate for the petitioner submits that the petitioner seeks leave to withdraw the instant writ petition with liberty to approach the GST Appellate Tribunal. To that effect, a memo has been filed, which is taken on record.
2.
Leave is granted.
3.
In view of the memo filed, the writ petition stands disposed of as withdrawn with liberty as sought for.
(Harish Tandon) Chief Justice
(M.S. Raman) Judge
Bichi
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.