Cause title — parties, addresses and appearances
Page 1 of 3
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) Nos.9970, 10438, 10439, 11537, 11538, 11553
and 11555 of 2025
M/s. Deepak Manoharlal Vajir,
Sundargarh
(W.P.(C) No.9970 of 2025)
….
Petitioner
Mr. Chittaranjan Dash, Advocate
-versus-
Commissioner (Appeal), GST, Central
Excise & Customs, Central Revenue
Building, Bhubaneswar and others
….
Opposite Parties
Mr. Choudhury Satyajit Misra, Senior
Standing Counsel
M/s. Pacific International,
Sundergarh
(W.P.(C) No.10438 of 2025)
….
Petitioner
Mr. Chittaranjan Dash, Advocate
-versus-
Commissioner (Appeal), GST, Central
Excise & Customs, Central Revenue
Building, Bhubaneswar and others
….
Opposite Parties
Mr. Tushar Kanti Satapathy, Senior
Standing Counsel
M/s. Pacific International Private
Limited, Sundergarh
(W.P.(C) No.10439 of 2025)
….
Petitioner
Mr. Chittaranjan Dash, Advocate
-versus-
Commissioner (Appeal), GST, Central
Excise & Customs, Central Revenue
Building, Bhubaneswar and others
….
Opposite Parties
Mr. Tushar Kanti Satapathy, Senior
Standing Counsel
M/s. RKB International Private
Limited, Sundergarh
(W.P.(C) No.11537 of 2025)
….
Petitioner
Mr. Chittaranjan Dash, Advocate
-versus-
Commissioner (Appeal), GST, Central
Excise & Customs, Central Revenue
Building, Bhubaneswar and others
….
Opposite Parties
Mr. Avinash Kedia, Junior Standing Counsel
Page 2 of 3
M/s. RKB International Private
Limited, Sundergarh
(W.P.(C) No.11538 of 2025)
….
Petitioner
Mr. Chittaranjan Dash, Advocate
-versus-
Commissioner (Appeal), GST, Central
Excise & Customs, Central Revenue
Building, Bhubaneswar and others
….
Opposite Parties
Mr. Avinash Kedia, Junior Standing Counsel
M/s. RKB International, Sundergarh
(W.P.(C) No.11553 of 2025)
….
Petitioner
Mr. Chittaranjan Dash, Advocate
-versus-
Commissioner (Appeal), GST, Central
Excise & Customs, Central Revenue
Building, Bhubaneswar and others
….
Opposite Parties
Mr. Mukesh Agarwal, Junior Standing Counsel
M/s. RKB International, Sundergarh
(W.P.(C) No.11555 of 2025)
….
Petitioner
Mr. Chittaranjan Dash, Advocate
-versus-
Commissioner (Appeal), GST, Central
Excise & Customs, Central Revenue
Building, Bhubaneswar and others
….
Opposite Parties
Mr. Mukesh Agarwal, Junior Standing Counsel
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 05.05.2025 01. These matters are taken up through Hybrid mode.
2.Learned counsel for both the parties submitted that in these writ petitions challenge is laid to common order dated 24.02.2025 passed by the Commissioner (Appeal), GST, Central Excise and Customs, Bhubaneswar. Since the aforesaid order dated 24.02.2025, which was subject-matter of writ petition being W.P.(C) No.9943 of 2025, wherein
the said order has been set aside on the ground of non-speaking order and there has been failure to adhere to principles of natural justice, these writ petitions are disposed of in the same terms as directed in the W.P.(C) No.9943 of 2025, which is disposed of today (05.05.2025).
(M.S. Raman) Judge Laxmikant
