M/S. Rkb International Private LTD., Rourkela vs. Commissioner (Appeal),GST, Central Excise And Customs, Bbsr

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WP(C)/11538/2025HC OrissaGSTCNR ODHC01029337202505 May 2025Bench: MR. JUSTICE HARISH TANDON (CJ),MR. JUSTICE MURAHARI SRI RAMAN3 pages

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Heard together (7 matters)

W.P.(C) No.9970 of 2025
W.P.(C) No.10438 of 2025
W.P.(C) No.10439 of 2025
W.P.(C) No.11537 of 2025
W.P.(C) No.11538 of 2025
W.P.(C) No.11553 of 2025
W.P.(C) No.11555 of 2025

Read from the judgment's own cause title. This page is filed under one of them.

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).

(Harish Tandon) Chief Justice

(M.S. Raman) Judge Laxmikant

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