Principal Commnr., CGST And Central Excise Commnr, Bbsr vs. M/S.Arun Udyog
Original PDF →OTAPL/28/2024HC OrissaGSTCNR ODHC01041989202425 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.28 of 2024
Principal Commissioner, CGST and
Central Excise Commissionerate
….
Appellant
Mr. Prasenjeet Mohapatra, Senior Standing
Counsel along with Mr. Adhiraj Mohanty, Advocate
-versus-
M/s. Arun Udyog
….
Respondent
CORAM:
THE HON’BLE THE CHIEF JUSTICE
AND
THE HON’BLE MR. JUSTICE MURAHARI SRI RAMAN
Order No.
ORDER 25.06.2026 01. OTAPL No.28 of 2024/I.A. No.13 of 2025
1.
The instant Interlocutory Application has 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Accordingly, the OTAPL is disposed of as withdrawn.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 Application stands 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.