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M/S Shri Balaji Oils Industries vs. CGST And Central Excise

WP/596/2022HC Madhya PradeshGST03 July 2025Bench: HON'BLE SHRI JUSTICE VIVEK RUSIA1 pages
For Petitioner: Chandrakant Patne

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Cause title — parties, addresses and appearances
(VIVEK RUSIA) JUDGE (BINOD KUMAR DWIVEDI) JUDGE IN THE HIGH COURT OF MADHYA PRADESH AT INDORE BEFORE HON'BLE SHRI JUSTICE VIVEK RUSIA & HON'BLE SHRI JUSTICE BINOD KUMAR DWIVEDI ON THE 3rd OF JULY, 2025 WRIT PETITION No. 596 of 2022 M/S SHRI BALAJI OILS INDUSTRIES Versus CGST AND CENTRAL EXCISE AND OTHERS Appearance: Ms. Neerja Patne - Advocate for the petitioner. Shri Prasanna Prasad - Advocate for the respondent [R-2 and 3].

ORDER Per: Justice Vivek Rusia The petitioner has filed this petition under Article 226 of the Constitution of India challenging the show cause notice dated 09.08.2021. Shri Prasad, learned counsel appearing on behalf of the respondents submits that the show cause notice has been culminated into OIO. Accordingly, the present petition stands dismissed with liberty to challenge OIO. Vatan

1 WP-596-2022 NEUTRAL CITATION NO. 2025:MPHC-IND:16537

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