Gopal Aromatic PVT. LTD., Cuttack vs. Union Of INDIA
Held
The Court granted permission to the petitioner to withdraw the Writ Petition. The memo filed by the petitioner's counsel, stating that the petitioner had not been in contact for the past year and therefore the counsel was unsure if the petitioner wished to continue the matter, was taken on record. Consequently, the Writ Petition was disposed of as withdrawn. Any pending applications and interim orders, if any, were also disposed of or vacated, respectively. The Court did not delve into the merits of the case or any specific GST provisions, as the matter was concluded based on the petitioner's request for withdrawal.
Facts
The petitioner, Gopal Aromatic Private Limited, filed a Writ Petition (Civil) No. 19475 of 2024 before the High Court of Orissa at Cuttack. The Opposite Parties were the Union of India and others. On November 3, 2026, the petitioner's counsel filed a memo seeking permission to withdraw the writ petition. The reason stated in the memo was that the petitioner had not been in contact with the counsel for the past year, and therefore, the counsel was unsure if the petitioner wished to continue the case. The memo requested permission to withdraw the matter.
Key Issues
1. Whether the Court should grant permission to the petitioner to withdraw the present Writ Petition, considering the stated reason of lack of contact with the counsel and uncertainty about the petitioner's intention to continue the case. Contentions: Petitioner: The petitioner, through their counsel, sought permission to withdraw the writ petition, citing a lack of contact with the client for an extended period and uncertainty regarding their continued engagement with the counsel. The memo explicitly requested permission to withdraw the matter on these grounds. Revenue/State: The judgment does not record any specific arguments or contentions from the Opposite Parties (Union of India & Ors.) regarding the withdrawal of the petition. Their role in this specific order was passive, awaiting the Court's decision on the withdrawal request.
AI-generated summary — verify with the full judgment below
Cause title — parties, addresses and appearances
ORDER 03.11.2026
This matter is taken up through Hybrid Arrangement (video conferencing/physical mode).
Mr. Surendra Bhuyan, learned counsel appearing on behalf of Mr. Allhad Dash, learned counsel for the Petitioner files a memo dated 03.11.2026 seeking permission of this Court to withdraw the present Writ Petition. The memo reads as under: “That the present petition may kindly be permitted to be withdrawn as petitioner is not in contact with us since last years. So we don’t know he will continue with us. So kindly be allowed to withdraw the matter.”
Digitally Signed Signed by: SIPUN BEHERA Reason: Authentication Location: HIGH COURT OF O
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