[Cites 1, Cited by 0]
Orissa High Court
M/S.Shree Laxmi Suppliers vs Commissioner on 4 December, 2025
Author: Murahari Sri Raman
Bench: Murahari Sri Raman
IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.32777 of 2025
M/s.Shree Laxmi Suppliers .... Petitioner
Mr.Asit Kumar Dash, Advocate
-versus-
Commissioner, GST and Central
Excise, Rourkela and others .... Opposite Parties
Mr.Bismayananda Prusty, Senior Standing Counsel
CORAM:
THE HON'BLE THE CHIEF JUSTICE
AND
THE HON'BLE MR. JUSTICE MURAHARI SRI RAMAN
ORDER
Order No. 04.12.2025
01. W.P. (C) No.32777 of 2025 & I.A.No.20459 of 2025
1. It is pointed out by learned counsel appearing for the petitioner that
the issues involved in the instant writ petition are identical and similar to
an issue involved in a Special Leave Petition being SLP(C) No.5392 of
2025 (Union of India and others v. GMR Airport Infrastructure Ltd.)
before the Supreme Court.
2. By an order dated 2nd May, 2025 passed in SLP(C) No.5392 of
2025, an observation is made that since the apex Court is in seisin of the
matter, the High Courts or the Tribunal, as the case may be, shall defer the
hearing of the matter till the same is decided finally.
2.1. The said order dated 2nd May, 2025 is reproduced as under:
"This matter has come up today for hearing the parties on
interim relief.
2. Notice in the main matter had already been issued on 7-
3-2025.
3. We take notice of the fact that the High Court by way of
its impugned judgment and order disposed of hundreds of
petitions.
4. One of the matters has come up before us.
5. It is difficult to hear the Revenue on interim relief in the
absence of other assesses before us.
6. We request Mr. N. Venkataraman, the learned Additional
Solicitor General to see that the other Special Leave
Petitions also come up before us at the earliest so that we
can issue notice in all the matters.
7. According to Mr. N. Venkataraman, the impugned
judgment and order passed by the High court of Delhi needs
to be suspended from its operation as the same is creating lot
of problems for the Revenue.
8. He pointed out that almost 250 matters came to be
disposed of by the Tribunal following the judgment of the
High Court of Delhi.
9. Since we are looking into the larger issues involved in this
matter, we may only say that if any matter comes up for
hearing before the Tribunal or any of the High Courts on the
subject in question, the hearing may deferred till we take an
appropriate call in the matter.
10. List this matter after Summer Vacation."
3. In view of the above, the writ petition is adjourned sine die and
shall be listed along with W.P. (C) No.18197 of 2025 and batch.
4. No coercive action shall be taken against the petitioner until further
orders.
5. Liberty is granted to the petitioner to mention the matter after the
said Special Leave Petition is finally disposed of or any order is passed
therein, which would not create any fetter in deciding the aforementioned
writ petitions by this Court.
(Harish Tandon)
Chief Justice
Signed by: BICHITRANANDA SAHOO
Designation: Secretary (M.S. Raman)
Reason: Authentication
Location: Orissa High Court Judge
Date: 05-Dec-2025 11:53:12
Bichi
