Jai Mata Di vs. Union Of INDIA And Others

` 150 I Jai Mata Di Union of Indi CORAM: H H Present: M M ASHWANI K 1. T dated 14.08.2 said cancellat primarily on impugned or cancellation. Division Benc Vs. Union of Haryana an circumstances 2. L the present ca M/s Bansal C IN THE HIGH COURT OF PUN AT CHANDIG CWP-2 Date of Vs. a and another HON’BLE THE ACTING CHI HON’BLE MR. JUSTICE ROH Mr. J.S. Bedi, Advocate for the p (through video conferencin Mr. Gurinderjit Singh, Sr. Standi *** KUMAR MISHRA, A.C.J. (Or The petitioner’s GST registrati 026 (Annexure P-4) with retrosp tion of GST registration is chal the ground that the show caus der was passed, does not ma Learned counsel for the petiti ch judgement of this Court in M/ f India and Another and M/s S nd Another; 2026:PHHC:0277 s, the impugned order cannot be Learned counsel for the revenue ase or the law laid down by the Casting, S.K. Enterprises (Supra). NJAB AND HARYANA GARH 26927-2026 (O&M) f Decision: 24.08.2026 …Petitioner …Respondents IEF JUSTICE HIT KAPOOR petitioner. ng) ing Counsel for CBIC/GST. ral) ion has been cancelled vide o pective effect from 16.02.2018. llenged by way of this writ peti se notice issued, pursuant to wh ake reference to any retrospec oner has placed reliance upon M/s Bansal Casting, S.K. Enterpr Shree Ram Industries V/s Stat 747-DB to submit that in s sustained. e does not dispute either the fact Co-ordinate Bench of this Cou .