Shukla Enterprises vs. Union Of INDIA And Others

` 128 I Shukla Enterp Union of India CORAM: H H Present: M M M ASHWANI K 1. T dated 23.06.2 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 PUNJ AT CHANDIG CWP-2 Date of prises Vs. a and others HON’BLE THE ACTING CHIE HON’BLE MR. JUSTICE ROH Mr. Chetan Jain, Advocate and Mr. Porush Jain, Advocate for th Mr. Saurabh Kapoor, Addl. AG, *** KUMAR MISHRA, A.C.J. (Oral The petitioner’s GST registrati 026 (Annexure P-2) 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). JAB AND HARYANA GARH 22751-2026 (O&M) f Decision: 20.08.2026 …Petitioner …Respondents EF JUSTICE HIT KAPOOR he petitioner. Punjab. l) ion has been cancelled vide o pective effect from 31.03.2022. 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 .