Palak International vs. State Of Punjab And Others

` 126 I Palak Internat State of Punja CORAM: H H Present: M M ASHWANI K 1. A the writ petiti dated 28.08.2 passed in viol hearing was n 2. L personal hear impugned, an due opportuni 3. hearing shall assessee. Sect “ IN THE HIGH COURT OF PUN AT CHANDIG CWP-2 Date of tional Vs. ab and others HON’BLE THE ACTING CHI HON’BLE MR. JUSTICE ROH Mr. Vishav Bharti Gupta, Advoc Ms. Samdisha Kaur, AAG, Punja *** KUMAR MISHRA, A.C.J. (Or At the outset, learned counsel fo ion raises various issues, he conf 024 (Annexure P/4) primarily on lation of principles of natural ju not afforded to the petitioner befo Learned counsel for the revenu ring was not afforded to the p nd that fresh orders would be p ity of hearing to the petitioner. Section 75(4) of the GST Act, 2 be granted where any adverse d tion 75(4) of the Act, reads as un “Section 75(4) in The Goods and NJAB AND HARYANA GARH 24548-2026 (O&M) f Decision: 07.08.2026 …Petitioner …Respondents IEF JUSTICE HIT KAPOOR cate for the petitioner. ab. ral) or the petitioner submits that, tho fines the challenge only to the o n the ground that the same has b ustice, as an opportunity of pers ore passing the order impugned. ue fairly admits that opportunity petitioner before passing the o passed in the matter, after afford 017, provides that an opportunit decision is contemplated agains nder:- d Services Tax Act, 2017: ough