Super Cut Engineers vs. State Of Punjab And Others

` 129 I Super Cut Eng State of Punja CORAM: H H Present: M ( M M ASHWANI K 1. A the writ petiti dated 15.01.2 been passed personal hear impugned. 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 gineers Vs. ab and others HON’BLE THE ACTING CHI HON’BLE MR. JUSTICE ROH Mr. Umang Goyal, Advocate for (through video conferencing) Mr. Tarang Goyal, Advocate for Ms. Samdisha Kaur, AAG, Punja *** KUMAR MISHRA, A.C.J. (Or At the outset, learned counsel fo ion raises various issues, he conf 2026 (Annexure P/10) primarily in violation of principles of na ring was not afforded to the p 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 NJAB AND HARYANA GARH 24594-2026 (O&M) f Decision: 07.08.2026 …Petitioner …Respondents IEF JUSTICE HIT KAPOOR the petitioner. ab. ral) or the petitioner submits that, tho fines the challenge only to the o y on the ground that the same atural justice, as an opportunity petitioner before passing the o 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:- ough