Bnw Cable Network vs. Union Of INDIA And Others
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132 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ****
CWP-14695-2026 (O&M)
Date of Decision:14.07.2026 BNW CABLE NETWORK ....PETITIONER(S) VERSUS UNION OF INDIA AND OTHERS ….RESPONDENT(S) CORAM:- HON'BLE THE ACTING CHIEF JUSTICE HON’BLE MR. JUSTICE ROHIT KAPOOR Present: Mr. Mukul Singla, Advocate for the petitioner. Ms. Ridhi Bansal, Junior Standing Counsel for the respondent(s). ***** Project Office (supra) has held as under:- “4. In the present bunch of cases, we have also passed similar interim orders and had posted these cases for waiting for the decision of the Supreme Court. However, now since the Supreme Court has granted leave, final adjudication will have to be done by the Supreme Court on the said issue. RAHUL JOSHI 2026.07.15 16:38 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD
CWP-14695-2026 (O&M)
2
Keeping in view thereto, we propose to dispose of all these writ petitions and direct that the challenge to Section 174(2) of the GST Act, 2017 would be subject to the final outcome of the decision in the case of T. S. Belaraman (supra).
Till the disposal of the SLP in T. S. Belaraman (supra) by the Supreme Court, interim orders passed by this Court in all the respective cases shall continue to operate, which shall be subject to the final decision to be rendered by the Supreme Court in T. S. Belarama (supra).
Writ petitions stand disposed of as above.”
In that view of the matter, the present writ petition also stands disposed of in terms of order dated 10.12.2024 passed by this Court in Tecnimont Spa India Project Office (supra) and other connected cases.
All pending miscellaneous application(s), if any, shall also stand disposed of. [ASHWANI KUMAR MISHRA] ACTING CHIEF JUSTICE [ROHIT KAPOOR]
JUDGE JULY 14, 2026 Rahul Joshi
Whether Speaking/reasoned Yes/No 2. Whether Reportable Yes/No RAHUL JOSHI 2026.07.15 16:38 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD
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