Ss Enterprises vs. Union Of INDIA And Another
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IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Sr. No. 133 CWP-7910-2026 Date of decision : 06.04.2026
SS Enterprises
.…. Petitioner Versus Union of India and another ..... Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MS. JUSTICE LAPITA BANERJI
Present : Mr. Kapish Chawla, Advocate, for the petitioner.
* * * * * DEEPAK SIBAL, J. (Oral)
Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to challenge order dated 18.03.2026 cancelling the petitioner’s GST registration.
Dismissed as withdrawn with liberty as prayed for.
[DEEPAK SIBAL]
JUDGE
2026
[LAPITA BANERJI] shamsher
JUDGE
Whether speaking/reasoned : Yes / No Whether reportable : Yes / No SHAMSHER SINGH 2026.04.09 09:22 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.