Ms Jiyaan Steel Industries vs. Union Of INDIA

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CWP/7584/2026HC Punjab and HaryanaGSTCNR PHHC01041192202619 March 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI1 pages

AI SummaryDismissed as withdrawn

Facts

The petitioner, M/s Jiyaan Steel Industries, filed a writ petition before the Punjab and Haryana High Court challenging an order dated March 19, 2026. The petitioner's GST registration was cancelled by this order. The petitioner's counsel informed the Court that they wished to withdraw the petition. The reason for withdrawal was to allow the petitioner to challenge the aforementioned order dated March 19, 2026, through appropriate legal recourse. The Court noted that it had neither commented on the merits of the case nor on the maintainability of the petition.

Held

The Court allowed the petitioner to withdraw the writ petition with liberty to challenge the order dated March 19, 2026, which cancelled their GST registration. The Court explicitly stated that by granting this liberty, it had neither commented on the merits of the case nor on the maintainability of the petition. The petitioner is free to avail themselves of any remedy available to them. The petition was dismissed as withdrawn with liberty as prayed for.

Key Issues

1. Whether the petitioner should be permitted to withdraw the writ petition (CWP-7584-2026) challenging the order dated March 19, 2026, which cancelled their GST registration? Petitioner's Argument: The petitioner sought to withdraw the writ petition to pursue a challenge against the order dated March 19, 2026, which cancelled their GST registration. They requested liberty to do so. Revenue's Argument: The judgment does not record any specific argument from the respondent (Union of India and others).

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

IN THE M/s Jiyaan Ste Union of India CORAM : H H Present : M fo M M fo DEEPAK SIB L dated 19.03.20 therefore, he petitioner to ch D It neither comm entertainability March 19, 20 vandana Whether speak Whether repor Sr. No.158 E HIGH COURT OF PUNJAB CHANDIGARH CWP-7584 Date of De eel Industries Versus a and others HON’BLE MR. JUSTICE DEEPA HON’BLE MS. JUSTICE LAPITA Mr. Aman Bansal, Advocate, or the petitioner. Ms. Ridhi Bansal, Advocate with Mr. Abhav Sharma, Advocate, or the respondent -CBIC. *** BAL, J. (Oral) earned counsel for the petitione 026, the petitioner’s GST regis be permitted to withdraw this

hallenge the afore referred order Dismissed as withdrawn with libe t is clarified that while grantin mented on the merits on the c y of the remedy that the petitione

(DEEPA

J (LAPIT

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king/reasoned :

Yes/No rtable :

Yes/No B AND HARYANA AT H 4-2026 (O&M) ecision : 19.03.2026

…Petitioner …Respondents AK SIBAL A BANERJI er submits that through order stration stands cancelled and s petition with liberty to the dated 19.03.2026. erty as prayed for. ng the afore liberty, we have case nor the maintainability/ er may avail. AK SIBAL) JUDGE

TA BANERJI) JUDGE VANDANA 2026.03.24 10:53 I attest to the accuracy and integrity of this document

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.