Ms Ganpati Trading Co vs. Union Of INDIA
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IN THE HIGH
M/s Ganpati Tradin Union of India and CORAM : HON
HON
Present : Mr. A
Ms. R Mr. A for th
DEEPAK SIBAL,
Learn satisfied if the pres provide to the pet registration has bee a further direction t petitioner and it is p with regard to cance
Learn objection to the ac behalf.
After prayers made on t respondent has also writ petition is dis petitioner, within o
Sr. No. 157
H COURT OF PUNJAB & HARY ng
Versus others
'BLE MR. JUSTICE DEEPAK SIB 'BLE MS. JUSTICE LAPITA BAN Aman Bansal, Advocate, for the pet Ridhi Bansal, Advocate and Abhav Sharma, Advocate, e respondents-CBIC. * * * * * J. (Oral) ned counsel for the petitioner subm sent petition is disposed of with a titioner all material on the basis en suspended and is further sought to respondent No.3 that after the af permitted to file its response theret ellation of his GST registration in a ned counsel for the respondent-rev cceptance of the afore alternate p hearing learned counsel for the pa the petitioner’s behalf to be reaso o no objection to the acceptance of sposed of with a direction to res one week, all material on the bas YANA AT CHANDIGARH CWP-7583-2026 Date of decision : 19.03.2026
.… Petitioner
..... Respondents BAL NERJI titioner. mits that at this stage, he would be a direction to respondent No.3 to s whereof the petitioner’s GST to be permanently cancelled with fore information is supplied to the to, to decide the petitioner’s case a time-bound manner. venue, upon instructions, has no prayers made on the petitioner’s arties, we find the afore alternate onable. Learned counsel for the f these prayers. Accordingly, this pondent No.3 to provide to the sis whereof the petitioner’s GST VANDANA 2026.03.24 10:53 I attest to the accuracy and integrity of this document
CWP-7583-2026
registration was sus the petitioner shall days of receipt of t the issue with regar granting opportunit
2026 vandana
Whether speaking Whether reportabl -2- spended and is further sought to be have a right to file a response with the petitioner’s response, responde rd to the petitioner’s cancellation o ty of hearing to the petitioner or his
(D
(LA
g/reasoned : Yes / No le
: Yes / No e permanently cancelled to which hin one week thereafter. After 10 ent No.3 shall then finally decide of GST registration but only after s authorized representative. DEEPAK SIBAL) JUDGE APITA 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.