Ms Dholagiri Enterprises vs. Commissioner, CGST, Panchkula
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CWP-21741-2026 (O&M) 1
136 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-21741-2026 (O&M) Date of decision: 19.08.2026 M/S DHOLAGIRI ENTERPRISES ....Petitioner Versus COMMISSIONER, CGST, PANCHKULA ...Respondents CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ROHIT KAPOOR ***** Present: Mr. Alok Mittal, Advocate for the petitioner. Mr. Sourabh Goel, Sr. Standing Counsel, UOI, Ms. Geetika Sharma, Advocate, Ms. Himanshi Gautam, Advocate, and Ms. Drishti Saraf, Advocate for the respondent/Revenue. ***** ASHWANI KUMAR MISHRA, A.C.J. (Oral)
While entertaining the writ petition, following orders were passed on 20.07.2026:- “Submission is that notwithstanding the mandate contained in Section 83(2) of the CGST Act, 2017, the attachment order has continued for a period of more than three years. Learned counsel for the respondent prays for and is allowed a week’s time to obtain instructions. List on 30.07.2026”
Learned counsel for the respondents states that appropriate instructions have been issued to the concerned bank on 14.08.2026 for attachment to be withdrawn. The order in that regard is taken on record.
In that view of the matter, we find that no further grievance survives MOHIT GOYAL 2026.08.21 10:35 I attest to the accuracy and integrity of this document
CWP-21741-2026 (O&M) 2
for the petitioner in the instant petition.
Accordingly, petition stand dismissed as having been rendered infructuous.
Pending applications, if any, shall stand disposed of accordingly.
(ASHWANI KUMAR MISHRA) ACTING CHIEF JUSTICE
(ROHIT KAPOOR) 19.08.2026
JUDGE mohit goyal Whether speaking/reasoned : Yes / No Whether reportable : Yes / No MOHIT GOYAL 2026.08.21 10:35 I attest to the accuracy and integrity of this document
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