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Deepak Sales Corporation vs. Principal Commissioner, CGST Rohtak And Others

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CWP/36964/2025HC Punjab and HaryanaGSTCNR PHHC01197056202515 July 2026Bench: JUSTICE (TO BE NOMINATED),MR. JUSTICE ROHIT KAPOOR2 pages

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112 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ****

CM-8142-CWP-2026 in/and CWP-36964-2025 (O&M)

Date of Decision:15.07.2026 DEEPAK SALES CORPORATION ....PETITIONER(S) VERSUS PRINCIPAL COMMISSIONER CGST ROHTAK AND OTHERS

….RESPONDENT(S) CORAM:- HON'BLE THE ACTING CHIEF JUSTICE HON’BLE MR. JUSTICE ROHIT KAPOOR Present: Mr. Amrinder Singh, Advocate for the applicant-petitioner. Ms. Pridhi Sandhu, Senior Panel Counsel for the respondent-CBIC. ***** ASHWANI KUMAR MISHRA, A.C.J. (Oral) CM-8142-CWP-2026 (withdrawal)

1.

This application under Section 151 CPC has been filed on behalf of the applicant-petitioner for withdrawal of the main writ petition in view of subsequent developments.

2.

For the reasons mentioned in the application, the same is allowed. Main Case (O&M)

3.

With the consent of the parties, main writ petition is taken on board for hearing today itself.

4.

Learned counsel for the petitioner comes up with a prayer to withdraw the instant writ petition.

5.

In that view of the matter, the instant writ petition is dismissed as withdrawn. RAHUL JOSHI 2026.07.17 11:03 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD

CWP-36964-2025 (O&M)

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6.

All pending miscellaneous application(s), if any, shall also stand disposed of. [ASHWANI KUMAR MISHRA] ACTING CHIEF JUSTICE [ROHIT KAPOOR]

JUDGE JULY 15, 2026 Rahul Joshi

1.

Whether Speaking/reasoned Yes/No 2. Whether Reportable Yes/No RAHUL JOSHI 2026.07.17 11:03 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD

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