Jindal Stainless Limited vs. The Principal Commissioner CGST Commissionerate Rohtak
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130 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH ****
CWP-13141-2026 (O&M)
Date of Decision:14.07.2026 JINDAL STAINLESS LIMITED ....PETITIONER(S) VERSUS THE PRINCIPAL COMMISSIONER CGST COMMISSIONERATE ROHTAK AND ANOTHER ….RESPONDENT(S) CORAM:- HON'BLE THE ACTING CHIEF JUSTICE HON’BLE MR. JUSTICE ROHIT KAPOOR Present: Mr. Mayank Jain, Advocate for the petitioner. Mr. Sagar Ratusaria, Junior Standing Counsel for the respondent(s)-CBIC. ***** ASHWANI KUMAR MISHRA, A.C.J. (Oral)
Faced with the observations of the Court that the petitioner has a statutory alternative remedy of appeal under Section 107 of the Central Goods and Services Tax Act, 2017, learned counsel for the petitioner prays for permission to withdraw the instant writ petition with liberty to avail the alternative remedy by filing an appeal.
In view of the above, the instant writ petition is dismissed as withdrawn with the aforesaid liberty.
Since the writ petition was filed well within the period of limitation prescribed for filing an appeal, we provide that in the event an appeal is preferred within a period of two weeks from today, the same shall be considered on merits without raising any objection with regard to limitation.
Pending application, if any, stands disposed of accordingly. [ASHWANI KUMAR MISHRA] ACTING CHIEF JUSTICE [ROHIT KAPOOR]
JUDGE JULY 14, 2026 Rahul Joshi
Whether Speaking/reasoned Yes/No 2. Whether Reportable Yes/No RAHUL JOSHI 2026.07.16 14:24 I attest to the accuracy and integrity of this document Punjab & Haryana High Court, CHD
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