Shashank Garg vs. Commissioner Appeals CGST Panchkula

` 145 I Shashank Gar Commissione CORAM: H H Present: M M ASHWANI K 1. F 2. L received, state the Appeal d more than a y 3. I writ petition w pass appropri months from t 4. T IN THE HIGH COURT OF PUN AT CHANDIG CWP-1 Date of rg Vs. er (Appeals) CGST HON’BLE THE ACTING CHI HON’BLE MR. JUSTICE ROH Mr. Alok Mittal, Advocate for th Ms. Ridhi Bansal, Jr. Panel Coun *** KUMAR MISHRA, A.C.J. (Or Following order was passed on 0 “Primarily grievance rais petitioner’s appeal has bee Learned counsel for the re week’ time to obtain instru List on 13.07.2026.” Learned counsel for the reven es that the authorities shall make ated 05.05.2015 (Annexure P/5 year, at the earliest. In such view of the matter, we d with direction upon the responde iate reasoned order on the petit today. The writ petition is accordingly d NJAB AND HARYANA GARH 19828-2026 (O&M) f Decision: 13.07.2026 …Petitioner …Respondent IEF JUSTICE HIT KAPOOR he petitioner. nsel for the respondent. ral) 06.07.2026:- sed is that for more than a y en kept pending. evenue prays for and is allowed uctions. nue, on the basis of instruct e every possible endeavour to de 5), which has remained pending deem it appropriate to dispose of ents to conclude the proceedings tioner’s pending appeal, within disposed of. year, d one tions ecide g for f the and two RAJESH KUMAR 2026.07.15 09:43 I attest the accuracy and