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M/S Glen Appliances PVT LTD vs. Union Of INDIA And Ors

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CWP/16513/2026HC Punjab and HaryanaGSTCNR PHHC01089500202625 May 2026Bench: MR. JUSTICE DEEPAK SIBAL,MS. JUSTICE LAPITA BANERJI1 pages

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Cause title — parties, addresses and appearances
IN THE HIGH Sr. No.138 M/s Glen Appliance Union of India and CORAM : HON HON Present : Mr. A Mr. G DEEPAK SIBAL, J 1. Learn satisfied if the prese Assistant Commiss a decision on the re of the petitioner. 2. Learn has no objection if t 3. Accor the writ petition is on the representati petitioner, by passi the authorised repre date of receipt of a 4. Needl petitioner and if the liberty to challenge 25.05.2026 shamsher H COURT OF PUNJAB & HARYA es Pvt. Ltd. Versus others 'BLE MR. JUSTICE DEEPAK SIB 'BLE MS. JUSTICE LAPITA BAN Ankit Awal, Advocate, for the petiti Gurinder Jit Singh, Senior Panel Co * * * * * J. (Oral) ned counsel for the petitioner subm ent writ petition is disposed of with ioner East Division, CGST, New C epresentation dated 13.04.2026 (An ned counsel for the Union of India, the above prayer is accepted. rdingly, at this stage, without comm disposed of with a direction to res ion dated 13.04.2026 (Annexure P ing a speaking order and after aff esentative of the petitioner, prefera

copy of this order. less to add that the decision so e decision is not to the satisfaction the same, in accordance with law.

Whether speaking/reasoned : Yes / No Whether reportable : Yes / No ANA AT CHANDIGARH

CWP-16513-2026 Date of decision : 25.05.2026

.…. Petitioner

..... Respondents BAL NERJI ioner. ounsel-UOI. mits that at this stage, he would be h a direction to respondent No. 3- CGO Complex, Faridabad to take nnexure P-2) submitted on behalf , who appears on advance notice, menting on the merits of the case, spondent No. 3 to take a decision P-2) submitted on behalf of the fording opportunity of hearing to ably within two months from the taken be communicated to the n of the petitioner, it would be at [DEEPAK SIBAL] JUDGE [LAPITA BANERJI] JUDGE o o SHAMSHER SINGH 2026.05.27 11:02 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh

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