Manimahesh Enterprises vs. Union Of INDIA And Others

CWP-16657-2 IN THE M/s Manimahe Union of India CORAM : H H Present : M M fo M fo DEEPAK SIB L stage, he woul direction to respondent No (Annexure P-5 2. L notice, has no 3. A of the case, th No.2 to take a P-5), made on affording opp 2026 (O&M) Sr. No.153 E HIGH COURT OF PUNJAB CHANDIGARH CWP-166 Date of De esh Enterprises Versus a and others HON’BLE MR. JUSTICE DEE HON’BLE MS. JUSTICE LAPI Mr. Sandeep Goyal, Senior Advo Ms. Ambika, Advocate, or the petitioner. Ms. Sharmila Sharma, Sr. Panel C or the respondents-CGST. *** BAL, J. (Oral) earned Senior counsel for the p ld be satisfied if the present writ the Deputy Commissioner, C o.2 to take a decision on the rep 5), made on behalf of the petition earned counsel for the responde objection if the above prayer is a Accordingly, at this stage, witho he writ petition is disposed of w a decision on the representation behalf of the petitioner, by pass portunity of hearing to autho Page 1 of 2 B AND HARYANA AT H 657-2026 (O&M) ecision : 25.05.2026 …Petitioner …Respondents EPAK SIBAL ITA BANERJI cate with Counsel, petitioner submits that at this t petition is disposed of with a CGST Division-I, Bathinda- presentation dated 08.04.2026 ner. ents, who appears on advance accepted. out commenting on the merits with a direction to respondent dated 08.04.2026 (Annexure ing a speaking order and after orized representative of the VANDANA 2026.05.27 19:00 I attest to the accuracy and integrity of this document CWP-16657-2 petitioner com of receipt of a 4. N the petitioner a would be at lib May 25, 2026 vandana Whether speak Whether repor 2026 (O&M) mpany preferably within a period