Sunny vs. Commissioner CGST Commissionerate Ludhiana And Anr
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IN THE SUNNY COMMISSION ANR
CORAM : H
H Present : M
M
fo
M
M
fo
DEEPAK SIB
L to withdraw th under Section revocation of t
D
Si application, fo order, is filed b competent auth
2026 Prince
Whether reportabl Whether Reasoned
Sr. No.148
E HIGH COURT OF PUNJAB CHANDIGARH
CWP-1 Date of
Versus NER, CGST COMMISSIONER
HON’BLE MR. JUSTICE DEE HON’BLE MS. JUSTICE LAPI Mr. Shivam Sharma, Advocate an Ms. Shruti Garg, Advocate or the petitioner. Mr. Sourabh Goel, Senior Standin Ms. Himanshi Gautam, Advocate or the respondents.
*** BAL, J. (Oral) earned counsel for the petitioner his petition to enable the petit 30 of the Central Goods and Ser the impugned order dated 06.04.2 Dismissed as withdrawn with libe ince the petitioner is out of bu or which liberty has been sough by the petitioner, the same shall hority, within one month of its fi
(DEEPA
J
(LAPIT
J e : Yes/No
d: Yes/No B AND HARYANA AT H 2775-2026
f Decision : 18.05.2026
…PETITIONER RATE, LUDHIANA AND …RESPONDENTS EPAK SIBAL ITA BANERJI nd
ng Counsel with
r submits that he be permitted ioner to avail of his remedy rvices Tax Act, 2017, seeking 2026 (Annexure P-7). erty as prayed for. usiness, we expect that if any ht and got through the instant l be finally disposed of by the iling, in accordance with law. AK SIBAL) JUDGE
TA BANERJI) JUDGE
PRINCE SAINI 2026.05.19 16:12 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.