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 petition was fi but since durin which final ord being CWP-12 with liberty to
D
Pe
2026 Prince
Whether reportabl Whether Reasoned
Sr. No.145+333
E HIGH COURT OF PUNJAB CHANDIGARH
CM-320
CWP-4 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 petition iled to challenge therein show c ng the pendency of this petition der has been challenged through 2775-2026, he be permitted to w pursue CWP-12775-2026. Dismissed as withdrawn with libe ending application(s), if any, sha
(DEEPA
J
(LAPIT
J e : Yes/No
d: Yes/No B AND HARYANA AT H 02-CWP-2026 in/and 434-2026
f Decision : 18.05.2026
…PETITIONER RATE, LUDHIANA AND …RESPONDENTS EPAK SIBAL ITA BANERJI nd
ng Counsel with
ner submits that the present cause notice dated 09.12.2025 n final order has been passed, h a subsequently filed petition withdraw the present petition erty as prayed for. all also stand disposed of. AK SIBAL) JUDGE
TA BANERJI) JUDGE
PRINCE SAINI 2026.05.19 16:12 I attest to the accuracy and integrity of this document
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