M/S Best Agrolife Limited vs. The Superintendent CGST Division, Sonepat
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IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
Sr. No. 170 CWP-9668-2026 Date of decision : 29.04.2026 M/s Best Agrolife Ltd.
.…. Petitioner Versus The Superintendent, CGST, Sonepat
.... Respondent
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MR. JUSTICE ROHIT KAPOOR
Present : Mr. Sukhdeep Singh, Advocate, for the petitioner.
Ms. Sidhi Bansal, Advocate, for the revenue. * * * * * DEEPAK SIBAL, J. (Oral)
It is not disputed that to the show cause notice dated 30.06.2025 the petitioner had filed written response on 09.07.2025 which was ignored by the proper officer while passing the impugned adjudication order dated 03.11.2025. 2. In the light of the above, we have no hesitation to set aside the impugned adjudication order dated 03.11.2025 with liberty to the respondent(s)- revenue to proceed afresh against the petitioner in pursuance to the show cause notice dated 30.06.2025 but only after considering the written response filed by the petitioner on 09.07.2025 to such show cause notice and after affording opportunity of personal hearing to the petitioner.
The petition is allowed in the above terms.
[DEEPAK SIBAL]
JUDGE
2026
[ROHIT KAPOOR] shamsher
JUDGE
Whether speaking/reasoned : Yes / No Whether reportable : Yes / No SHAMSHER SINGH 2026.05.01 15:27 I attest to the accuracy and integrity of this document Punjab and haryana high court, chandigarh
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