Tarsem Lal vs. Additional Commissioner And Others
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IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
( Sr. No. 136 )
CWP No. 8424 of 2026
Date of decision: 20.04.2026
Tarsem Lal .....Petitioner
Versus Additional Commissioner, Central Goods & Services Tax Sub Commissionerate and others .....Respondents
CORAM : HON'BLE MR. JUSTICE DEEPAK SIBAL
HON'BLE MS. JUSTICE LAPITA BANERJI
Present : Mr. Bhuwan Vats, Advocate for the petitioner.
(appeared through video conferencing)
Mr. Sourabh Goel, Senior Standing Counsel and Ms. Himanshi Gautam, Advocate for the respondent(s)-CGST.
* * *
DEEPAK SIBAL, J. (Oral) (1)
Learned counsel for the petitioner seeks to withdraw the present petition with liberty to the petitioner to file a fresh one on the same cause of action after giving therein better particulars. (2)
Dismissed as withdrawn with liberty as prayed for.
( DEEPAK SIBAL )
JUDGE
2026
( LAPITA BANERJI ) sunil yadav
JUDGE
Whether speaking/reasoned : Yes / No Whether reportable : Yes / No SUNIL YADAV 2026.04.22 09:24 I attest to the accuracy and authenticity of this order. Chandigarh
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.