Ms Sirmour Steel Metalloys Private Limited vs. Union Of INDIA And Others
No AI summary yet for this judgment.
111
CWP-6623-2026 M/S SIRMOUR STEEL METALLOYS PRIVATE LIMITED THE UNION OF INDIA AND OTHERS Present:- Mr. Pawan Kumar Pahwa, Advocate
Mr. Harshabh Soni, Advocate and
Mr. Shivang Puri, Advocate
for the petitioner.
Learned counsel for the petitioner seeks to withdraw this petition with liberty to the petitioner to avail its remedy under Section 107(1) of Central Goods and Services Tax Act, 2017. 2. Dismissed as withdrawn with liberty as prayed for.
It is clarified that while granting the afore liberty, we have neither commented on the merits nor maintainability/entertainability of the remedy that the petitioner may invoke in terms of the liberty granted through the instant order. Jyoti Thakur
JYOTI THAKUR 2026.03.07 12:35 I attest to the accuracy and integrity of this document
The judgment continues below.
Read the full judgment
A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.
The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.
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.