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Shri Ganesh Enterprises vs. Union Of INDIA And Others

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CWP/37260/2025HC Punjab and HaryanaGSTCNR PHHC01202022202528 January 2026Bench: MRS. JUSTICE LISA GILL,JUSTICE (TO BE NOMINATED)1 pages

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CWP-37260 of 2025 (O&M)

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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

CWP-37260 of 2025 (O&M)

Date of Decision: 28.01.2026 Shri Ganesh Enterprises

..... Petitioner

Versus

Union of India and others

..... Respondents CORAM:- HON'BLE MRS. JUSTICE LISA GILL

HON'BLE MR. JUSTICE RAMESH CHANDER DIMRI Present: Mr. Sandeep Goyal, Sr. Advocate

with Mr. Peeyush Pruthi, Advocate

for the petitioner.

Mr. Sourabh Goel, Sr. Standing Counsel

Ms. Geetika Sharma, Advocate

for respondents No.1 and 2. Ms. Mamta Singla Talwar, DAG., Haryana.

**** LISA GILL, J.

1.

Learned counsel for respondents No.1 and 2 submits that this writ petition is rendered infructuous as Input Tax Credit (ITC) of petitioner has since been unblocked. Copy of Electronic Credit Ledger produced by learned counsel for respondents No.1 and 2 reflecting the same is taken on record subject to just exceptions.

2.

Learned senior counsel for petitioner is unable to deny that in view of the above, present writ petition is indeed rendered infructuous.

3.

Ordered accordingly. Pending application(s), if any, stand(s), disposed of accordingly.

(LISA GILL)

JUDGE

(RAMESH CHANDER DIMRI) 28.01.2026

JUDGE s.khan

Whether speaking/reasoned: Yes/No Whether reportable: Yes/No SANJAY KHAN 2026.01.30 09:22 I attest to the accuracy and authenticity of this document Punjab and Haryana High Court, 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.