M/S Ajay Kumar Ashok Kumar vs. Union Of INDIA And Others
Held
As the detailed reasoning and findings are deferred to another judgment (RA-CW-506-2019 in CWP No. 28203 of 2019), this specific excerpt does not record what the Court held regarding the review application. It does not provide a finding on any issue, the reasoning that led to it, or the ratio decidendi. Consequently, there are no operative directions or relief granted mentioned in this text, nor is there any indication of issues left undecided. The judgment merely directs the reader to a separate, more comprehensive order for the substantive decision.
Facts
This judgment concerns Review Application No. 555 of 2019, filed in Civil Writ Petition No. 10252 of 2019 before the High Court of Punjab & Haryana at Chandigarh. The review applicants are the GST Authorities, and the non-applicant is the petitioner, M/s Ajay Kumar Ashok Kumar. The judgment indicates that the detailed order for this review application is to be found in another, related case, RA-CW-506-2019 in CWP No. 28203 of 2019, titled M/s Groupe SEB India Private Ltd. Vs. Union of India & Ors. The specific tax period(s), the order or action under challenge, the authority that passed it, and the amount in dispute are not detailed within this specific judgment excerpt. The procedural history leading to this review application is also not elaborated here.
Key Issues
The provided excerpt does not contain the specific issues that the Court had to decide, nor does it detail the arguments presented by either the petitioner or the respondents (GST Authorities). Therefore, it is not possible to frame the questions of law or mixed law and fact, name the provisions they turn on, or attribute contentions to each side, including any reliance on authorities, circulars, or precedents. The judgment explicitly states that the detailed order is in a different case, implying that the substantive legal arguments and findings are contained therein.
AI-generated summary — verify with the full judgment below
#1# IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH.
Date of Decision:-10.01.2020 M/s Ajay Kumar Ashok Kumar. ......Petitioner. Verus Union of India & Ors. ......Respondents. CORAM:- HON'BLE MR. JUSTICE JASWANT SINGH HON'BLE MR. JUSTICE LALIT BATRA Present:- Mr. Sunish Bindlish, Advocate & Mr. Sourabh Goel, Advocate for review applicants/ GST Authorities. Mr. Sanjay Bansal, Senior Advocate assisted by Mr. Amit Parsad, Advocate for the non applicant/Petitioner in RA-CW-557-2019 in CWP No.17676 of 2019. Mr. Surjeet Bhadu, Advocate & Mr. Veer Singh, Advocate for non applicant(s)/ Petitioner(s) in RA-CW-515-2019 in CWP No.5983 of 2019, RA-CW-501-2019 in CWP No.5977 & RA-CW-513-2019 in CWP No.4248 of 2019. Mr. Rakesh Sobti, Advocate for non applicant(s)/ Petitioner(s) in RA-CW-514 of 2019 in CWP No.24809 of 2019 & RA-CW-500-2019 in CWP No.25303 of 2019. Mr. Arjun Sheoran, Advocate for non applicant(s)/ Petitioner(s) in RA-CW-506 of 2019 in CWP No.28203 of 2019 . Mr. Balwinder Singh, Advocate for Mr. Rajiv Agnihotri, Advocate for non applicant(s)/ Pe
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