Punjab-Haryana High Court
Vsb Logistic Company vs State Of Punjab And Others on 28 August, 2019
Author: Jaswant Singh
Bench: Jaswant Singh, Lalit Batra
CWP 4231/2019 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP 4231/2019
Date of decision:28.8.2019
VSB Logistic Company
..............Petitioner
v.
State of Punjab and others
..............Respondents
Coram: Hon'ble Mr.Justice Jaswant Singh
Hon'ble Mr.Justice Lalit Batra
Present:- Mr.Aman Bansal,Advocate for the petitioner
Mr.Pankaj Gupta,Addl.AG Punjab for respondents
1 and 5,6 and 7
Mr.Sunish Bindlish,Advocate for respondents 2 to 4.
Jaswant Singh,J.
Petitioner company, engaged in the business of logistic activities, is registered under the GST regime. It is alleged that its GST registration, without any notice, was cancelled by the respondents with effect from 7.6.2018 despite its filing required GST returns successfully. It is further alleged that petitioner company tried to apply online for revocation of cancellation of GST, however, the related Web portal was not accepting any such application for revocation. Representation sent to respondents also yielded no results hence the present petition with a request to issue a writ in the nature of mandamus directing the respondents to revoke the cancellation of GST registration of petitioner firm.
1 of 2 ::: Downloaded on - 01-09-2019 21:18:12 ::: CWP 4231/2019 2 Notice of motion was issued.
At the time of hearing today, learned counsel for the petitioner states at the Bar that the present petition has become infructuous as request for revocation of cancellation of GST registration of petitioner firm has been accepted.
The statement made by the counsel for the petitioner is not controverted by the counsel for the respondents.
Disposed of as infructuous.
(Jaswant Singh)
Judge
28.08.2019. (Lalit Batra)
joshi Judge
Whether Yes/No
Speaking/reasoned
Whether Reportable Yes/No
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