Punjab-Haryana High Court
M/S Ajay Hardware Industries Pvt Ltd vs Union Of India And Ors on 15 February, 2019
Bench: Ajay Kumar Mittal, Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-4101-2019
Decided on: 15.02.2019
M/s. Ajay Hardware Industries Pvt. Ltd. .... Petitioner
Vs
Union of India and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Rohit Gupta, Advocate
for the petitioner.
Mr. Sunish Bindlish, Advocate
for the respondents.
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AJAY KUMAR MITTAL, J (ORAL)
Prayer made in this writ petition under Articles 226/227 of the Constitution of India, is inter alia for issuance of a writ in the nature of certiorari directing the respondents to open the GST portal or the accept the manually filed TRAN-1 to enable the petitioner to carry forward the cenvat credit of `4,37,976/- in form GST TRAN-1 which the petitioner could not do for reasons beyond its control due to glitches in the system of the respondents.
2. At the outset, learned counsel for the petitioner submitted that after filing of the writ petition certain new developments have taken place and a communication has been received from the respondent office. Accordingly, prayer was made that he may be allowed to withdraw the present petition with liberty to the petitioner to file fresh one on the same cause of action with better particulars.
3. Dismissed as withdrawn with liberty as prayed for.
(AJAY KUMAR MITTAL) JUDGE (MANJARI NEHRU KAUL) JUDGE 15.02.2019 Dinesh Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 09-03-2019 22:49:25 :::