Punjab-Haryana High Court
M/S Unique Motors vs Union Of India & Others on 20 July, 2018
Author: Rajesh Bindal
Bench: Rajesh Bindal, Amit Rawal
CWP No.15049 of 2018 (O&M) 1
207-4
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.15049 of 2018 (O&M)
Date of decision : 20.07.2018
M/s Unique Motors
...Petitioner
Versus
Union of India and others
... Respondents
CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL
HON'BLE MR. JUSTICE AMIT RAWAL
Present: Mr. J.S. Bedi, Advocate
for the petitioner.
Mr. Sourabh Goel, Senior Standing Counsel,
for respondent Nos.1 to 3.
Mr. Pankaj Gupta, Addl. A.G., Punjab.
****
RAJESH BINDAL, J.
Petitioner approached this Court praying for issuance of writ of mandamus seeking a direction to the respondents to permit carry forward of un-utilized input tax credit.
Learned counsel for the parties are agreed that similar issue came up before this Court and a bunch of writ petitions were disposed of by a common order dated 21.5.2018 passed in CWP No.4180 of 2018 M/s Surinder Arora Enterprises vs State of Punjab and others and the present writ petition can also be disposed of in terms thereof.
A perusal of the aforesaid order shows that liberty was granted to the petitioners therein to file representation to the I. T. Redressal 1 of 2 ::: Downloaded on - 26-07-2018 00:13:21 ::: CWP No.15049 of 2018 (O&M) 2 Committee.
The present writ petition stands disposed of in terms of the order passed in M/s Surinder Arora Enterprises's case (supra).
( RAJESH BINDAL ) JUDGE ( AMIT RAWAL ) 20.07.2018 JUDGE Yogesh Sharma Whether speaking/reasoned Yes/ No Whether Reportable Yes/ No 2 of 2 ::: Downloaded on - 26-07-2018 00:13:21 :::