Punjab-Haryana High Court
Shub Conductors Llp vs State Of Haryana And Another on 2 July, 2021
Author: Lisa Gill
Bench: Lisa Gill
110
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-6959-2021
Date of Decision: July 02, 2021
SHUB CONDUCTORS LLP ...... Petitioner(s)
Versus
STATE OF HARYANA AND ANOTHER ..... Respondent(s)
CORAM:- HON'BLE MRS. JUSTICE LISA GILL
Present: Mr. Karan Kaushal, Advocate for the petitioner.
Mr. Ashish Yadav, Addl. A.G., Haryana.
*****
LISA GILL, J.
This matter is being taken up for hearing through video conferencing due to the outbreak of pandemic, COVID-19.
Petitioner seeks issuance of a fitness certificate qua vehicle bearing registration no. HR-38-Y-8201, which is owned by him. Said vehicle was attached in proceedings under the CGST Act, 2017 and was blacklisted. Fitness certificate in respect to impugned vehicle which is blacklisted illegally was stated to be incorrectly refused as provisional attachment of the vehicle in question does not in any manner preclude the petitioner from its use. The vehicle however, cannot be put to use in absence of a fitness certificate.
This matter had been adjourned to enable learned counsel for the State to get complete and proper instructions in the matter. It is submitted by learned counsel for the petitioner and the State that requisite fitness certificate has since been issued, therefore, this writ petition is rendered infructuous.
Ordered accordingly.
(Lisa Gill)
Judge
July 02, 2021
Sunil
Whether speaking/reasoned: Yes/No
Whether reportable: Yes/No
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