Punjab-Haryana High Court
Precision Tech Enterprises vs Union Of India And Ors on 5 March, 2019
Bench: Ajay Kumar Mittal, Manjari Nehru Kaul
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-5842-2019
Decided on: 05.03.2019
Precision Tech Enterprises .... Petitioner
Versus
Union of India and others ..... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS. JUSTICE MANJARI NEHRU KAUL
Present: Mr. Chetan Jain, Advocate for
Mr. Jagmohan Bansal, Advocate
for the petitioner.
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AJAY KUMAR MITTAL, J (ORAL)
The petitioner has approached this Court under Articles 226/227 of the Constitution of India, inter alia, for issuance of a writ in the nature of mandamus directing the respondents to permit carry forward of input tax credit.
2. Mr. Sunish Bindlish, Advocate appears on behalf of the respondents and submitted that vide Annexure P-5 dated 13.12.2018, a request of filing GST Tran-I, have been rejected in terms of Notification No.48/2018-CT dated 10.09.2018.
3. Faced with the above situation, prayer was made by learned counsel for the petitioner 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 by challenging Annexure P-5, in accordance with law.
4. Dismissed as withdrawn. However, it shall be open to the petitioner to take recourse to the remedies as may be available to it, in accordance with law.
(AJAY KUMAR MITTAL) JUDGE (MANJARI NEHRU KAUL) 05.03.2019 JUDGE Dinesh Whether speaking/reasoned : Yes/No Whether Reportable : Yes/No 1 of 1 ::: Downloaded on - 09-03-2019 23:58:16 :::