Punjab-Haryana High Court
M/S Cm Associates Pvt Ltd vs Union Of India &Others; on 20 July, 2018
Author: Rajesh Bindal
Bench: Rajesh Bindal, Amit Rawal
CWP No.15044 of 2018 (O&M) 1
111
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.15044 of 2018 (O&M)
Date of decision : 20.07.2018
M/s CM Associates Pvt. Ltd.
...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.
****
RAJESH BINDAL, J.
Notice of motion.
Mr. Sourabh Goel, Senior Standing Counsel and Mr. Pankaj Gupta, Addl. A.G., Punjab, who are present in Court, accept notice on behalf of respondent Nos.1 to 3 & 4, respectively.
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 1 of 2 ::: Downloaded on - 26-07-2018 00:12:07 ::: CWP No.15044 of 2018 (O&M) 2 to the petitioners therein to file representation to the I. T. Redressal 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 00:12:07 :::