Punjab-Haryana High Court
M/S The Jalandhar Cable Operator ... vs Union Of India And Ors on 4 June, 2015
Bench: Mahesh Grover, Amit Rawal
CWP No.12179 of 2015 1
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
CWP No.12179 of 2015 (O&M)
Date of decision: 04.06.2015
M/s The Jalandhar Cable Operator Welfare Society
and another
... Petitioners
Vs.
Union of India and others ... Respondents
CORAM: HON'BLE MR. JUSTICE MAHESH GROVER
HON'BLE MR. JUSTICE AMIT RAWAL
1. Whether reporters of local newspapers may be allowed to
see judgment?
2. To be referred to reporters or not?
3. Whether the judgment should be reported in the Digest?
Present:- Mr. Sudhir Malhotra, Advocate and
Mr. Chanderhas Yadav, Advocate
for the petitioners.
MAHESH GROVER J. (Oral)
Petitioners have approached this Court impugning the decision of the respondents to impose service tax. A show cause notice has been issued to the petitioners and other similarly situated persons to which the petitioners have submitted a representation Annexure P-3.
Without commenting upon merits of the case and noticing the fact that petitioners have submitted a representation, the instant writ petition is disposed of with a direction to the respondents to SAVITA DEVI KADIAN 2015.06.04 13:52 I attest to the accuracy and integrity of this document High Court Chandigarh CWP No.12179 of 2015 2 consider and decide the representation dated 18.12.2014/11.05.2015 (Annexure P-3) submitted by the petitioners and pass a speaking order thereon within a period of three weeks from the date of receipt of certified copy of this order.
(MAHESH GROVER) JUDGE (AMIT RAWAL) JUDGE June 04, 2015 savita SAVITA DEVI KADIAN 2015.06.04 13:52 I attest to the accuracy and integrity of this document High Court Chandigarh