M/S Amit Enterprises vs . State Of H.P And
2026 Latest Caselaw 659 HP

Himachal Pradesh High Court

M/S Amit Enterprises vs . State Of H.P And on 5 February, 2026

M/s Amit Enterprises vs. State of H.P and others

.

CWP No.1676 of 2026 05.02.2026 Present: Mr.Satish Kumar and Mr.Goverdhan Lal

Sharma, Advocates for the petitioner.

Mr.Anish Banshtu, Deputy Advocate General for the respondents.

of Notice. Mr.Anish Banshtu, learned Deputy

Advocate General appears and waives service of notice on rt behalf of the respondents.

Reply be filed within six weeks. Rejoinder, if

any, within two weeks thereafter.

List on 5th May, 2026 along-with CWP No.9379

of 2025.

By way of present application, the

applicant/petitioner has prayed for restraining the

respondents from demanding penalty in pursuance of

impugned notice dated 08.01.2026 (Annexure P-4).

Learned counsel representing the applicant/

petitioner has brought the attention of this Court to the

similar matter pending adjudication before this Court and in

that petition, a Division Bench of this Court has passed the

restraint order against the respondents.

Keeping in view the above, during the pendency

of the present petition, the respondents are restrained from

resorting to take any coercive steps in furtherance of

.

demand penalty as per impugned notice dated 08.01.2026

(Annexure P-4) till the next date of hearing.

     February 05, 2026                     ( Jiya Lal Bhardwaj )
         (naveen)                              Vacation Judge




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