WPMB/29/2026
2026 Latest Caselaw 257 UK

Uttarakhand High Court

WPMB/29/2026 on 9 January, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                           2026:UHC:508-DB
                       Office Notes,
                    reports, orders or
                     proceedings or
arNo      Date                                          COURT'S OR JUDGES'S ORDERS
                      directions and
                    Registrar's order
                     with Signatures
       09.01.2026
                                         WPMB No.29 of 2026
                                         Hon'ble Manoj Kumar Tiwari, J.

Hon'ble Subhash Upadhyay, J.

(Per: Hon'ble Manoj Kumar Tiwari, J.)

Mr. Shivam Rana, learned counsel for the petitioner.

2. Mr. Shobhit Saharia, learned counsel for the respondents.

3. GST registration of the petitioner was cancelled due to non-filing of GST returns.

4. By means of this writ petition, petitioner has challenged the cancellation order dated 26.09.2023. It is contended that identical issue was decided by this Court in WPMB No.39 of 2025. Counsel for the petitioner submits that this petition be decided in terms of that judgment.

5. Learned counsel for the respondents concedes that the issue involved is identical, therefore, he submits that the writ petition may be decided in terms of the judgment relied upon by learned counsel for the petitioner.

6. In view of consensus between the parties, this writ petition is disposed of in terms of judgment dated 24.02.2025 rendered in WPMB No.39 of 2025.

(Subhash Upadhyay, J.) (Manoj Kumar Tiwari, J.) 09.01.2026 SS