Haldwani Tax Bar Association vs Union Of India
2026 Latest Caselaw 1791 UK

Uttarakhand High Court

Haldwani Tax Bar Association vs Union Of India on 11 March, 2026

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      11.03.2026                        WPMB No. 157 of 2025
                                        Haldwani Tax Bar Association      --Petitioner
                                                      Versus
                                        Union Of India                    --Respondent
                                        Hon'ble Manoj Kumar Gupta, C.J.

Hon'ble Subhash Upadhyay, J.

1. Mr. Piyush Garg, learned counsel for the petitioner.

2. Mr. V.K. Kapruwan, learned Standing Counsel for the Union of India/ respondent no. 1.

3. Mr. Shobhit Saharia, learned counsel for respondent no. 2.

4. Ms. Puja Banga, learned Brief Holder for the State of Uttarakhand/ respondent no. 3.

5. Learned counsel appearing on behalf of the Union of India has placed, for our perusal, a communication received by him from Union of India dated 02.05.2025, according to which, the final call, for establishment of a Circuit Bench of GST Tribunal at the seat of the High Court, i.e. Nainital, has to be taken by the State Government.

6. Ms. Puja Banga, learned Brief Holder appearing on behalf of the State of Uttarakhand, states that she requires time to ascertain the steps taken by the State Government, for establishment of the Circuit Bench of GST Tribunal at Nainital.

7. As prayed, two weeks' time is granted to the learned State Counsel to complete her instructions.

8. List in the week commencing 30.03.2026.

(Subhash Upadhyay, J.) (Manoj Kumar Gupta, C.J.) 11.03.2026 11.03.2026 Rahul