Dureja Timber vs. Union Of INDIA And Others
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119
I Dureja Timber Union of India
CORAM: H
H
Present: M
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f M M M M M
ASHWANI K
A respondents th learned couns petition with l
D period spent b shall stand exc the statutory a 3. All pen
2026 rajesh 1 2 IN THE HIGH COURT OF PUNJ AT CHANDIG
CWP-9 HON’BLE THE ACTING CHIE HON’BLE MR. JUSTICE ROH Mr. Lakshit Chaudhary, Advocate (through video conferencing) for Mr. Govind Arora, Advocate f Mr. Sourabh Goel, Sr. Standing C Ms. Drishti Saraf, Advocate and Ms. Himanshi Gautam, Advocate Mr. Gurinderjit Singh, Sr. Standin Ms. Chetna Thakur, Advocate for *** KUMAR MISHRA, A.C.J. (Oral After some arguments in the matte hat the petitioner has not exhaus sel for the petitioner comes up iberty to pursue his right of appea Dismissed as withdrawn with the by the petitioner in pursuing the p cluded for the purpose of comput appeal. ding miscellaneous application(s)
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A
Whether speaking/reasoned?
Whether reportable?
JAB AND HARYANA GARH
9486-2026 (O&M) f Decision: 20.08.2026
…Petitioner
…Respondents EF JUSTICE HIT KAPOOR e
for the petitioner. ounsel, for the respondents – UOI. ng Counsel with CBIC/GST. l) er and faced with the objection of sted the statutory alternative rem with a prayer to withdraw the al under the Statute. e liberty as prayed for. However, present writ petition before this C ting the period of limitation for fi ), if any, shall also stand disposed HWANI KUMAR MISHRA) ACTING CHIEF JUSTICE (ROHIT KAPOOR) JUDGE : Yes/No : Yes/No f the medy, writ , the Court filing d of. RAJESH KUMAR 2026.08.21 11:28 I attest the accuracy and authenticity of this order/judgment.
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