Ms Codigo Infotech LLP vs. Principal Additional Director General, Directorate General Of GST Intelligence
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CWP-12406-2026 (O&M) 1
128 IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-12406-2026 (O&M) Date of decision: 19.08.2026 M/S CODIGO INFOTECH LLP ....Petitioner Versus PRINCIPAL ADDITIONAL DIRECTOR GENERAL, DIRECTORATE GENERAL OF GST INTELLIGENCE ...Respondents CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ROHIT KAPOOR ***** Present: Mr. Prashant Singh Chauhan, Advocate for the petitioner. Mr. Sagar Ratusaria, Advocate for the respondent/Revenue. ***** ASHWANI KUMAR MISHRA, A.C.J. (Oral)
Learned counsel for the petitioner states that in view of the subsequent orders passed in the matter, the present writ petition has lost its efficacy.
In view thereof, petition is dismissed as having been rendered infructuous.
Pending applications, if any, shall stand disposed of accordingly.
(ASHWANI KUMAR MISHRA) ACTING CHIEF JUSTICE
(ROHIT KAPOOR) 19.08.2026
JUDGE mohit goyal Whether speaking/reasoned : Yes / No Whether reportable : Yes / No MOHIT GOYAL 2026.08.21 10:35 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.