M/S Gupta Steel Sales, Mandi Gobindgarh vs. Varun Sachdeva And Another
Original PDF →No AI summary yet for this judgment.
COCP-2446-2026 [1] IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
COCP-2446-2026 Date of decision: 03.08.2026 M/s Gupta Steel Sales ...Pe##oner Versus Varun Sachdeva and another ...Respondents CORAM: HON'BLE MR. JUSTICE DEEPAK GUPTA Present: Ms. Chahat Jain, Advocate for Mr. Aman Bansal, Advocate for the pe##oner. Mr. Rishabh Kapoor, Advocate (Through VC) for the respondents. **** DEEPAK GUPTA, J. (ORAL) Sh. Rishabh Kapoor, learned Standing counsel for CGST, informs that order Annexure P-1 dated 21.07.2025 has already been complied with. Counsel for the pe##oner concedes the said fact and submits that in the light of the above, the present pe##on has been rendered infructuous. In light of the above, the present pe##on stands disposed of having been rendered infructuous. 03.08.2026 (DEEPAK GUPTA) Yogesh JUDGE Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No YOGESH MEHTA 2026.08.03 16:08 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.