Shri Parmanand Steel Industries PVT LTD vs. State Of Haryana And Others
Original PDF →No AI summary yet for this judgment.
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-2534-2025
Date of decision: 04.02.2025
Shri Parmanand Steel Industries Pvt. Ltd.
….Petitioner
Versus
State of Haryana and others
….Respondents
CORAM: HON'BLE MR. JUSTICE ARUN PALLI
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present: Mr. Mukul Singla, Advocate, for the petitioner.
Ms. Mamta Singla Talwar, DAG, Haryana.
****
ARUN PALLI, J. (Oral)
Learned counsel for the parties are ad idem that during the pendency of this petition, the Proper Officer-cum-Excise & Taxation Officer, Gurugram (South), has since passed the final order, under Section 74(9) of the CGST/SGST Act, 2017, read with Section 20 of IGST Act, 2017, on 29.01.2025. Accordingly, learned counsel for the petitioner submits that he be permitted to withdraw the petition with liberty to file afresh, laying challenge to the said order.
Dismissed as withdrawn with the liberty prayed for.
(ARUN PALLI)
JUDGE
(SUDEEPTI SHARMA)
JUDGE 04.02.2025 Ak Sharma
Whether speaking/reasoned Yes/No Whether reportable Yes/No AMIT KUMAR 2025.02.06 09:11 I attest to the accuracy and authenticity 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.