M/S Garg And Company vs. Central Goods And Service Tax Commissionerate Rohtak And Anr
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2023:PHHC:118638-DB 117 HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CM-14972-2023 in/and CWP-18841-2023 Date of decision:05.09.2023 M/s. Garg and Company through Proprietor Shashank Garg ....Petitioner V/s. CGST Commissionerate, Rohtak and another ....Respondents CORAM: HON'BLE MS. JUSTICE RITU BAHRI HON'BLE MRS. JUSTICE MANISHA BATRA Present: Mr. Alok Mittal, Advocate for the applicant/petitioner. **** Ritu Bahri, J. (Oral) CM-14972-2023 Application for withdrawal is allowed and the main case is taken up on Board today itself. CWP-18841-2023 Learned counsel for the petitioner seeks to withdraw the instant petition. He is allowed to do so. Dismissed as withdrawn.
(RITU BAHRI)
JUDGE
(MANISHA BATRA) 05.09.2023 JUDGE Divyanshi Whether speaking/reasoned: Yes/No Whether reportable: Yes/No DIVYANSHI 2023.09.15 09:23 I attest to the accuracy and integrity of this document chandigarh
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