Gaurav Kumar vs. Commissioner, Central GST Commissionerate Jalandhar And Another
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IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-22972-2022 (O&M)
Date of decision:30.09.2022 Gaurav Kumar ... Petitioner Vs.
Commissioner, CGST Commissionerate Jalandhar & another ... Respondents CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA. HON'BLE MR. JUSTICE DEEPAK MANCHANDA.
Present: Mr. Sandeep Goyal, Advocate for the petitioner. ... TEJINDER SINGH DHINDSA, J.
Learned counsel for the petitioner at the very outset seeks withdrawal of the writ petition with liberty to the petitioner to file the petition afresh on the same cause of action but with better particulars.
Prayer is allowed.
Petition stands disposed as withdrawn with liberty as prayed for. (TEJINDER SINGH DHINDSA) JUDGE (DEEPAK MANCHANDA) JUDGE 30.09.2022 harjeet (i) Whether speaking/reasoned? Yes/No (ii)Whether reportable? Yes/No HARJEET KAUR 2022.10.14 15:59 I attest to the accuracy and integrity of this document
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