M/S Expedia Online Travels Services INDIA PVT LTD vs. Joint Commissioner CGST Gurugram
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IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH CWP-22027-2022 (O&M) Date of decision:23.09.2022 M/s Expedia Online Travel Services India Pvt. Ltd. ... Petitioner Vs. Joint Commissioner, CGST, Gurugram ... Respondent CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA. HON'BLE MR. JUSTICE DEEPAK MANCHANDA. Present:- Mr. Sujit Ghosh, Advocate, Mr. Abhinav Sood, Advocate and Ms. Mannat Waraich, Advocate for the petitioner. ... TEJINDER SINGH DHINDSA, J. Counsel seeks withdrawal of the writ petition with liberty to file a fresh petition on the same cause of action but by placing on record documents which are clear and legible. Disposed of as withdrawn as per prayer made by counsel with liberty as prayed for. (TEJINDER SINGH DHINDSA)
JUDGE (DEEPAK MANCHANDA)
JUDGE 23.09.2022 harjeet
Whether speaking/reasoned? Yes/No 2. Whether reportable? Yes/No HARJEET KAUR 2022.09.26 11:48 I attest to the accuracy and integrity of this document
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