Sukhvir Kumar vs. Superintendent Of CGST Commissioner, Ludhiana
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CRM-M-3892 of 2022 -1- IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 216
CRM-M-3892 of 2022
Date of Decision:03.02.2022 Sukhvir Kumar ...... Petitioner Versus Superintendent of CGST Commissioner, Ludhiana ...... Respondent CORAM: HON'BLE MR. JUSTICE AMOL RATTAN SINGH Present: Ms. Gagan Oberoi, Advocate, for the petitioner. ***** AMOL RATTAN SINGH, J. (ORAL) Case heard via video conferencing. Learned counsel for the petitioner submits that the petitioner already having been admitted to bail under the provisions of Section 167(2) of the Cr.P.C., this petition has been rendered infructuous. Disposed of as such. February 03, 2022
(AMOL RATTAN SINGH) dinesh
JUDGE Whether speaking/reasoned Yes Whether Reportable No DINESH 2022.02.07 14:55 I attest to the accuracy and integrity of this document
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