Manish Mallik And Others vs. Union Of INDIA And Others
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-8033-2025(O&M) Date of decision: 24.03.2025 Manish Mallik and others … Petitioners Versus Union of India and others … Respondents CORAM: HON’BLE MR. JUSTICE ARUN PALLI HON’BLE MRS. JUSTICE SUDEEPTI SHARMA Present: Mr. Kunal Gupta, Advocate, for the petitioners. Mrs. Mamta Singla Talwar, DAG, Haryana. *** ARUN PALLI, J. (Oral) Having argued the matter at some length, learned counsel for the petitioners submits that he be permitted to withdraw the petition to enable the petitioners to avail such other remedies, as shall be admissible in law, and also to file an appeal under Section 112 of the Central Goods and Services Tax Act, 2017, if so advised. Dismissed as withdrawn. ( Arun Palli )
Judge 24.03.2025 Rajan ( Sudeepti Sharma ) Judge Whether speaking / reasoned: YES/NO Whether Reportable: YES/NO RAJAN KUMAR 2025.03.25 16:17 I am approving this document
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