Harsimranjot Singh Bambhi vs. Superintendent Preventive Central Goods And Services Tax
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-9226-2022(O&M) Date of Decision : August 30, 2022 HARSIMRANJOT SINGH BAMBHI .....Petitioner VERSUS SUPERINTENDENT PREVENTIVE CENTRAL GOODS AND SERVICES TAX .....Respondent CORAM: HON'BLE MR. JUSTICE JASGURPREET SINGH PURI Present : Mr. Vaibhav Narang, Advocate for the petitioner. Mr. Saurabh Goel, Sr. Standing Counsel for the respondent. J ASGURPREET SINGH PURI.
J. (Oral)
The learned counsel for the petitioner has prayed for the withdrawal of the present petition at this stage. Dismissed as withdrawn at this stage. (JASGURPREET SINGH PURI) August 30, 2022 JUDGE ajay-1 Whether speaking/reasoned. : Yes/No Whether Reportable. : Yes/No AJAY KUMAR 2022.08.31 09:04 I attest to the accuracy and authenticity of this document Chandigarh
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