M/S Bagri Steel vs. State Of Punjab And Others
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 115
CWP No.1298 of 2022
Date of decision: 28.01.2022 M/s Bagri Steels ...... Petitioner Versus State of Punjab and others ...... Respondents CORAM: HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE PANKAJ JAIN Present:- Mr. Aditya Grover, Advocate for the petitioner. ***** AJAY TEWARI, J.(ORAL) The present petition has been filed against the impugned order dated 17.01.2022 (Annexure P-15) passed under Section 130 of the Punjab Goods and Services Tax Act, 2017. In our opinion, the petitioner has the remedy of filing an appeal. Consequently, the present petition is dismissed with liberty to file an appeal. (AJAY TEWARI) JUDGE
(PANKAJ JAIN) 28.01.2022
JUDGE D.Bansal Whether speaking/reasoned Yes / No Whether Reportable Yes / No DINESH BANSAL 2022.02.02 11:07 I attest to the accuracy and authenticity of this document Chandigarh
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