Jatinder Manro vs. Directorate General Of Goods And Services Tax Intelligence
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205 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CRM-M-8556-2020 (O&M)
Date of decision:29.11.2021
JATINDER MANRO ...Petitioner Versus DIRECTORATE GENERAL OF GOODS AND SERVICES TAX INTELLIGENCE ...Respondent CORAM: HON'BLE MR. JUSTICE SURESHWAR THAKUR Present: Mr.Amandeep Singh Talwar, Advocate for the petitioner.
Mr. Bhupender Beniwal, AAG, Punjab. **** SURESHWAR THAKUR, J. (ORAL)
Learned counsel for the petitioner seeks, and, is granted permission to withdraw the present petition.
Dismissed as withdrawn.
However, liberty reserved to the petitioner to avail the appropriate remedy, upon, surrendering before the learned Trial Magistrate concerned, upon expiry of the parole.
(SURESHWAR THAKUR)
JUDGE 29.11.2021 ithlesh Whether speaking/reasoned:- Yes/No Whether reportable:-
Yes/No ITHLESH KUMAR 2021.11.30 10:22 I attest to the accuracy of this order
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