Ankur Garg vs. Inspector CGST Commisionerate Ludhiana
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CRM-M-872 of 2021 DECIDED ON: 13th JANUARY, 2021 Ankur Garg
.....PETITIONER VERSUS Inspector (Preventive) of Central Goods and Services Tax Commissionerate, Ludhiana .....RESPONDENT CORAM: HON'BLE MR. JUSTICE AVNEESH JHINGAN. Present: Mr. Jagmohan Bansal, Advocate for the petitioner. Mr. Sourabh Goel, Senior Panel Counsel for UOI. *** AVNEESH JHINGAN, J (ORAL) The matter is taken up for hearing through video conference due to COVID-19 situation. Learned counsel for the petitioner submits that no cause of action survives as the petitioner has been released under Section 167(2) Cr.P.C. Disposed of as infructuous. (AVNEESH JHINGAN) 13th JANUARY, 2021 JUDGE reema Whether speaking/reasoned Yes/No Whether reportable Yes/No REEMA SAINI 2021.01.13 12:07 I attest to the accuracy and integrity of this document High Court,Chandigarh
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