M/S R.R. Enterprises vs. State Of Punjab & Others
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120 IN THE HIGH COURT OF PUNJAB AND HARYANA CHANDIGARH CWP NO.27214 OF 2018(O&M)
Date of Decision: 23.10.2018 M/s RR Enterprises ................Petitioner versus State of Punjab and another ................Respondents CORAM HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE MAHABIR SINGH SINDHU Present Mr.J.S.Bedi, Advocate for the petitioner. *** RAJESH BINDAL, J Learned counsel for the petitioner submitted that he be permitted to withdraw the present petition with liberty to avail the remedy of appeal against the order of penalty passed under Section 129 of the Punjab Goods and Services Tax Act, 2017.
Ordered accordingly. (RAJESH BINDAL) JUDGE 23.10.2018 (MAHABIR SINGH SINDHU) mamta JUDGE Whether speaking/reasoned Yes/No Whether reportable Yes/No MAMTA 2018.10.26 15:06 I attest to the accuracy and integrity of this document
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