Hotel And Restaurant Association Punjab vs. Union Of INDIA & Ors.
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.26751 of 2014 (O&M)
Date of Decision.13.07.2018 Hotel & Restaurant Association, Punjab ...Petitioner Vs Union of India and others ...Respondents CORAM: HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE AMIT RAWAL Present: Mr. Sandeep Goyal, Advocate for the petitioner. Mr. Sourabh Goel, Advocate for UOI.
-.- RAJESH BINDAL J. The prayer sought in the present writ petition filed by the Hotel & Restaurant Association, Punjab has become infructuous as the regime of taxation has changed as different indirect taxes levied earlier have been replaced by Goods and Services Tax, hence, the same is disposed of as such. (RAJESH BINDAL) JUDGE (AMIT RAWAL) JUDGE July 13, 2018 Pankaj* Whether speaking/reasoned Yes/No Whether reportable Yes/No PANKAJ KUMAR 2018.07.18 17:27 I attest to the accuracy and integrity of this document
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