M/S Electromag vs. Union Of INDIA And Ors
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2023:PHHC:049045-DB
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP No.25773 of 2022 (O&M) Date of decision: 10.04.2023
M/s Electromag
…Petitioner Vs. Union of India and others …Respondents CORAM: HON’BLE MS. JUSTICE RITU BAHRI HON’BLE MRS. JUSTICE MANISHA BATRA Present: Mr. Sandeep Goyal, Advocate, for the petitioner. Mr. Sourabh Goel, Senior Standing Counsel, for the respondents. **** Ritu Bahri, J. (oral) Status report dated 12.02.2023, filed on behalf of respondent Nos.1 and 2, is taken on record. Learned counsel for the respondents states that in this case, after blocking the Input Tax Credit (ITC), a period of one year has elapsed on 06.04.2023. He further states that no further order for blocking the ITC has been passed. In view of the said fact, this petition has become infructuous. Dismissed as having been rendered infructuous. However, a direction is given to the respondents to unblock the ITC forthwith. (RITU BAHRI) JUDGE (MANISHA BATRA) JUDGE 10.04.2023 ajp Whether speaking/reasoned : Yes/No Whether reportable : Yes/No AJAY PRASHER 2023.04.12 11:26 I attest to the accuracy and integrity of this document
Reproduced from the public record of the Punjab and Haryana High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.