M/S Girdhar Foods vs. State Of Haryana And Another
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP No.3393 of 2021 (O&M)
Date of decision: 23.02.2023
M/s Girdhar Foods
…Petitioner
Vs. State of Haryana and another
…Respondents
CORAM: HON’BLE MS. JUSTICE RITU BAHRI
HON’BLE MRS. JUSTICE MANISHA BATRA
Present: Mr. Sandeep Goyal, Advocate,
for the petitioner.
Ms. Mamta Singla Talwar, DAG, Haryana.
**** Ritu Bahri, J. (oral)
Learned counsel for the petitioner states that the Input Tax Credit (ITC) has been unblocked by the concerned department in March, 2022. In view of the said fact, no further directions are required to be issued in this petition.
Disposed of accordingly.
(RITU BAHRI)
JUDGE
(MANISHA BATRA)
JUDGE 23.02.2023 ajp
Whether speaking/reasoned : Yes/No
Whether reportable
: Yes/No
AJAY PRASHER 2023.02.28 15:19 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.