M/S Jjm Alloys vs. State Of Punjab And Others
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107 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-12471-2021 Date decision:13.07.2021 M/s JJM Alloys ...Petitioner Versus State of Punjab and others ...Respondents CORAM: HON'BLE MR. JUSTICE AJAY TEWARI HON'BLE MR. JUSTICE VIKAS BAHL Present: Mr. Chetan Sood, Advocate for the petitioner. (Through Video Conferencing) **** AJAY TEWARI, J. (ORAL) Learned counsel for the petitioner seeks permission of this Court to withdraw the present writ petition in view of the fact, that the respondents had unblocked input tax credit on 09.07.2021. Ordered accordingly. Dismissed as withdrawn. Since the main case has been decided, the pending Civil Miscellaneous Application, if any, also stands disposed of. (AJAY TEWARI) JUDGE (VIKAS BAHL) JUDGE 13.07.2021 Jitesh (JTS) Whether speaking/reasoned:- Yes/No Whether reportable:- Yes/No JITESH LAL 2021.07.15 10:58 I attest to the accuracy and integrity of this document
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