M/S S.H.D. International Hisar vs. Union Of INDIA And Others
Original PDF →No AI summary yet for this judgment.
209 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH CWP-7099-2020 Date of Decision: 10.02.2021 M/S S.H.D. INTERNATIONAL HISAR ... PETITIONER V/S UNION OF INDIA AND OTHERS ... RESPONDENTS CORAM: HON'BLE MR. JUSTICE JITENDRA CHAUHAN HON'BLE MR. JUSTICE VIVEK PURI Present: Mr. Chetan Sood, Advocate for the petitioner. Mr. Sunish Bindlish, Advocate for the respondents. * * * JITENDRA CHAUHAN
, J. (ORAL)
The matter has been taken up through video conferencing in the light of the pandemic Covid-19 situation and as per instructions. Learned counsel for the petitioner informs that during the pendency of the present petition, the input tax credit account has been unblocked. Therefore, the present petition has been rendered infructuous. Disposed of accordingly. [JITENDRA CHAUHAN] [VIVEK PURI]
JUDGE
JUDGE 10.02.2021
Janki Whether speaking/reasoned : Yes/No Whether reportable : Yes/No JANKI BHATT 2021.02.12 11:04 I attest to the accuracy of this document High Court Chandigarh
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.