M/S Roop Kumar Mahajan & Sons vs. State Of Punjab & Anr
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
220
CWP No.21476 of 2013 Date of decision: 07.02.2023
…. Petitioner
Versus
…. Respondents
CORAM: HON’BLE MS. JUSTICE RITU BAHRI
HON’BLE MRS. JUSTICE MANISHA BATRA
Present : Mr. Rishabh Singla, Advocate for the petitioner.
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RITU BAHRI, J. (oral)
Learned counsel for the petitioner submits that the present petition has become infructuous as the GST Act has now come into force.
Disposed of as having been rendered infructuous.
(RITU BAHRI) JUDGE
(MANISHA BATRA) 07.02.2023
JUDGE Jyoti-IV Whether speaking/reasoned: Yes/No.
Whether reportable : Yes/No JYOTI 2023.02.09 10:05 I attest to the accuracy and integrity of this order/judgment
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.