BharatTaxGST

M/S.Jagatjit Industries LTD. vs. State Of Punjab.

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GSTR/32/1999HC Punjab and HaryanaGSTCNR PHHC01038175199903 September 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH1 pages

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204 IN TH

M/S JAGATJ

STATE OF P CORAM: H

H

Present N

* SANJEEV PR

1.

T steps for recon

2.

T which took pl

3.

I

4.

A

September 3, Ess Kay

Whether Whether R HE HIGH COURT OF PUNJA CHANDIGAR G D JIT INDUSTRIES LTD.

V PUNJAB

HON'BLE MR. JUSTICE SANJ HON'BLE MR. JUSTICE SANJ None. *** RAKASH SHARMA, J. (Oral) The parties were informed by the nstruction of the file but no steps The file is stated to have been lace in the Registry. In view thereof, the GSTR is dism All pending application stands di [SANJEEV [SAN , 2024 speaking / reasoned

: Reportable

: AB AND HARYANA AT RH GSTR-32-1999 (O&M) Date of Decision:03.09.2024

..…...Petitioner V/s.

….....Respondent

NJEEV PRAKASH SHARMA. NJAY VASHISTH. e Registry time and again to take s have been taken. fully burnt in the fire incident missed for non-prosecution. ismissed accordingly.

V PRAKASH SHARMA] JUDGE

NJAY VASHISTH] JUDGE

Yes / No Yes / No e t RAJESH KUMAR 2024.09.04 14:31 I attest to the accuracy and authenticity of this order/judgment. Punjab & Haryana 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.