M/S Shergill Rice Mills Khanna vs. State Of Pb.
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 205 GSTR-21-1998 Decided on : 02.09.2024 M/s Shergill Rice Mills Khanna . . . Petitioner(s) Versus State of Punjab . . . Respondent(s) CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJAY VASHISTH PRESENT: None for the petitioner(s). Mr. Saurabh Kapoor, Addl. AG, Punjab. **** SANJEEV PRAKASH SHARMA
, J. (Oral)
The parties were informed by the Registry time and again to take steps for reconstruction of the file, but no steps have been taken.
The file is stated to have been fully burnt in the fire incident which took place in the Registry.
In view thereof, the present case is dismissed for non- prosecution.
All pending application stands dismissed accordingly. (SANJEEV PRAKASH SHARMA) JUDGE (SANJAY VASHISTH) JUDGE September 02, 2024 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2024.09.03 16:39 I attest to the accuracy and authenticity of this document
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