M/S Amar Karyana Co. vs. State Of Hy.
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101 IN T M/S AMAR
STATE OF CORAM: **** HON’BLE MR. JUSTICE SA HON’BLE MR. JUSTICE SA **** None. **** PRAKASH SHARMA, J.(Ora
parties were informed by the Re construction of the file but no ste file is stated to have been fully bu in the Registry. ew thereof, the GSTR is dismisse ending applications also stand di
(SA 2024 ether speaking/reasoned? ether reportable?
JAB AND HARYANA AT ARH GSTR-18-1987 (O&M Date of Decision: 14.08.20 . . . . Petition . . . . Respond ANJEEV PRAKASH SHARMA ANJAY VASHISTH al) gistry time and again to take ste eps have been taken. urnt in the fire incident which to ed for non-prosecution. isposed of accordingly. NJEEV PRAKASH SHARMA JUDGE
(SANJAY VASHISTH) JUDGE
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MOHIT GOYAL 2024.08.14 15:19 I attest to the accuracy and integrity of this document
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