BharatTaxGST

M/S Carrier Aircon LTD vs. State Of Haryana

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GSTR/19/2009HC Punjab and HaryanaGSTCNR PHHC01084124200908 August 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH1 pages

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209 (2) I M/s Carrier A State of Harya

CORAM: H HON’BLE MR. JUSTICE SAN HON’BLE MR. JUSTICE SAN None for the petitioner. Ms. Mamta Singla Talwar, DAG ***

RAKASH SHARMA, J.(Oral) No one appears on behalf of the p We find that since 2016, the peti ither personally or through couns Dismissed for non-prosecution. All pending misc. application(s)

(SANJ (

1.

Whether speaking/reasoned?

2.

Whether reportable?

NJAB AND HARYANA ARH GSTR-19-2009 (O&M) Date of Decision: 08.08.2024

…Petitioner

…Respondent NJEEV PRAKASH SHARMA NJAY VASHISTH G, Haryana.

) petitioner. itioner has not bothered to put in sel. also stand disposed of. JEEV PRAKASH SHARMA) JUDGE

(SANJAY VASHISTH) JUDGE : Yes/No : Yes/No n

RAJESH KUMAR 2024.08.09 16:27 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.