BharatTaxGST

M/S Punjab Tractors LTD. vs. The State Of Punjab

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GSTR/47/1991HC Punjab and HaryanaGSTCNR PHHC01024389199102 August 2024Bench: MR. JUSTICE SANJEEV PRAKASH SHARMA,MR. JUSTICE SANJAY VASHISTH1 pages

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GSTR-47-1991 (O 101-3 IN TH M/S PUNJAB THE STATE O CORAM: H

H Present N

M SANJEEV PR

1.

This is direction

2.

A notice Mahind Punjab T pertainin that the 3. It appea therefor sent by record, w

4.

All pend

August 02, 2024 Mohit goyal

1.

Whether

2.

Whether (O&M) **** HON’BLE MR. JUSTICE SANJE HON’BLE MR. JUSTICE SANJA **** None for the petitioner.

Mr. Bhuvnesh Satija, DAG, Punjab **** RAKASH SHARMA, J.(Oral) a partially burnt file placed before ns issued by the Arrears Committe e was sent to the company and the dra and Mahindra Limited which Tractors Ltd. Mohali. It is stated th ng to the present appeal, and from company had withdrawn the cases ars that the order of withdrawal re the appeal remained pending w Mahindra and Mahindra Limited d we dismiss the present appeal as ha ding applications also stand dispose

(SANJ 4 speaking/reasoned?

Y reportable?

Y AB AND HARYANA AT RH GSTR-47-1991 (O&M) Date of Decision: 02.08.2024 . . . . Petitioner . . . . Respondent EEV PRAKASH SHARMA AY VASHISTH b. e us by the registry in terms of the e. ere is a letter sent by the company h seems to have taken over M/s hat they had tried to locate the files m the records it has been revealed s long ago. l seems to have been burnt and with us. Keeping in view the letter dated 16.06.2014 which is taken on aving been withdrawn earlier. ed of accordingly. JEEV PRAKASH SHARMA) JUDGE

(SANJAY VASHISTH) JUDGE Yes/No Yes/No -1-

) 4 r t e y s s d d r n MOHIT GOYAL 2024.08.05 10:54 I attest to the accuracy and integrity of this document

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