Do vs. Do
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127 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 2024:PHHC:061173-DB GSTR-28-1985 (O&M) Date of Decision: 03.05.2024 M/S ATLAS CYCLE INDUSTRIES SONEPAT . . . . Petitioner
Vs. HARYANA STATE . . . . Respondent
**** CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON’BLE MRS. JUSTICE SUKHVINDER KAUR **** Present None.
**** 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 GSTR is dismissed for non-prosecution.
All pending applications also stand disposed of accordingly.
(SANJEEV PRAKASH SHARMA) JUDGE
(SUKHVINDER KAUR) JUDGE May 03, 2024 Mohit goyal
Whether speaking/reasoned?
Yes/No 2. Whether reportable?
Yes/No
MOHIT GOYAL 2024.05.06 09:56 I attest to the accuracy and integrity of this document
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