State Of Haryana Throug Excise And Taxtation Commissioner vs. M/S Organo Chemical Industries
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Neutral Citation No.2024:PHHC:054666-DB IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 132 GSTR-29-1983 Date of Decision: April 23, 2024 State of Haryana through Excise and Taxation Commissioner ......Appellant(s) Vs. M/s Organo Chemical Industries ......Respondent(s) CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: None ---- SANJEEV PRAKASH SHARMA.J. (ORAL) No one has put in appearance on behalf of the parties. File of this case has been burnt in the fire incident, which took place in the year 2011. No step has been taken by the parties to reconstruct the record of the said file. 2 In these circumstances, it is not possible for this Court to decide the case on merits.
Dismissed for non-prosecution.
All pending applications, if any, stand disposed of. (SANJEEV PRAKASH SHARMA) JUDGE
(SUDEEPTI SHARMA) JUDGE April 23, 2024 sonia arora Whether speaking/reasoned: Speaking Whether reportable: Yes / No Sonia Arora 2024.04.24 12:20 I attest to the accuracy and integrity of this document
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.