M/S Agricultural Implements & Brass Utensils vs. State Of Haryana
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{2024:PHHC:051573-DB}
132 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
GSTR-22-1989 (O&M) Date of Decision:16.04.2024
M/S. AGRICULTURAL IMPLEMENTS & BRASS UTENSILS
..…...Petitioner
V/s. STATE OF HARYANA
….....Respondent
CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA.
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA.
Present None for the petitioner.
Ms. Tanisha Peshawaria, DAG, Haryana.
*** SANJEEV PRAKASH SHARMA, J. (Oral)
The Registry has listed this case before this Court.
Learned State counsel is ready with the requisite submissions but no one has put in appearance on behalf of the petitioner. Even no one has put in appearance on the last date of hearing i.e. 07.03.2024. 3. In view of the above, it is apparent that the petitioner seems to have lost interest of this case. Therefore, this case stands dismissed for non-prosecution.
All pending application stands dismissed accordingly.
[SANJEEV PRAKASH SHARMA] JUDGE
April 16, 2024 Ess Kay
[SUDEEPTI SHARMA] JUDGE
Whether speaking / reasoned
:
Yes / No Whether Reportable
:
Yes / No Suresh Kumar 2024.04.19 11:49 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.