M/S.Mittal Pipe Manufacturing Co. vs. State Of Haryana
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{2024:PHHC:051582-DB}
133 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
GSTR-44-1990 (O&M) Date of Decision:16.04.2024
M/S. MITTAL PIPE MANUFACTURING COMPANY
..…...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 petitioner was 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, this case is dismissed for non-prosecution.
All pending application stands dismissed accordingly.
[SANJEEV PRAKASH SHARMA] JUDGE
[SUDEEPTI SHARMA] JUDGE
April 16, 2024 Ess Kay
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.