M/S Bhiwani Vanaspati LTD., Bhiwani. vs. State Of Haryana
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207-5 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 2024:PHHC:049765-DB GSTR-7-2011 (O&M) Date of Decision: 15.04.2024 M/s Bhiwani Vanaspati Ltd., Bhiwani
. . . . Appellant Vs. State of Haryana . . . . Respondents **** CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON’BLE MRS. JUSTICE SUDEEPTI SHARMA ****
Present Ms. Nazuk Singhal, Advocate
for the appellant.
Ms. Tanisha Peshawaria, DAG, Haryana.
**** SANJEEV PRAKASH SHARMA, J.(Oral)
Learned counsel for the appellant, upon instructions, prays for withdrawal of the present appeal.
Allowed to do so.
Appeal stands dismissed as withdrawn.
All pending applications also stand disposed of accordingly.
(SANJEEV PRAKASH SHARMA) JUDGE
(SUDEEPTI SHARMA) JUDGE April 15, 2024 Mohit goyal
Whether speaking/reasoned?
Yes/No 2. Whether reportable?
Yes/No MOHIT GOYAL 2024.04.16 12:20 I attest to the accuracy and integrity of this document
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