State Of Hy. vs. M/S Mohar Singh Mukesh Kumar
Original PDF →No AI summary yet for this judgment.
113
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
2024:PHHC:046262-DB GSTR-20-1988 (O&M) Date of Decision: 05.04.2024
State of Haryana
…Petitioner Vs.
M/s Mohar Singh Mukesh Kumar
…Respondent
CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON’BLE MRS. JUSTICE SUDEEPTI SHARMA
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 misc. application(s) also stand disposed of.
(SANJEEV PRAKASH SHARMA) JUDGE
(SUDEEPTI SHARMA)
JUDGE
2024 rajesh
Whether speaking/reasoned? : Yes/No 2. Whether reportable?
: Yes/No
RAJESH KUMAR 2024.04.08 09:23 I attest to the accuracy and authenticity of this order/judgment. Punjab & Haryana High Court, Chandigarh.
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.