State Of Punjab vs. M/S Raja Ram Ramji Dass Samana
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Neutral Citation No.2024:PHHC:045442-DB IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH 128 GSTR-3-1982 Date of Decision: April 04, 2024 State of Punjab ......Petitioner(s) Vs. M/s Raja Ram Ramji Dass Samana ......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 respondent 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 04, 2024 sonia arora Whether speaking/reasoned: Speaking Whether reportable: Yes / No Sonia Arora 2024.04.05 10:43 I attest to the accuracy and integrity of this document
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