M/S Sohal Sons & Co. vs. State Of Pb.
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
122
2024:PHHC:043710-DB GSTR-24-1987 Date of Decision:- 02.04.2024
M/S SOHAL SONS & CO. ...Petitioner Vs. STATE OF PUNJAB ...Respondents
CORAM:- HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON’BLE MRS.JUSTICE SUDEEPTI SHARMA
Present: None for the petitioner.
SANJEEV PRAKASH SHARMA, J. (Oral)
Case called twice but no one has put in appearance on behalf of the petitioner. 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 petitioner to reconstruct the record of the said file.
In these circumstances, it is not possible for this Court to decide the case on merits.
Dismissed for non-prosecution.
(SANJEEV PRAKASH SHARMA)
JUDGE
2024
(SUDEEPTI SHARMA) JUDGE
Whether speaking/reasoned: Yes/No. Whether reportable: Yes/No
SUDHIR KUMAR 2024.04.03 16:00 I attest to the accuracy and integrity of this document
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