Pb.Land Dev. & Reclamation Corp.Ldh. vs. The State Of Punjab
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119 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
2024:PHHC:042540-DB GSTR-193-1991 (O&M) Date of Decision: 01.04.2024
Pb. Land Dev. & Reclamation Corporation Ludhiana
…Petitioner Vs.
The State of Punjab
…Respondent
CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON’BLE MRS. JUSTICE SUDEEPTI SHARMA
Present None.
***
SANJEEV PRAKASH SHARMA, J.(Oral)
The Punjab Land Development and Reclamation Corporation, Ludhiana, 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, 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 2024.04.02 09:20 I attest to the accuracy and authenticity of this order/judgment. Punjab & Haryana High Court, Chandigarh.
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