M/S Bhardwaj Traders Jdr vs. Punjab State
Original PDF →No AI summary yet for this judgment.
2024:PHHC:042174-DB IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH GSTR-1-1980 Date of decision:- 22.03.2024 M/s Bhardwaj Traders, Jdr
....Appellant vs. Punjab State ...Respondent CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MRS. JUSTICE SUDEEPTI SHARMA Present: None *** SANJEEV PRAKASH SHARMA, J. (Oral)
The case called twice but no one has put in appearance on behalf of the appellant. The file of this case has been burnt after the fire incident, which took place in the year 2011. No step has been taken by the concerned department 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 22.03.2024 (SUDEEPTI SHARMA) G Arora JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No Gaurav Arora 2024.03.22 18:22 I attest to the accuracy and integrity of this document
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.