M/S Jj Industries vs. Directorate General Of GST Intelligence
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 110
CWP No.640 of 2024 Date of decision: 11.01.2024 M/s JJ Industries … Petitioner Versus Directorate General of GST Intelligence & ors. … Respondents CORAM: HON'BLE MR. JUSTICE G.S. SANDHAWALIA HON'BLE MS. JUSTICE LAPITA BANERJI Present : Mr. Vedant Gupta, Advocate, and Mr. Arvind Bansal, Advocate, for the petitioner. G.S.
SANDHAWALIA
, J. (Oral)
After arguing for a considerable period, learned counsel for the petitioner does not wish to press this petition and prays for withdrawal of the same.
Ordered accordingly. (G.S. Sandhawalia)
Judge 11.01.2024 (Lapita Banerji) monika
Judge Whether reasoned/speaking: Yes/No Whether reportable: Yes/No Monika Verma 2024.01.12 10:27 I attest to the accuracy and authenticity of this order/judgment Chandigarh
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