Sahil Garg vs. Directorate General Of GST Intelligene
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IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH (209) CRM-M-32923-2021 Date of Decision : August 18, 2021 Sahil Garg .. Petitioner Versus Directorate General of GST Intelligence .. Respondent (Through Video Conferencing) CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI Present: Mr. Kapish Chawla, Advocate, and Mr. Aman Garg, Advocate, for the petitioner.
Ms. Varinder Kaur Warraich, Advocate, with Mr. Rajesh Sethi, Sr. Standing Counsel of UT. (keeping in view the advance copy given). HARSIMRAN SINGH SETHI J. (ORAL)
Learned counsel for the petitioner submits that keeping in view the various developments which have taken place after the filing of the present petition, he be allowed to withdraw the present petition, at this stage.
Ordered accordingly.
August 18, 2021 (HARSIMRAN SINGH SETHI) harsha JUDGE Whether speaking/reasoned : Yes/No Whether reportable : Yes/No HARSHA RANI 2021.08.18 14:49 I attest to the accuracy and integrity of this document
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