Punjab-Haryana High Court
M/S Budhewal Co-Operative Sugar Mills ... vs State Of Punjab on 19 May, 2009
In the High Court of Punjab and Haryana at Chandigarh
GSTR No. 18 of 2006
DATE OF DECISION: 19.5.2009
M/s Budhewal Co-operative Sugar Mills Ltd.
...Petitioner
Versus
State of Punjab
...Respondent
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE H.S. BHALLA
Present: None for the petitioner.
Mr. Piyush Kant Jain, Addl. AG, Punjab,
for the respondent.
1. Whether Reporters of local papers may be
allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in
the Digest?
M.M. KUMAR, J.
The case was called yesterday and none had appeared. The matter being on the regular list, has been called today but no one has put in appearance in support of the reference. Accordingly, the reference is returned un-answered.
(M.M. KUMAR)
JUDGE
(H.S. BHALLA)
May 19, 2009 JUDGE
Pkapoor