Punjab-Haryana High Court
State Of Haryana vs M/S Jay Bharat Maruti Ltd on 7 August, 2013
Author: Rajive Bhalla
Bench: Rajive Bhalla
IN THE HIGH COURT FOR THE STATES OF PUNJAB AND HARYANA
AT CHANDIGARH
VATAP No.126 of 2012
Date of decision: August 07, 2013.
State of Haryana
... Appellant
v.
M/s Jay Bharat Maruti Ltd., and another
... Respondent
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Ms. Mamta Singla Talwar,
Assistant Advocate General, Haryana for the appellant.
Shri Sandeep Goyal, Advocate for the respondent.
Rajive Bhalla, J. (Oral):
Counsel for the parties, agree that the final assessment order has not led to any demand of tax vis-a-vis the respondent. In this view of the matter, appeal has been rendered infructuous and is disposed of accordingly.
[ Rajive Bhalla ] Judge [Dr. Bharat Bhushan Parsoon] August 07, 2013. Judge kadyan Kadyan Vinod Kumar 2013.08.12 16:28 I attest to the accuracy and integrity of this document Chandigarh