Punjab-Haryana High Court
Principal Commissioner, Cgst ... vs M/S Frontier Agrotech Private Limited on 20 March, 2023
Author: Augustine George Masih
Bench: Augustine George Masih
Neutral Citation No:=
IN THE HIGH COURT OF PUNJAB & HARYANA
AT CHANDIGARH
STA-24-2019 (O&M)
Date of decision:20.03.2023
Principal Commissioner, CGST, Chandigarh
... Appellant
Vs.
M/s Frontier Agrotech Private Limited
... Respondent
CORAM: HON'BLE MR. JUSTICE AUGUSTINE GEORGE MASIH.
HON'BLE MR. JUSTICE SANJIV BERRY.
Present:- Mr. Sharan Sethi, Advocate for the appellant.
Mr. Vikrant Kackria, Advocate for respondent.
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AUGUSTINE GEORGE MASIH, J. (ORAL).
Counsel for the parties are ad idem that the appeal as has been preferred before this Court would not be maintainable rather the appeal had to be filed by the appellant before the Hon'ble Supreme Court.
Counsel for the appellant thereafter prays for withdrawal of the present appeal to approach the Hon'ble Supreme Court by availing of his statutory remedy.
Prayer is granted.
Disposed of as withdrawn with liberty aforesaid.
(AUGUSTINE GEORGE MASIH) JUDGE (SANJIV BERRY) JUDGE 20.03.2023 shweta Whether speaking/reasoned? Yes/No Whether reportable? Yes/No Neutral Citation No:= 1 of 1 ::: Downloaded on - 09-06-2023 01:35:25 :::