Punjab-Haryana High Court
Delton Cables Limited vs State Of Haryana And Others on 7 August, 2013
Author: Rajive Bhalla
Bench: Rajive Bhalla
Civil Writ Petition No.15228 of 1989 1
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH.
Civil Writ Petition No.15228 of 1989
Date of Decision: 07.8.2013
Delton Cables Limited, New Delhi ..Petitioner
versus
State of Haryana and others ..Respondents
CORAM: HON'BLE MR. JUSTICE RAJIVE BHALLA
HON'BLE MR. JUSTICE DR. BHARAT BHUSHAN PARSOON
Present: Mr. Rajeev Agnihotri, Advocate, for the petitioner.
Mr. Gagandeep Wasu, Assistant Advocate General,
Haryana for the respondents.
RAJIVE BHALLA, J. (ORAL)
Counsel for the petitioner states that he does not press the present petition as he proposes to file an appeal or revision challenging assessment orders as levy of central excise has already been set aside.
In view of statement made by counsel for the petitioner, the writ petition is dismissed as withdrawn.
( RAJIVE BHALLA )
JUDGE
07.08.2013 ( DR. BHARAT BHUSHAN PARSOON )
VK JUDGE
Varinder Kumar
2013.08.13 15:46
I attest to the accuracy and
integrity of this document
High Court Chandigarh