Punjab-Haryana High Court
M/S Ani Technologies Pvt. Ltd vs Assistant Excise And Taxation Officer ... on 19 May, 2016
Author: Ajay Kumar Mittal
Bench: Ajay Kumar Mittal
IN THE HIGH COURT OF PUNJAB & HARYANA AT CHANDIGARH
CWP-10018-2016
Date of decision : 19.05.2016
M/s Ani Technologies Pvt. Ltd.
... Petitioner
Versus
Assistant Excise and Taxation Officer-cum-Assessing Authority (PGT),
Gurgaon
... Respondents
CORAM: HON'BLE MR. JUSTICE AJAY KUMAR MITTAL
HON'BLE MRS.JUSTICE RAJ RAHUL GARG
Present: Mr.Sanjeev Sachdeva, Advocate,
Mr. J.P. Singh, Advocate,
Ms.Archi Agnihotri, Advocate &
Mr.Sandeep Goyal, Advocate
for the petitioner.
AJAY KUMAR MITTAL, J.(ORAL)
1. The primary challenge in this petition filed under Article 226 of the Constitution of India is to assessment order dated 26.04.2016 (Annexure P/1) and notice of demand (Annexure P/2) issued on 27.04.2016.
2. After arguing for sometime, learned counsel for the petitioner states that the petition may be dismissed as withdrawn with liberty to the petitioner to file the appeal before the Ist appellate authority.
3. Dismissed as withdrawn with liberty to the petitioner to take recourse to the remedies as may be available to it in accordance with law.
(AJAY KUMAR MITTAL) JUDGE (RAJ RAHUL GARG) JUDGE May 19, 2016.
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