Punjab-Haryana High Court
Rahul Gupta vs Union Of India And Ors on 21 April, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
114-2
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP No.8031 of 2022
Date of decision: 21.04.2022
Rahul Gupta
....Petitioner
Versus
Union of India and others
...Respondents
CORAM: HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
Present : Mr. Kapil Goel, Advocate and
Mr. Umang Goyal, Advocate
for the petitioner.
TEJINDER SINGH DHINDSA, J.(ORAL)
Counsel having argued the matter at length seeks withdrawal of the instant writ petition with liberty to assail the Assessment Order dated 28th of March, 2022 (Annexure P-13) by way of a statutory appeal.
Disposed of as withdrawn in terms of liberty as prayed for. It is clarified that we have not examined the issue on merits.
(TEJINDER SINGH DHINDSA)
JUDGE
April 21, 2022 (PANKAJ JAIN)
Dpr JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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