Punjab-Haryana High Court
M/S Parle Biscuits Ltd vs State Of Haryana on 22 March, 2010
Bench: Ashutosh Mohunta, Mehinder Singh Sullar
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
GSTR No.1 of 2007
DATE OF DECISION: March 22, 2010
M/S PARLE BISCUITS LTD., BAHADURGARH ...PETITIONER
VERSUS
STATE OF HARYANA ...RESPONDENT
CORAM: HON'BLE MR. JUSTICE ASHUTOSH MOHUNTA.
HON'BLE MR. JUSTICE MEHINDER SINGH SULLAR.
PRESENT: NONE FOR THE PETITIONER.
MR. GAGANDEEP SINGH WASU, DAG, HARYANA.
ASHUTOSH MOHUNTA, J.(ORAL)
This reference has been sent up to this Court on an application filed by the assessee.
A perusal of the office report shows that notice sent to the assesssee has been received back un-served with the report that no such firm exists at the given address.
As the reference is pending for almost 3 years and no one is present on behalf of the assessee, therefore, we return the reference unanswered.
It is made clear that in case, any of the parties, i.e. either the assessee or the Revenue, seeks an answer to the questions referred, then they would be at liberty to file an appropriate application for its revival.
(ASHUTOSH MOHUNTA)
JUDGE
March 22, 2010 (MEHINDER SINGH SULLAR)
Gulati JUDGE