Punjab-Haryana High Court
M/S Silverline Chemicals vs Union Of India And Anr on 23 February, 2021
Author: Augustine George Masih
Bench: Augustine George Masih
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
106
CWP-2854-2021
DATE OF DECISION: FEBRUARY 23, 2021
M/s Silverline Chemicals, Panipat
.....Petitioner
VERSUS
Union of India and another
....Respondents
CORAM:- HON'BLE MR.JUSTICE AUGUSTINE GEORGE MASIH
HON'BLE MR.JUSTICE ASHOK KUMAR VERMA
Present: Mr. Sukesh K. Jindal, Advocate,
for the petitioner.
Mr. Rishabh Kapoor, Advocate,
for respondent No.2.
*****
AUGUSTINE GEORGE MASIH, J. (ORAL)
In compliance with the order dated 09.02.2021 passed by this Court, affidavit of the Deputy Commissioner of Customs, respondent No.2 has been filed, according to which the refund payable to the petitioner has been credited to its account, rendering the present writ petition infructuous.
Disposed of as infructuous.
( AUGUSTINE GEORGE MASIH )
JUDGE
February 23, 2021 ( ASHOK KUMAR VERMA )
khurmi JUDGE
Whether speaking/reasoned: Yes/No
Whether Reportable: Yes/No
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