Punjab-Haryana High Court
Devinder Singh Narang vs Union Of India And Others on 30 January, 2013
Bench: Hemant Gupta, Ritu Bahri
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
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C.W.P. No.3426 of 2012
Date of Decision:30.01.2013
Devinder Singh Narang
.....Petitioner
Vs.
Union of India and others
.....Respondents
CORAM:- HON'BLE MR. JUSTICE HEMANT GUPTA
HON'BLE MS. JUSTICE RITU BAHRI
Present:- Mr. Jagmohan Bansal, Advocate for the petitioner.
Mr. Sukhdev Sharma, Advocate for the respondents.
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HEMANT GUPTA, J.(Oral)
In view of the order dated 15.1.2013 in C.W.P. No.13288 of 2012, the writ petition is dismissed with liberty to the petitioner to avail the remedy of appeal against the order passed by the Customs, Excise and Service Tax Appellate Tribunal.
( HEMANT GUPTA )
JUDGE
January 30, 2013 ( RITU BAHRI )
renu JUDGE