Punjab-Haryana High Court
Great Steel Alloys (P) Ltd vs Assistant Excise And Taxation ... on 10 February, 2009
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 1359 of 2009
DATE OF DECISION: February 10, 2009
Great Steel Alloys (P) Ltd.
...Petitioner
Versus
Assistant Excise and Taxation Commissioner, Fatehgarh Sahib and another
...Respondents
CORAM: HON'BLE MR. JUSTICE M.M. KUMAR
HON'BLE MR. JUSTICE H.S. BHALLA
Present: Mr. Kumar Vishav Aggarwal, Advocate,
for the petitioner.
Mr. Piyush Kant Jain, Addl. AG, Punjab,
for the respondents.
1. Whether Reporters of local papers may be
allowed to see the judgment?
2. To be referred to the Reporters or not?
3. Whether the judgment should be reported in
the Digest?
M.M. KUMAR, J.
Learned counsel for the petitioner states that order dated 3.2.2009 has been complied with and TIN number of the petitioner has been opened. Accordingly, the writ petition has been rendered infructuous as the TIN number has been opened.
Ordered accordingly.
However, we make it clear that the TIN number of the petitioner should not be locked for the same reason on the basis of which it was earlier locked.
(M.M. KUMAR)
JUDGE
(H.S. BHALLA)
February 10, 2009 JUDGE
Pkapoor