Punjab-Haryana High Court
M/S Indo Asian Switehgers (O) Ltd vs Cit Jdh on 10 April, 2024
Author: Sanjeev Prakash Sharma
Bench: Sanjeev Prakash Sharma
Neutral Citation No:=2024:PHHC:049037-DB
127 IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
2024:PHHC:049037-DB
ITR-6-1986
Date of Decision: 10.04.2024.
M/s Indo Asian Switehgers (O) Ltd. ...Petitioner
Vs.
CIT JDH ...Respondent
CORAM: HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA
HON'BLE MRS. JUSTICE SUDEEPTI SHARMA
Present None.
***
SANJEEV PRAKASH SHARMA, J.(Oral)
1. The parties were informed by the Registry time and again to take steps for reconstruction of the file but no steps have been taken.
2. The file is stated to have been fully burnt in the fire incident which took place in the Registry.
3. In view thereof, the ITR is dismissed for non-prosecution.
4. All pending misc. application(s) also stand disposed of.
(SANJEEV PRAKASH SHARMA) JUDGE (SUDEEPTI SHARMA) JUDGE 10.04.2024.
rajesh
1. Whether speaking/reasoned? : Yes/No
2. Whether reportable? : Yes/No 1 of 1 ::: Downloaded on - 11-04-2024 07:10:47 :::