Punjab-Haryana High Court
Gaurav Nagpal vs Union Of India And Others on 28 April, 2022
Bench: Tejinder Singh Dhindsa, Pankaj Jain
118
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-8767-2022(O&M)
Date of Decision:28.04.2022
Gaurav Nagpal ....... Petitioner
versus
Union of India and others ...... Respondents
CORAM : HON'BLE MR. JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE PANKAJ JAIN
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Present: Mr. Charanji Lal, Advocate for the petitioner.
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TEJINDER SINGH DHINDSA, J. (ORAL)
Counsel having argued the matter at length seeks withdrawal of the writ petition with liberty to avail of the remedy of statutory appeal against the assessment order dated 30.03.2022 (Annexure P-10).
Disposed of as withdrawn with liberty as prayed for. It is clarified that we have not examined the issue on merits and in the eventuality of an appeal having been filed, it would be open for the petitioner to raise all grounds and contentions including the ones that may have been raised in the instant petition as well.
(TEJINDER SINGH DHINDSA) JUDGE ( PANKAJ JAIN ) JUDGE 28.04.2022 sunita Whether speaking/reasoned Yes/No Whether Reportable Yes/No 1 of 1 ::: Downloaded on - 30-04-2022 02:09:31 :::