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Punjab-Haryana High Court

M/S Stalwart Alloys India Pvt Ltd And ... vs Union Of India And Others on 9 February, 2021

212               IOIN-CWP-13995-2020 IN CWP-13995-2020
                  IOIN-CWP-15754-2020 IN CWP-15754-2020
                  IOIN-CWP-8239-2020 IN CWP-8239-2020
                  IOIN-CWP-8004-2020 IN CWP-8004-2020
                  IOIN-CWP-14314-2020 IN CWP-14314-2020
                  IOIN-CWP-15838-2020 IN CWP-15838-2020
                  IOIN-CWP-8131-2020 IN CWP-8131-2020
                  IOIN-CWP-10607-2020 IN CWP-10607-2020
                  IOIN-CWP-17127-2020 IN CWP-17127-2020
                  IOIN-CWP-8268-2020 IN CWP-8268-2020
                  IOIN-CWP-18184-2020 IN CWP-18184-2020
                  IOIN-CWP-18677-2020 IN CWP-18677-2020


M/S STALWART ALLOYS INDIA PVT LTD AND OTHERS
V/S
UNION OF INDIA AND OTHERS

Present :   Mr. Rishab Singla, Advocate
            for the petitioner (s) in
            CWP-13995-2020, CWP-15754-2020, CWP-17127-2020.

            Mr. Deepak Gupta, Advocate for
            Mr. Jagmohan Bansal, Advocate
            for the petitioner(s) in
            CWP-8239-2020, CWP-8004-2020, CWP-8131-2020,
            CWP-10607-2020, CWP-8268-2020 and CWP-18677-2020.

            None for the petitioner(s) in CWP-14314-2020.

            Mr. Parminder Singh, Advocate
            for the petitioner(s) in CWP-18184-2020.

            None for the petitioner(s) in CWP-15838-2020.

            Mr. Saurabh Goel, Senior Standing Counsel CBIC
            for respondent-Union of India.

            Mr. Avinit Awasthi, AAG, Punjab.

            Mr. Raman K. Sharma, Additional Advocate General, Haryana.

                         *****

Office note perused.

Inadvertently the next date of hearing could not be reflected in the order dated 19.01.2021. However, as per the Mozilla, the next date of hearing has been indicated as 28.06.2021.

1 of 2 ::: Downloaded on - 22-08-2021 21:41:32 ::: IOIN-CWP-13995-2020 IN CWP-13995-2020 and other cases -2- The matter came up for hearing on 02.02.2021. As the counsel had decided to abstain from work, in the absence of any assistance, the next date of hearing was given as 09.02.2021. It is clarified that the next date of hearing is 28.06.2021, as per the date reflected in the Mozilla.

Photocopy of this order be placed on the file of the connected matters.




(JITENDRA CHAUHAN)                              (VIVEK PURI)
        JUDGE                                       JUDGE

09.02.2021
smriti




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