ASHWANI GANDHI vs. THE PRINCIPAL COMMISSIONER OF INCOME TAX(CENTRAL)
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118 IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
CWP-14025-2019 (O&M) Date of decision 28.05.2019
ASHWANI GANDHI
….Petitioner Versus
THE PRINCIPAL COMMISSIONER OF INCOME TAX (CENTRAL) LUDHIANA, PUNJAB
….Respondent
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN HON'BLE MR. JUSTICE HARNARESH SINGH GILL
Present: Mr. Rajiv Sharma, Advocate, for the petitioner.
****
RAKESH KUMAR JAIN, J. (Oral)
Learned counsel for the petitioner prays for withdrawal of the present petition.
Dismissed as withdrawn. (RAKESH KUMAR JAIN)
JUDGE
May 30, 2019
(HARNARESH SINGH GILL) Ess Kay
JUDGE
Whether speaking / reasoned :
Yes / No
Whether Reportable
Yes / No Suresh Kumar 2019.05.31 13:53 I attest to the accuracy and integrity of this document
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