COMMISSIONER INCOME TAX PATIAL vs. CHANDIGARH BOTTLING CO.CHD.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 207 ITA-114-2000 Decided on : 16.10.2024 Commissioner of Income Tax, Patiala . . . Petitioner(s) Versus Chandigarh Bottling Co. Ltd. . . . Respondent(s) CORAM: HON’BLE MR. JUSTICE SANJEEV PRAKASH SHARMA HON'BLE MR. JUSTICE SANJAY VASHISTH 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 present case is dismissed for non- prosecution. 4. All pending application stands dismissed accordingly. (SANJEEV PRAKASH SHARMA) JUDGE (SANJAY VASHISTH) JUDGE October 16, 2024 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2024.10.18 19:06 I attest to the accuracy and authenticity of this document