PR. COMMISSIONER OF INCOM TAX-2, LUDHIANA vs. M/s AARTI INTERNATIONAL LTD

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 115-A ITA-189-2019 (O&M) Date of Decision : 14.8 2019 Pr. Commissioner of Income tax-2 Ludhiana ...... Appellant Versus M/s Aarti International Ltd. ...... Respondent CORAM : HON'BLE MR.JUSTICE AJAY TEWARI : HON'BLE MR. JUSTICE HARNARESH SINGH GILL *** Present : None. *** AJAY TEWARI, J. (Oral) None has entered appearance on behalf of the appellant. In the circumstances, the appeal stands dismissed for non- prosecution. Since the main case has been dismissed for non-prosecution, the pending C.M, if any, also stands dismissed.

(AJAY TEWARI)

JUDGE (HARNARESH SINGH GILL) JUDGE 14.8.2019 anuradha Whether speaking/reasoned - Yes/No Whether reportable - Yes/No Anuradha 2019.08.17 17:22 I attest to the accuracy and integrity of this document