PR.COMMISSIONER OF INCOME TAX (CENTRAL), GURUGRAM vs. M/S BNB INVESTMENT AND PROPERTIES PVT.LTD.,GROUND FLOOR,SOLITAIRE PLAZA,M.G. ROAD,GURUGRAM.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 112 ITA-22-2019 (O&M) Date of Decision : 14.8 2019 Pr. Commissioner of Income Tax (Central), Gurugram

...... Appellant Versus M/s BNB Investment & Properties Pvt. 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