CIT vs. AGGARWAL AGRI.

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH 204 ITR-264-1995 Decided on : 02.09.2024 Commissioner of Income Tax . . . Petitioner(s) Versus Aggarwal Agri. . . . 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 September 02, 2024 J.Ram Whether speaking/reasoned: Yes/No Whether Reportable: Yes/No JAWALA RAM 2024.09.03 14:26 I attest to the accuracy and authenticity of this document