M/S Magna Wires vs Union Of India
2023 Latest Caselaw 14749 P&H

                                                                          Neutral Citation No. 2023:PHHC:114420-DB
                          IN THE HIGH COURT OF PUNJAB AND HARYANA
                                       AT CHANDIGARH

                          239                                   CWP No.12716 of 2023
                                                                Date of decision: 31.08.2023


                                                                                    .... Petitioner
                                                                Versus
                                           AND OTHERS                               .... Respondents

              CORAM: HON'BLE MS. JUSTICE RITU BAHRI
                     HON'BLE MRS. JUSTICE MANISHA BATRA

              Present :            Mr. Sandeep Goyal and Mr. Nitish Bansal, Advocates
                                   for the petitioner.

                                    Mr. Gurinderjit Singh, Senior Panel Counsel
                                   for respondents No.1 to 3.
                                          ****

RITU BAHRI, J. (oral)

Learned counsel for respondents No.1 to 3 has informed that the

accounts of the petitioner have been de-freezed and ITC has been restored. He

has placed on record letter dated 07.07.2023 vide which ITC has been restored

as period of one year has been lapsed w.e.f. 11.02.2023. Copy of this letter has

been supplied to the counsel opposite.

In view of the above, no further direction is required to be given

in this writ petition and the same is disposed of.

                                                                                (RITU BAHRI)
                                                                                    JUDGE




                                                                                (MANISHA BATRA)
              31.08.2023                                                           JUDGE
              Jyoti-IV

Whether speaking/reasoned: Yes/No.

                                         Whether reportable     :     Yes/No




JYOTI
2023.09.02 10:17
I attest to the accuracy and

integrity of this judgment/order