RUBAL RAVEESH v. STATE OF HARYANA AND OTHERS

2024:PHHC:000850

IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH

109 CWP-29510-2023 Date of Decision :08.01.2024

Rubal Raveesh ...Petitioner

Versus

State of Haryana and others ....Respondents

CORAM: HON'BLE MR. JUSTICE HARSIMRAN SINGH SETHI

Present: Mr. KDS Hooda, Advocate for the petitioner.

Mr. Harish Nain, AAG, Haryana.

* * *

Harsimran Singh Sethi, J. (Oral)

Learned counsel for the petitioner submits that not only on

merits but even otherwise, keeping in view Section 58 of the Haryana VAT

Act, 2003, the petitioner has an immunity over the departmental

proceedings, therefore, the petitioner intends to approach the respondents by

way of filing a detailed reply for the consideration of the respondents hence,

the present petition may kindly be disposed of having been not pressed any

further with liberty to the petitioner that in case ultimately the respondents

passes an order in the departmental proceedings, which causes prejudice to

the petitioner, he can avail an appropriate remedy before the appropriate

forum.

Ordered accordingly.

January 08, 2024 (HARSIMRAN SINGH SETHI) aarti JUDGE

Whether speaking/reasoned : Yes/No Whether reportable : Yes/No

Neutral Citation No:=2024:PHHC:000850

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Neutral Citation No:=2024:PHHC:000850