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