M/S Integrated Casetech ... vs State Of U.P. And 2 Others
2023 Latest Caselaw 7555 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT TAX No. - 1594 of 2022
 

 
Petitioner :- M/S Integrated Casetech Consultants Private Limited, Ghaziabad
 
Respondent :- State Of U.P. And 2 Others
 
Counsel for Petitioner :- Shubham Agrawal
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Pankaj Bhatia,J.

The present petition has been filed challenging the order dated 22.06.2022 whereby the registration of the petitioner has been cancelled as well as the order dated 30.11.2022 whereby the appeal has been dismissed on the ground of limitation.

The issue raised in the present writ petition being the order of cancellation being without application of mind was considered by this Court in the case of M/s Chandra Sain Sharda Nagar, Lucknow vs. UOI through Secretary and others reported at 2022 UPTC (Vol.112) 1861. Thus, following the same judgment and on the same analogy, the writ petition stands allowed.

The impugned orders dated 22.06.2022 and 30.11.2022 are quashed. The matter is remanded to the registering authority to pass fresh orders in accordance with law after hearing the petitioner.

Order Date :- 15.3.2023

VNP/-