M/S Akram Javed vs The State Of Bihar
2022 Latest Caselaw 5301 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                  Civil Writ Jurisdiction Case No.17151 of 2022
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M/s Akram Javed through Proprietor Akram Javed, son of Mohammad Taukir Ahmad, male, aged about 35 years, resident of Ward No. 10, Jamalpur Ghanshyampur BAURAM POST, P.S. BAURAM Darbhanga- 847203.

... ... Petitioner/s

Versus

1. The State of Bihar through Commissioner of State GST, New Secretariat, Patna.

2. The Joint Commissioner of State Tax, Darbhanga, Bihar.

... ... Respondent/s ====================================================== Appearance :

For the Petitioner/s : Mrs.Archana Sinha @ Archana Shahi, Advocate For the Respondent/s : Mr.Vikash Kumar (SC 11) ====================================================== CORAM: HONOURABLE THE CHIEF JUSTICE and HONOURABLE MR. JUSTICE PARTHA SARTHY ORAL JUDGMENT (Per: HONOURABLE THE CHIEF JUSTICE)

(The proceedings of the Court are being conducted by Hon'ble the Chief Justice/ Hon'ble Judges through Video Conferencing from their residential offices/residences. Also, the Advocates and the Staffs joined the proceedings through Video Conferencing from their residences/offices.)

Date : 16-12-2022

Petitioner has prayed for the following relief(s):-

"a) For Directing the respondents to restore the GST registration of the petitoiner with immediate effect as the petitioner is ready to furnish the returns of earlier years within 1 months of the order of this Hon'ble Court.

b) For any other consequential relief or reliefs for which the petitioner is found entitled during course of hearing of this writ petition."

Patna High Court CWJC No.17151 of 2022 dt.16-12-2022

Mrs. Archana Sinha @ Archana Shahi, learned

counsel for the petitioner, states that petitioner is ready and

willing to complete the formalities for restoration of the

registration as a dealer under Goods and Service Tax Act, 2017.

Let the petitioner file such an application before the

competent authority. Upon receipt thereof, the competent

authority shall immediately, and not later than four weeks

thereafter, pass appropriate orders in accordance with law.

Petitioner undertakes to pay all dues/taxes within a

period of four weeks from the date of such decision.

Needless to add, the issue of limitation shall not be

allowed to come in the way of consideration on merits of such

an application.

Petition is disposed of in the aforesaid terms.

Interlocutory Applications), if any, shall stand

disposed of.

(Sanjay Karol, CJ)

( Partha Sarthy, J)

chn/-

AFR/NAFR
CAV DATE
Uploading Date          20.12.2022
Transmission Date