Citation : 2023 Latest Caselaw 2651 UK
Judgement Date : 11 September, 2023
Office Notes,
reports, orders or
SL. proceedings or
Date COURT'S OR JUDGES'S ORDERS
No directions and
Registrar's order
with Signatures
WPMS No.2527 of 2023
Hon'ble Ravindra Maithani, J.
Mr. Ashish Agarwal and Mr. Tarun Pande, Advocates for the petitioner.
Mr. Suyash Pant, Standing Counsel for the State.
Heard.
By means of the instant petition, the petitioner seeks directions so that the Goods and Services Tax registration cancellation order dated 12.01.2023 may be quashed.
Learned counsel for the petitioner would submit that the matter is squarely covered by the judgment of this Court dated 25.08.2023, passed in WPMS No.2382 of 2023, M/s Rana Building Material Supplier GSTIN Vs. Commissioner State Goods and Services Tax Commissionerate.
Learned State Counsel admits it.
The petition is decided in terms of order dated 25.08.2023, passed in WPMS No.2382 of 2023, M/s Rana Building Material Supplier GSTIN Vs. Commissioner State Goods and Services Tax Commissionerate.
(Ravindra Maithani J.) 11.09.2023 RV
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