M/S Suraj Contruction Thru. Legal Representative Aditya Tripathi vs. State Of U.P. Thru. Prin. Secy. Institutional Finance And 2 Others
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Neutral Citation No. - 2025:AHC-LKO:42857 Court No. - 7 Case :- WRIT TAX No. - 681 of 2025 Petitioner :- M/S Suraj Contruction Thru. Legal Representative Aditya Tripathi Respondent :- State Of U.P. Thru. Prin. Secy. Institutional Finance And 2 Others Counsel for Petitioner :- Deep Narayan Tripathi,Satish Kumar Pandey Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.
Supplementary Affidavit filed in court is taken on record.
Heard the counsel for the petitioner and the learned Standing Counsel.
The present petition has been filed challenging the order dated 15.02.2025 passed under section 73 of the GST Act whereby the demand was quantified against the petitioner as well as the order dated 15.07.2025 whereby the appeal was dismissed.
In terms of the supplementary affidavit, it is submitted that no notice of hearing was provided to the petitioner and the same was only uploaded on the additional tab, as such, ex-parte order Order Date :- 25.7.2025 VNP/- VISHVANATH PRASAD SHUKLA High Court of Judicature at Allahabad, Lucknow Bench
Reproduced from the public record of the Allahabad High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.