M/S.Chenna Chinna Jeevan Goud vs. Superintendent GST(Central Tax)
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THE HON’BLE SRI JUSTICE A.V. SESHA SAI & THE HON’BLE SRI JUSTICE VENUTHURUMALLI GOPALA KRISHNA RAO
WRIT PETITION No.2773 of 2023
ORDER:- (per A.V. Sesha Sai, J)
When the matter is taken up for hearing, it is brought to the notice of this court by both the learned counsel that the issue in the present Writ Petition is squarely covered by the order of this court in W.P.No.31461 of 2022, dated 14-12-2022. A copy of the same is filed along with the Writ Petition as a material paper. Following the said order and for the reasons recorded therein, this Writ Petition is allowed and the 1st respondent is directed to consider the returns said to be submitted by the petitioner and pass an appropriate order regarding the revocation of the cancellation of the GST Registration of the petitioner expeditiously but not later than one week from the date of receipt of copy of this order. There shall be no order as to costs.
As a sequel thereto, miscellaneous petitions, if any pending, shall also stand closed. ___________________ A.V. SESHA SAI, J
________________________________________________ VENUTHURUMALLI GOPALA KRISHNA RAO, J
Date: 08.02.2023 MDP/VTS
Reproduced from the public record of the Andhra Pradesh High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.