M/S Ennkay Timber vs. State Of U.P. And Another
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Court No. - 3 Case :- WRIT TAX No. - 757 of 2022 Petitioner :- M/S Ennkay Timber Respondent :- State of U.P. and Another Counsel for Petitioner :- B.K.Singh Raghuvanshi Counsel for Respondent :- C.S.C.
Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Heard learned counsel for the petitioner and learned Standing Counsel for the State-respondents.
Against the impugned order of cancellation, the petitioner has remedy of Appeal under CGST/UPGST, Act, 2017.
In view of the aforesaid and without expressing any opinion on merits of the case of the petitioner, this writ petition is dismissed on the ground of alternative remedy, leaving it open for the petitioner to avail remedy of appeal against the impugned order.
Order Date :- 27.5.2022 T.S. SINGH Date: 2022.05.27 17:18:53 IST Reason: Location: High Court of Judicature at Allahabad
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