M/S Manoj Meatal Industries vs. State Of U.P. And 3 Others
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Court No. - 3 Case :- WRIT TAX No. - 688 of 2020 Petitioner :- M/S Manoj Meatal Industries Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Shubham Agrawal Counsel for Respondent :- C.S.C.,Ramesh Chandra Shukla Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Shri Shubham Agrawal, learned counsel for the petitioner states that the writ petition may be dismissed on the ground that the impugned order passed by the proper officer is appealable under Section 107 of the CGST/UPGST Act, 2017 and the petitioner shall avail statutory remedy.
In view of the aforesaid statement 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 statutory remedy as prayed.
Order Date :- 23.3.2022 SK KUMAR Date: 2022.03.23 15:39:46 IST Reason: Location: High Court of Judicature at Allahabad
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