M/S Bajrang Loomtex And 2 Others vs. State Of U.P. And 3 Others
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Court No. - 7 Case :- WRIT TAX No. - 1299 of 2019 Petitioner :- M/S Bajrang Loomtex And 2 Others Respondent :- State Of U.P. And 3 Others Counsel for Petitioner :- Suyash Agarwal,Ankur Agarwal Counsel for Respondent :- C.S.C.,A.S.G.I.,Anant Kumar Tiwari Hon'ble Biswanath Somadder,J.
Hon'ble Ajay Bhanot,J.
Having heard the learned advocates for the parties and upon perusing the instant writ petition, we are of the view that in the facts and circumstances of the instant case, subject to the writ petitioner's complying with the formalities in terms of sub-rule (4) of Rule 87 of the Uttar Pradesh Goods and Services Tax Act, 2017, the respondent no. 4 shall release the goods and vehicle in question.
The writ petition stands disposed of accordingly.
Order Date :- 9.12.2019 Ravi / Ashish (Biswanath Somadder, J.) (Ajay Bhanot, J.)
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