BharatTaxGST

M/S Mansvi Security Services Thru. Authorized Representative Shikhar Srivastava vs. U.O.I. INDIA Secy. Ministry Of Finance New Delhi And 5 Others

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WTAX/598/2025HC AllahabadGSTCNR UPHC02043500202509 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Amit KumarFor Respondent: A.S.G.I., C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner; Shri Pawan Awasthi, learned counsel for respondent no.1 and learned Standing

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Neutral Citation No. - 2025:AHC-LKO:38831 Court No. - 7 Case :- WRIT TAX No. - 598 of 2025 Petitioner :- M/S Mansvi Security Services Thru. Authorized Representative Shikhar Srivastava Respondent :- U.O.I. India Secy. Ministry Of Finance New Delhi And 5 Others Counsel for Petitioner :- Amit Kumar Counsel for Respondent :- A.S.G.I.,C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner; Shri Pawan Awasthi, learned counsel for respondent no.1 and learned Standing Counsel for the State.

2.

Present petition has been filed challenging the orders dated 23.04.2024 passed under Section 73 of the GST Act as well as the order dated 26.03.2025 whereby the appeal was dismissed.

3.

Contention of learned counsel for the petitioner is that no opportunity of hearing was granted prior to passing of the order under Section 73 of GST Act.

4.

Learned Standing Counsel, based upon instructions, states that in the notice sent 'NA' was prescribed in the tab of date of 7. Orders dated 23.04.2024 & 26.03.2025 are quashed.

8.

Matter is remanded to the assessing authority to pass fresh order after giving an opportunity of hearing to the petitioner. Order Date :- 9.7.2025 nishant NISHANT MOHAN 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.