M/S Banshi Dhar Hardware PVT LTD. vs. State Of U P And Another

WTAX/675/2020HC AllahabadGSTCNR UPHC01131750202002 December 20201 pages
For Petitioner: Manish Singh, Sushma Singh

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Court No. - 5 Case :- WRIT TAX No. - 675 of 2020 Petitioner :- M/S Banshi Dhar Hardware Pvt Ltd.

Respondent :- State Of U P And Another Counsel for Petitioner :- Manish Singh,Sushma Singh Counsel for Respondent :- C.S.C.

Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Dr. Yogendra Kumar Srivastava,J.

Against the impugned order dated 16.07.2018 passed under the U.P. GST Act, 2017, the petitioner has an efficacious remedy of appeal under Section 107 of the Act.

In view of aforesaid and without expressing any opinion on the merits of the case of the petitioner, this writ petition is dismissed leaving it open to the petitioner to avail the statutory remedy of appeal.

Order Date :- 3.12.2020 Pratima (Dr.Y.K.Srivastava,J.) (Surya Prakash Kesarwani,J.)

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