Ateek Ulla vs. State Of U P And 4 Others
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Court No. - 35 Case :- WRIT TAX No. - 491 of 2019 Petitioner :- Ateek Ulla Respondent :- State Of U P And 4 Others Counsel for Petitioner :- Rajesh Kumar Tripathi Counsel for Respondent :- C.S.C. Hon'ble Bharati Sapru,J. Hon'ble Vivek Varma,J.
We have heard Shri R.K. Tripathi, learned counsel for the petitioner and Shri C.B. Tripathi, learned Special Counsel for the respondent. The petitioner has statutory remedy of filing an appeal against the impugned order under Section 107 of the U.P. GST Act, 2017. It is left open to the petitioner to take recourse to the statutory remedy available to him under the law. We are not inclined to entertain this petition at this stage. The writ petition is accordingly dismissed. Order Date :- 19.4.2019 pks
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