BharatTaxGST

Shubham Singh vs. State Of U.P. Thru. Prin. Secy. Deptt. Of State Of Tax Lko. And 2 Others

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WTAX/588/2025HC AllahabadGSTCNR UPHC02049335202511 July 2025Bench: PANKAJ BHATIA1 pages
For Petitioner: Mukesh Kumar TewariFor Respondent: C.S.C., Hon'ble Pankaj Bhatia, J., Heard learned counsel for the petitioner and learned Standing

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Neutral Citation No. - 2025:AHC-LKO:39573 Court No. - 7 Case :- WRIT TAX No. - 588 of 2025 Petitioner :- Shubham Singh Respondent :- State Of U.P. Thru. Prin. Secy. Deptt. Of State Of Tax Lko. And 2 Others Counsel for Petitioner :- Mukesh Kumar Tewari Counsel for Respondent :- C.S.C. Hon'ble Pankaj Bhatia,J.

1.

Heard learned counsel for the petitioner and learned Standing Counsel for the State.

2.

It is stated by learned Standing Counsel through instructions that the GST Registration of the petitioner has been restored.

3.

In view thereof, nothing survives in the matter.

4.

Present petition is accordingly disposed off as having become infructuous. Order Date :- 11.7.2025 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.