Dinesh Kumar Sahu, Through Proprietor Dinesh Kumar Sahu vs. The Union Of INDIA
Original PDF →CWJC/17111/2022HC PatnaGSTCNR BRHC01101858202219 April 2023Bench: MR. JUSTICE MADHURESH PRASAD,THE CHIEF JUSTICE-1 pages
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Cause title — parties, addresses and appearances
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17111 of 2022
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Dinesh Kumar Sahu, through Proprietor Dinesh Kumar Sahu, Son of
Mahendra Sahu Resident of Ward no. 07, Nayagaon, Keoti runway
Darbhanga-847203
... ... Petitioner/s
Versus
1.
The Union of India through Commissioner of Central GST, GST Building,
B.C. PATEL PATH, Patna.
2.
The Superintendent, Central GST, Darbhanga. Bihar,
... ... Respondent/s
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Appearance :
For the Petitioner/s
:
Mr. Archana Sinha, Advocate
For the Respondent/s
:
Mr. Anshuman Singh, Advocate
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CORAM: HONOURABLE THE CHIEF JUSTICE
and
HONOURABLE MR. JUSTICE MADHURESH PRASAD
ORAL ORDER (Per: HONOURABLE THE CHIEF JUSTICE) 3 19-04-2023 It is submitted on behalf of the respondents that the counter affidavit clearly indicates that the cancellation of the GST registration, which is the subject matter of challenge in the writ petition has been revoked. Accordingly, on the basis of the aforesaid submissions, writ petition stands disposed of.
aditya/sujit (K. Vinod Chandran, CJ) ( Madhuresh Prasad, J) U
Reproduced from the public record of the Patna High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.