Shri E Nishchal vs. The Deputy Commissioner
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ORAL ORDER 1. Learned counsel for respondent no.8 submits that if a request is received from the State Government for the integration of the State GST portal with e-Janma portal, necessary action would be taken in four months’ time.
The Principal Secretary, e-Governance Department is directed to send a necessary requisition to the GST Council, for the needful.
Relist on 23.11.2026 to ascertain if such a request has been sent by the State Government. (SURAJ GOVINDARAJ) JUDGE CNR: KAHC010417942024 WP NO. 19333/2024 (T - RES) PRS List No:3 Sl No:20
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