Rakhi vs. Union Of INDIA And 4 Others
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Court No. - 35 Case :- WRIT TAX No. - 603 of 2019 Petitioner :- Rakhi Respondent :- Union Of India And 4 Others Counsel for Petitioner :- Praveen Kumar Counsel for Respondent :- A.S.G.I.,Ashok Singh,C.S.C.
Hon'ble Bharati Sapru,J.
Hon'ble Vivek Varma,J.
Heard Sri Praveen Kumar, learned counsel for the petitioner, learned Standing Counsel for the State-respondents and Sri Ashok Singh, learned counsel for the Department.
This writ petition has been filed by the petitioner against the notice received from the GST Department to make an enquiry.
It is open to the petitioner to raise objection whatever he may have before the Department. In case, the petitioner approaches the Department, needless to say that the same shall be decided in accordance with law.
With the above observations, the writ petition stands disposed of. No costs.
Order Date :- 9.5.2019 Ajeet
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