WIPRO ENTERPRISES (P.) LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Learned High Court Government Pleader accepts notice for respondent Nos.1 to 7.

(2.) The petitioner has sought for a writ of mandamus directing the respondent No.7 to enable the petitioner to file its Form GST TRAN-2.

(3.) The petitioner contends that the attempt made to file Form GST TRAN-2 was unsuccessful due to technical glitches as on 07.03.2018. Since then, several complaints have been made with the respondentauthorities to redress the grievance of the petitioner but the same not being responded to, constrained to file this writ petition.