GREEN POLYMERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Issue notice.

(2.) The learned counsel for the respondents accepts notice.

(3.) The petitioner has filed the present petition, inter alia, impugning the show cause notice dtd. 30/6/2023 (hereafter 'the impugned SCN') proposing to cancel the petitioner's GST registration for the following reasons.