SAMAYSHRISTI ENTERPRISES Vs. SUPERINTENDENT, RANGE

JUDGEMENT

(1.) Petitioner impugns order dtd. 3/1/2024 whereby the application seeking cancellation of GST registration of the Petitioner has been rejected.

(2.) Vide impugned order dtd. 3/1/2024, petitioner's application seeking cancellation of GST registration was rejected for the following reason:-

(3.) Petitioner was engaged in business of trading of ferrous waste, scrap as well as stainless steel and possessed GST registration.