RANE BRAKE LINING LIMITED Vs. SUPERINTENDENT

JUDGEMENT

(1.) Petitioner impugns order dtd. 9/1/2023 whereby the GST registration of the petitioner has been cancelled. Petitioner also impugns the order dtd. 16/1/2024 whereby the application of the petitioner seeking revocation has also been dismissed.

(2.) Issue notice. Notice is accepted by learned counsel appearing for the respondents. With the consent of the parties, this petition is taken up for final disposal.

(3.) Petitioner carries on the business of manufacturing of safety critical products for automobiles and locomotives across India and was registered under the Central Goods and Services Act, 2017.