MANGAL DEEP Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) Allowed, subject to all just exceptions. The application stands disposed of.

(3.) The present petition has been filed by the Petitioner-' M/s. Mangal Deep under Article 226 of the Constitution of India challenging the Show Cause Notice dtd. 25/9/2023 (hereinafter, 'SCN') pertaining to the Financial Year 2017-18, as also the consequent order dtd. 20/12/2023 passed by the office of Sales Tax Officer Class II/ AVATO, Delhi (hereinafter, 'the impugned order').