AADINATH INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The present writ petition has been filed seeking directions to the Respondents to allow Petitioner No. 1 to file Form GST TRAN-1 for availing Input Tax Credit (ITC) and consequently, give Input Tax Credit to the Petitioner No. 1.