ST. JOSEPHS TEA COMPANY LTD. Vs. CHIEF COMMISSIONER, CENTRAL GST & CENTRAL EXCISE KERALA ZONE I.C.E. BHAVAN

JUDGEMENT

(1.) Petitioner was a registered dealer under the Kerala Value Added Tax, now migrated to the Goods and Services Tax Act regime. Though they have applied for registration under the Goods and Services Tax statutes, they have not been granted registration sought for. The petitioner, therefore, seeks appropriate directions in this regard.

(2.) On 19.02018, when this matter was taken up, the learned counsel for respondents 1 and 2 submitted, on instructions, that the issue of the petitioner has been resolved. It was pointed out that the petitioner needs to apply for registration afresh with the requisite details in the GST portal for completing the migration. In the light of the said submission, the petitioner was permitted to apply for registration afresh in terms of the interim order passed on the said day.

(3.) When the matter was taken up today, it was pointed out by the learned counsel for the petitioner that in the light of the interim order passed by this court on 19.02.2018, they have been granted registration with effect from 09.02018.