BETAL SINGH Vs. COMMISSIONER

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has challenged the impugned order for rejection of Application for revocation of Cancellation of GST Registration dtd. 16/3/2024 (Annexure No.4).

(3.) Petitioner is engaged in the business of contract in the name of 'Betal Singh Rawat". Petitioner's firm is registered under the Central Goods and Service Tax Act, 2017 (for short 'the CGST Act, 2017').