SHAKTI MOTORS Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Mr. Soaham Joshi, the learned AGP waives service of notice of rule for and on behalf of the respondents nos.1, 3, 4 and 5 respectively.

(2.) By this writ?application under Article 226 of the Constitution of India, the writ?applicant - a Proprietory concern through its Proprietor has prayed for the following reliefs:?

(3.) We need not to go into the facts in details as the controversy is in a very narrow compass. The writ?applicant tried to file the Form GST TRAN?1 on 20th December, 2017. However, on account of technical glitches i.e. failure in the GST system/error, the writ?applicant was unable to save the details relating to the CENVAT Credit and VAT Credit in the Form GST TRAN?1.