SHIVANSHI ENTERPRISE Vs. UNION OF INDIA

JUDGEMENT

(1.) Leave to implead the GSTN Council as the respondent no.4. The cause ?title be amended accordingly.

(2.) Rule returnable forthwith. Mr. Chitran Dave, the learned AGP waives served of notice of rule for and on behalf of the respondents nos.2 and 3.

(3.) 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: ?