ASHOKKUMAR MADANLAL BAHEDIYA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The petitioner has preferred this petition with the following reliefs: -

(2.) The Court had issued notice on 30/6/2021. On 8/10/2021, this Court passed the following order: -

(3.) Today, according to learned advocate Mr. Trivedi, there is complete unblocking of his input tax credit and therefore, nothing survives in the matter.