EAGLE FIBRES LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Rule returnable forthwith. Learned Assistant Government Pleader Mr. Siddharth Rami waives service of notice of rule for and on behalf of the respondents.

(2.) This is a petition seeking direction to set aside the ex- parte order passed in FORM GST DRC-07 dtd. 14/4/2022 passed by the respondent no.2 without following the principles of natural justice. The facts leading to the present petition are as follows:-

(3.) This Court (Coram: Mr. N.V.Anjaria and Mr. Bhargav D. Karia, JJ.) issued notice for final disposal on 14/9/2022. Today, when the matter was taken up, we have heard learned advocate Mr. Mukund Kumar Chouhan appearing for the petitioners and learned Assistant Government Pleader Mr. Siddharth Rami for the respondent - State.