SAJID FARIDMOHAMMED ROLLWALA Vs. SUPERINTENDENT

JUDGEMENT

(1.) By way of this petition under Article 226 of the Constitution of India, the petitioner has challenged the order dtd. 25/1/2024 passed by the Commissioner (Appeals), Central GST, Appeal Commissionerate, Ahmedabad and the order dtd. 11/3/2020 passed by the Superintendent, Ghatak 16 under Sec. 29(2) of the Central Goods and Service Tax Act, 2017 (for short 'the Act'), whereby the registration of the petitioner has been cancelled.

(2.) Brief facts of the case can be stated as under :

(3.) Heard learned advocate Mr.Hiren Trivedi for the petitioner and learned advocate Mr.Siddharth Dave for the respondents.