COMMISSIONER OF GST & CENTRAL EXCISE Vs. GANDHIMATHI

JUDGEMENT

(1.) Heard the learned counsel for the petitioner and the learned Additional Government Pleader (Puducherry) for the respondents 4 and 5.

(2.) The prayer of the petitioner is that the Sale Certificate dated 16.10.2017, in which the Survey Number of the petitioner is mentioned, be quashed.

(3.) According to the petitioner, the Survey Number mentioned in the Sale Certificate is wrongly shown as the Survey Number of the petitioner.