APEX LEATHER Vs. STATE OF U. P.

JUDGEMENT

(1.) On oral request of learned counsel for the petitioner, the GST Council, New Delhi through its Member Secretary is allowed to be impleaded as respondent No.5.

(2.) Notice on behalf of respondent No.5 has been accepted by the office of learned Additional Solicitor General.

(3.) Heard Sri Rahul Agarwal, learned counsel for the petitioner, Sri B.P. Singh Kachhwah, learned Standing Counsel for the State-respondents. Sri Amit Mahajan, learned Senior Standing Counsel - (Indirect Taxes) for the respondent Nos.2 and 3 and Sri S.P. Singh, learned Additional Solicitor General for the respondent Nos.4 and 5.