GENIUS ORTHO INDUSTRIES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel appearing on behalf of the petitioner, Sri Sudarshan Singh, learned counsel appearing on behalf of respondent No.1 and Sri Amit Mahajan, learned counsel appearing on behalf of respondent Nos. 2 and 3.

(2.) Physical verification report filed by the learned counsel for the respondents in Court today be kept on record.

(3.) This is a writ petition under Article 226 of the Constitution of India wherein the petitioner is aggrieved by the order dated February 27, 2023 passed by the Joint Commissioner, C.G.S.T. (Appeal), Meerut cancelling its GST registration.