SYSTEMATIC CONSCOM LTD. Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Nikhil Agrawal, learned counsel for the petitioner and Sri CB. Tripathi for the respondents.

(2.) The writ petition is directed against the order passed under Section 73 (9) of the U.P. GST Act, 2017 dated 21.1.2015 by the Deputy Commissioner, Commercial Tax, NOIDA and the consequential order of penalty and interest thereof.

(3.) The aforesaid order is appellable under Section 107 of the U.P. GST Act.