SAURABH SAHU Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard learned counsel for the parties. Rule. The rule is made returnable immediately, at the request and with the consent of the learned counsel for the parties.

(2.) The challenge in this Petition is to the order dtd. 7/7/2023, for cancellation of the Petitioner's registration under the Maharashtra Goods and Services Tax Act, 2017 ('the MGST Act').

(3.) ***