G.B. TRADERS Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule made returnable forthwith. Respondents waive service. By consent of the parties, heard finally.

(2.) This Petition under Article 226 of the Constitution of India is filed praying for the following substantive reliefs:-

(3.) The primary grievance of the Petitioner is in respect of the cancellation of the Goods and Services Tax (GST) registration of the Petitioner by an order dtd. 22/8/2024 bearing reference No. ZA270824172470F, and also the ex-parte order dtd. 10/10/2024, rejecting the application for revocation of cancellation of GST registration bearing No. ZA271024071427N (hereinafter collectively referred to as "impugned orders").