JSW STEEL LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Shah, the Learned Senior Counsel appearing for the Petitioner.

(2.) Rule. The service is waived by Mr. Faldessai, the Learned Deputy Solicitor General, on behalf of the 1st Respondent and Ms. Kamat on behalf of the 3rd and 4th Respondent. The Rule made returnable forthwith, and by consent of the parties the petition is heard finally.

(3.) The Petitioner is before this Court, inter alia, on the ground that a technical glitch in the ICEGATE portal is preventing their ability to make payments of IGST. The Petitioner seeks a Writ of Mandamus, inter alia, directing the authorities to address this technical glitch in the ICEGATE portal. The Petitioner has prayed for the following substantive reliefs: