MANOJ KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):

(2.) Petitioner has filed the instant petition for quashing of the impugned order dated 8th of February, 2020 passed by the Respondent No. 4 namely the Joint Commissioner of State Tax, Muzaffarpur, West, Tirhut Division, DistrictMuzaffarpur, Bihar, in GSTIN- 10AVTPS4722R1ZU and the summary of the order in Form GST DRC-07 vide Reference No. ZA10032000233611 dated 3rd of March, 2020, which appear to be ex parte in nature.

(3.) Learned counsel for the Revenue, states that he has no objection if the matter is remanded to the Assessing Authority for deciding the case afresh. Also, the case shall be decided on merits. Also, during pendency of the case, no coercive steps shall be taken against the petitioner.