ANKIT PAPER MART Vs. STATE OF BIHAR

JUDGEMENT

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

(2.) It is brought to our notice that vide impugned order dtd. 29/1/2022 passed by the respondent No.2, namely, the Additional Commissioner of State Taxes(Appeals), East Division, Patna in GST/PTN-01/20-21 the appeal of the petitioner against the order dtd. 16/3/2020 issued issued by the respondent no. 3 namely the Assistant Commissioner State Tax, Patna North Circle, Patna in Form GST/DRC-07 as well as summary of order dtd. 16/3/2020, has been rejected affirming the order of the Assessing Authority.

(3.) The instant petition sands disposed of in the aforesaid terms.