(1.) Heard Mr. C. Ramachandra Raju, learned counsel for the petitioner and Mr. V.T. Kalyan, learned Standing Counsel appearing on behalf of the respondents.
(2.) This writ petition is filed seeking a direction to respondent No.2 to extend the license period of the petitioner by ten (10) months and to refund the GST amount of Rs.9,00,000.00 (Rupees Nine Lakhs Only) collected from the petitioner and reduce thelicense fee of the petitioner for the loss sustained by her due to the renovation work undertaken by respondent No.2 by declaring the inaction of respondent No.2 in not considering the representations of the petitioner dtd. 29/12/2022, 30/1/2023 and 2/2/2023, as illegal.
(3.) Mr. V.T. Kalyan, learned counsel appearing for the respondents, raised a preliminary objection with regard to maintainability of the present writ petition on the following grounds:
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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