SHRI ENTERPRISES Vs. GOODS AND SERVICES TAX NETWORK

JUDGEMENT

(1.) Writ petition was preferred for the following relief (s).

(2.) Interlocutory Application No. 3024/2022 has been preferred to delete the prayer no. 1(a) relating to vires of Rule 117 of Jharkhand Goods and Service Tax Rules, 2017. Learned senior counsel for the petitioner submits that such relief is no longer necessary and it is not being pressed. Therefore, petitioner may be allowed to delete the same.

(3.) There is no opposition from the other side.