UJJAIN STEEL PROCESSORS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The instant writ application has been preferred for following reliefs:-

(3.) The brief facts of the case as disclosed in the writ application is that the Petitioner is a Partnership Firm, engaged in trading of iron and steel and is duly registered under the provision of GST Act being registration no. 20AAEFU1474E1ZM. The petitioner for the furtherance of his business activity, purchase steel from many other business entity; one of such is M/s Maa Kali Steel, Purlia Road, Chas, Bokaro being a registered supplier/dealer under the then JVAT and also under the present GST Act, having GSTIN no. 20BJYPS5228Q1ZA.