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Judgment
SANJEEV SACHDEVA, J. (ORAL)
Petitioner seeks a direction to the respondent to allow the application of the petitioner seeking cancellation of its GST registration.
Issue notice. Notice is accepted by learned counsel for respondent.
With the consent of parties, petition is taken up for final disposal.
Learned counsel for petitioner submits that petitioner has closed his business and has applied for cancellation of registration on 22.01.2024, however, the application has till date, not been disposed of.
Learned counsel for respondent submits that certain clarifications were sought from the petitioner, as also the address for future communication.
Learned counsel for petitioner submits that the details have already been provided, however without prejudice, the details shall be provided within one week as sought by the respondent by communication dated 21.04.2024.
In view of the above, this petition is disposed of permitting the petitioner to furnish the details as sought for by the proper officer by letter dated 24.01.2024. The details be provided within one week and proper officer shall thereafter decide the application of the petitioner in accordance with law within a period of four weeks from today.
Petition is disposed of in the above terms.
All rights and contentions of the parties are reserved.