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Judgment
Manoj Kumar Tiwari, J
Petitioner is a taxable person registered with Central GST. His GST registration was cancelled vide order dated 17.11.2023. Thus, feeling aggrieved, petitioner has approached this Court challenging the cancellation order.
Perusal of show cause notice dated 21.09.2023 reveals that petitioner had not furnished GST returns for prescribed periods.
Learned counsel for petitioner has drawn attention of this Court to the order passed by Coordinate Bench of this Court on 17.03.2025 in Writ Petition (M/B) No.71 of 2025. He submits that writ petition may be disposed of in terms of judgment rendered by Coordinate Bench of this Court in Writ Petition (M/B) No.71 of 2025, on 17.03.2025.
Mr. Yogesh Chandra Tiwari, learned Standing Counsel appearing for respondent, fairly submits that he has no objection if writ petition is disposed of in terms of the said judgment.
We accordingly, dispose of the instant writ petition in terms of judgment rendered by Coordinate Bench of this Court in Writ Petition (M/B) No.71 of 2025, on 17.03.2025.