JAY KISHOR MANDAL Vs. STATE OF BIHAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Petitioner has prayed for the following relief(s):-

(3.) Petitioner has prayed for quashing of the impugned order dtd. 3/3/2020 passed by the Assistant Commissioner of State Taxes, Munger Circle, Munger (Respondent No. 3) (Annexure-3) as also summary of the order in Form GST DRC-07 dtd. 3/3/2020 in Reference No. ZA100320002032Z (Annexure-3/A).