RADHEY LAL JAIPRAKASH Vs. STATE OF U.P.
LAWS(ALL)-2017-9-190
HIGH COURT OF ALLAHABAD
Decided on September 20,2017

Radhey Lal Jaiprakash Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

PANKAJ MITHAL, J. - (1.) The provisional ID and password allotted to the petitioner for the purposes of GST is not working. With the result, petitioner is unable to migrate its certificate of registration and to file its return under the GST.
(2.) Sri C.B. Tripathi, learned counsel appearing for the respondent wants to seek instructions.
(3.) On his request, put up on 4-10-2017.;


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