PANKAJ MITHAL, J. - (1.) The assertion of Sri Piyush Agrawal, learned counsel for the petitioner is that the petitioner's GST registration has been cancelled as is depicted on the website but the copy of the order has not been supplied and that no notice or opportunity of hearing was given before cancelling the registration.
(2.) In the absence of any order of the cancellation on record, we find it difficult to proceed in the matter.
(3.) Sri C.B. Tripathi, learned special counsel appearing for the respondent nos. 1 to 4 may seek instructions as to whether the registration of the petitioner has been cancelled if so by which Authority and to bring on record the cancellation order, if any, so that the reasons of cancellation can be known.;