PANKAJ MITHAL,J. - (1.) The petitioner is a partnership firm.
(2.) On the enforcement of the GST, it got itself migrated for the purposes of GST as a partnership firm but instead of issuing registration as a partnership firm, it has been shown to have been registered as a sole proprietorship.
(3.) A password and ID has accordingly been issued as that of sole proprietorship. This appears to be a mistake on the part of the Department.;