- (1.) Heard Sri Rishi Raj Kapoor, learned counsel for the petitioner, Sri B.K. Singh Raghuvanshi, learned counsel for the respondent no.5 and Sri Krishna Ji Shukla, learned counsel for the Union of India.
(2.) The petitioner by means of this petition wants time to file GST TRAN-I be extended or that recommendations be made to the GST Council to extend the period of limitation for the above purpose. The petitioner apart from the above prayer has not pressed any other relief.
(3.) In that connection, he submits that he could not file the necessary TRAN-I form within the stipulated period due to certain technical difficulties, and therefore, he had moved an application on 28.03.2019 to the Assistant Commissioner GST, Saharanpur for the extension of time.;