- (1.) We have heard Mr Vinayak Mithal, learned counsel for the petitioner, Mr Gaurav Mahajan, learned counsel for the Department, Mr K. J. Shukla, Advoate for the respondents no. 1, 2 and 3 and perused the material on record.
(2.) At the outset, learned counsel for the petitioner prays for correction in the Cause Title as well as in the writ petition by incorporating cause title name of the petitioner as "M/s Shunti Bunty Automobiles Pvt Ltd" in place of "M/s Shunti Bunty Motors Pvt. Ltd." He is permitted to make necessary correction during course of the day.
(3.) The grievance of the petitioner is that he had applied manually before the respondents for processing of GST TRAN-I form but his application has been rejected due to which he is likely to suffer loss of the credit.;