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Judgment
5 paragraphs · 91 wordsManoj Kumar Gupta, CJ
1.
The present writ petition has been filed assailing the order dated 17.07.2025, passed by respondent no. 3, under Sections 73 of the UKSGST Act.
2.
As a statutory remedy of appeal is available to the petitioner under Section 107 of the UKSGST Act, therefore, we are not inclined to examine the challenge bypassing the remedy available under law.
3.
The writ petition is dismissed with liberty to the petitioner to avail the said remedy, if so advised.
4.
Pending application, if any, also stands disposed of.