BharatTaxGST

M/S R N Trading Co vs. Commissioner Of Dgst, Delhi & Anr.

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W.P.(C)/1667/2026HC DelhiGSTCNR DLHC01003937202631 August 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN2 pages
For Petitioner: Mr. Khursheed Ahmad, Mr. Mohd. Kamil and Ms. Shahin, AdvsFor Respondent: Ms. Urvi Mohan, Adv

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Cause title — parties, addresses and appearances
$~63 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010039372026 + W.P.(C) 1667/2026 M/S R N TRADING CO .....Petitioner Through: Mr. Khursheed Ahmad, Mr. Mohd. Kamil and Ms. Shahin, Advs. versus COMMISSIONER OF DGST, DELHI & ANR. .....Respondents Through: Ms. Urvi Mohan, Adv. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

31.08.

2026

1.

On 05th February, 2026, the following Order was passed by this Court:

“1. Issue notice to the respondents.

2.

Ms. Urvi Mohan, learned counsel for the respondents waives notice.

3.

The notice calls having regard to the statement made on instructions by the counsel for the petitioner, that the petitioner is willing to pay the entire dues with penalty, if any, the period for which there is a failure on the part of the petitioner to file return.

4.

Let the response be submitted by the respondents to deal with the aforesaid issue.

5.

Re-notify on 02.04.2026.”

2.

Learned Counsel appearing for the Respondent submits that the Goods and Services Tax (GST) Registration of the Petitioner has been This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/09/2026 at 11:17:42

restored with effect from 24th August, 2026. 3. In view of the aforesaid development, learned Counsel appearing for the Petitioner submits that the Petitioner-Firm shall file the requisite returns and thereafter seek appropriate relief in respect of the retrospective cancellation of its GST Registration. Learned Counsel appearing for the Respondent has no objection to the same.

4.

In view of the aforesaid facts and circumstances, the present Petition stands disposed of. No further orders are required to be passed. ANIL KSHETARPAL, J. SHAIL JAIN, J. AUGUST 31, 2026/kp/MM This is a digitally signed order. The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 02/09/2026 at 11:17:42

Reproduced from the public record of the Delhi High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.