BharatTaxGST

A S Polymers vs. Assistant Commissioner Gsto Ward 71

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W.P.(C)/11909/2026HC DelhiGSTCNR DLHC01038262202618 August 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN2 pages
For Petitioner: Mr. Harpreet Singh, Mr. Suresh Chaudhary, Mr. Jatin Gaur and Mr. Adarsh Mishra, AdvsFor Respondent: Mr. Sumit Batra, Adv

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Cause title — parties, addresses and appearances
$~80 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010382622026 + W.P.(C) 11909/2026 and CM APPL. 55062/2026 A S POLYMERS .....Petitioner Through: Mr. Harpreet Singh, Mr. Suresh Chaudhary, Mr. Jatin Gaur and Mr. Adarsh Mishra, Advs. versus ASSISTANT COMMISSIONER GSTO WARD 71 .....Respondent Through: Mr. Sumit Batra, Adv. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

18.08.

2026

1.

The only prayer made in the present Writ Petition is for a direction to the Respondent to decide the pending application for cancellation of the Petitioner‟s GST Registration No. 07ACIFA2496C3ZG.

2.

The Petitioner claims that the application for cancellation of registration was submitted on 27.05.2026, vide ARN AA070526109391D, and has remained pending. It is submitted that the application has been unnecessarily kept pending, particularly in view of the fact that, under Section 29(3) of the Central Goods and Services Tax Act, 2017, cancellation of registration does not affect the liability of the person to pay tax and other dues or to discharge any obligation under the Act or the Rules for any period prior to the date of cancellation. 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 20/08/2026 at 11:20:54

3.

Learned counsel representing the Respondent undertakes that the application of the Petitioner shall be decided in accordance with law within a period of two (02) weeks.

4.

In view of the aforesaid statement and undertaking, no further order is required to be passed.

5.

The present Writ Petition, along with the pending application, is disposed of accordingly.

ANIL KSHETARPAL, J.

SHAIL JAIN, J. AUGUST 18, 2026 s.godara/pal

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 20/08/2026 at 11:20:54

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.