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Sudhir Kumar Director Remax It Solution PVT LTD vs. Suprintendent CGST , Range-168, New Delhi And Ors

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W.P.(C)/10367/2026HC DelhiGSTCNR DLHC01033492202618 August 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN2 pages
For Petitioner: Mr. Abhirup Das Gupta, Mr. Shubham Sonthalia, Ms. Vagisha Tiwari and Ms. Surbhi S., AdvsFor Respondent: Mr. Shubham Tyagi (SSC, CBIC), Ms. Navruti Ojha, Adv. for R-1

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Cause title — parties, addresses and appearances
$~107 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010334922026 + W.P.(C) 10367/2026 and CM APPL. 48015/2026 SUDHIR KUMAR DIRECTOR REMAX IT SOLUTION PVT LTD .....Petitioner Through: Mr. Abhirup Das Gupta, Mr. Shubham Sonthalia, Ms. Vagisha Tiwari and Ms. Surbhi S., Advs. versus SUPRINTENDENT CGST , RANGE-168, NEW DELHI AND ORS .....Respondents Through: Mr. Shubham Tyagi (SSC, CBIC), Ms. Navruti Ojha, Adv. for R-1 CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

18.08.

2026

1.

There is a dispute between the Petitioner and Respondent No. 3, both of whom are Directors of Respondent No. 2-Company. Through the present petition, the Petitioner had sought permission to update the registered mobile number and e-mail ID on the Goods and Services Tax (GST) portal and, thereafter, to file the requisite returns.

2.

During the course of hearing, the Petitioner and Respondent No. 3 have filed a Joint Affidavit setting out the terms on which they have agreed to resolve their dispute.

3.

The aforesaid Joint Affidavit is taken on record.

4.

Learned Counsel appearing for the official Respondent has no objection to the present petition being disposed of in terms of the 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 11:34:34

mutually agreed arrangement.

5.

Learned Counsel appearing for the parties further submit that, in view of their having jointly agreed to access and operate the GST portal, the prayer for updating the registered mobile number and e- mail ID has been rendered infructuous.

6.

In view of the aforesaid development and the statement made by learned Counsel for the parties, no further orders are called for.

7.

The present petition is, accordingly, disposed of. ANIL KSHETARPAL, J. SHAIL JAIN, J. AUGUST 18, 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 20/08/2026 at 11:34:34

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.