BharatTaxGST

Ravinder Pershad Jain vs. Department Of Trade And Taxes & Anr.

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W.P.(C)/11840/2026HC DelhiGSTCNR DLHC01038011202617 August 2026Bench: HON'BLE MR. JUSTICE SHAIL JAIN,HON'BLE MR. JUSTICE ANIL KSHETARPAL2 pages
For Petitioner: Mr. Varun Jain, AdvFor Respondent: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advocates Mr. Shiv Charan Garg and Mr. Imran Khan, Advs. for R-2

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Cause title — parties, addresses and appearances
$~161 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010380112026 + W.P.(C) 11840/2026 & CM APPL. 54678/2026 RAVINDER PERSHAD JAIN .....Petitioner Through: Mr. Varun Jain, Adv. versus DEPARTMENT OF TRADE AND TAXES & ANR. .....Respondents Through: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advocates Mr. Shiv Charan Garg and Mr. Imran Khan, Advs. for R-2 CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

17.08.

2026

1.

An entirely civil dispute between the landlord and a tenant is sought to be converted into a Writ Petition while seeking setting aside of Order dated 26.05.2026. 2. The Petitioner, in substance, seeks cancellation of the GST Registration of Respondent No. 2, namely, M/s Bansal Plywood & Timber Store.

3.

The petitioner submitted a complaint in this regard to the Department of Trade and Taxes. The said representation was replied to by the Department vide communication dated 26.05.2026. 4. Now, the Petitioner seeks a Writ of Certiorari to quash the aforesaid 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 19/08/2026 at 12:25:34

reply issued by the Department.

5.

It is evident that the present Writ Petition is entirely misconceived and is, accordingly, dismissed with costs of Rs.50,000/-, to be deposited by the Petitioner with the funds maintained by AIIMS for treatment of poor patients. ANIL KSHETARPAL, J SHAIL JAIN, J AUGUST 17, 2026 PT/dg 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 19/08/2026 at 12:25:34

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.