BharatTaxGST

Gopal & Ors. vs. Director General Of GST Intelligence, Delhi

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W.P.(CRL)/586/2025HC DelhiGSTCNR DLHC01008202202513 August 2026Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV1 pages
For Petitioner: NoneFor Respondent: Mr. Anurag Ojha, Advocate

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Cause title — parties, addresses and appearances
$~85 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010082022025 + W.P.(CRL) 586/2025, CRL.M.A. 6584/2025, CRL.M.A. 9798/2025 GOPAL & ORS. .....Petitioners Through: None. versus DIRECTOR GENERAL OF GST INTELLIGENCE, DELHI .....Respondents Through: Mr. Anurag Ojha, Advocate. CORAM: HON’BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

O R D E R %

13.08.

2026

1.

Mr. Anurag Ojha, learned counsel appearing for the respondents informs that the petition has been rendered infructuous in view of the development that the petitioner has been granted default bail.

2.

Accordingly, the petition is dismissed. Pending applications also stand disposed of. PURUSHAINDRA KUMAR KAURAV, J AUGUST 13, 2026 tr 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 17/08/2026 at 12:05:59

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.