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Muskaan Exim Inc vs. Additional Director, Directorate General Of GST Intelligence (Dggi), Delhi Zonal Unit, New Delhi A

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W.P.(C)/11435/2026HC DelhiGSTCNR DLHC01036817202611 August 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN2 pages
For Petitioner: Mr. Chinmaya Seth, Mr. Karanveer Singh, Ms, Palak Mathur, Mr. Rupesh Gupta, Mr. A.K Seth, AdvsFor Respondent: Mr. Shubham Tyagi (SSC, CBIC), Ms. Navruti Ojha, Adv. Ms.Sarika Singh SPC and Mr.Sumit Ranjan GP for R- 4/UOI

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Cause title — parties, addresses and appearances
$~104 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010368172026 + W.P.(C) 11435/2026, CM APPL. 52964/2026, CM APPL. 52965/2026 and CM APPL. 52966/2026 MUSKAAN EXIM INC .....Petitioner Through: Mr. Chinmaya Seth, Mr. Karanveer Singh, Ms, Palak Mathur, Mr. Rupesh Gupta, Mr. A.K Seth, Advs. versus ADDITIONAL DIRECTOR, DIRECTORATE GENERAL OF GST INTELLIGENCE (DGGI), DELHI ZONAL UNIT, NEW DELHI AND ORS. .....Respondents Through: Mr. Shubham Tyagi (SSC, CBIC), Ms. Navruti Ojha, Adv. Ms.Sarika Singh SPC and Mr.Sumit Ranjan GP for R- 4/UOI. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA

O R D E R % 11.08.2026

1.

Learned Counsel representing the Petitioner after arguing for some time and upon realizing that the Court is not inclined to interfere in the matter, seeks permission to withdraw the present Petition in order to avail the alternative statutory appellate remedy.

2.

In view thereof, the present Petition stands dismissed as withdrawn.

3.

However, it is clarified that the Petitioner, if so advised, may file an application under Section 14 of the Limitation Act, 1963, for the purpose of excluding the period spent in prosecuting the present 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 14/08/2026 at 13:13:00

Writ Petition while computing limitation for filing the appeal, which shall be considered pragmatically by the Appellate Authority. ANIL KSHETARPAL, J. MANMEET PRITAM SINGH ARORA, J. AUGUST 11, 2026 Pallavi/hr 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 14/08/2026 at 13:13:00

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