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M/S Dinesh International vs. The Assistant Commissioner Of Dgst, Delhi & Anr.

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W.P.(C)/10776/2026HC DelhiGSTCNR DLHC01034652202603 August 2026Bench: HON'BLE MR. JUSTICE SHAIL JAIN,HON'BLE MR. JUSTICE ANIL KSHETARPAL2 pages
For Petitioner: Mr. Khursheed Ahmad, Mr. Mohd Kamil and Ms shahin, AdvsFor Respondent: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advocates

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Cause title — parties, addresses and appearances
$~57 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010346522026 + W.P.(C) 10776/2026 M/S DINESH INTERNATIONAL .....Petitioner Through: Mr. Khursheed Ahmad, Mr. Mohd Kamil and Ms shahin, Advs. versus THE ASSISTANT COMMISSIONER OF DGST, DELHI & ANR. .....Respondents Through: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advocates CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

03.08.

2026

1.

By way of the present Petition, the Petitioner herein seeks quashing of the Order dated 08th August, 2023, whereby his Goods and Services Tax (GST) Registration came to be cancelled on account of non-filing of returns.

2.

In Prayer clause (iii) of the present Writ Petition, the Petitioner seeks a direction to the Respondent to decide his Application for revocation of the cancellation of the GST Registration.

3.

Learned Counsel appearing on behalf of the Respondent submits that the Petitioner's Application for revocation of cancellation of GST Registration shall be decided within a period of two weeks from today.

4.

In view of the aforesaid statement, no further directions are required to be issued in the present Petition. 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 05/08/2026 at 12:10:13

5.

Accordingly, the present Writ Petition stands disposed of. ANIL KSHETARPAL, J SHAIL JAIN, J AUGUST 3, 2026/PT/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 05/08/2026 at 12:10:13

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.