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M/S Click Retail PVT LTD vs. Union Of INDIA & Ors.

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W.P.(C)/5668/2026HC DelhiGSTCNR DLHC01017777202629 July 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE SHAIL JAIN1 pages
For Petitioner: Mr. Krishna Rao, AdvFor Respondent: Mr. Atul Tripathi, SSC

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Heard together (2 matters)

W.P.(C) 5643/2026
W.P.(C) 5668/2026

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
$~58 & 59 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5643/2026, CM APPL. 27705/2026 and CM APPL. 27706/2026 M/S CLICK RETAIL PVT LTD .....Petitioner Through: Mr. Krishna Rao, Adv. versus UNION OF INDIA & ORS. .....Respondents Through: Mr. Atul Tripathi, SSC. (59) + W.P.(C) 5668/2026, CM APPL. 27885/2026 and CM APPL. 27886/2026 M/S CLICK RETAIL PVT LTD .....Petitioner Through: Mr. Krishna Rao, Adv. versus UNION OF INDIA & ORS. .....Respondents Through: Mr. Atul Tripathi, SSC. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R % 29.07.2026

1.

Learned counsel representing the Petitioner submits that the present Writ Petitions have been rendered infructuous as cancellation of the Goods and Services Tax (GST) Registration of the Petitioner has been revoked.

2.

Ordered accordingly.

3.

A photocopy of the order passed today be kept in the connected matter. ANIL KSHETARPAL, J. SHAIL JAIN, J. JULY 29, 2026 jai/shah 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 31/07/2026 at 14:02:20

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