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Sanmati Coatech Private Limited vs. Sales Tax Officer Class Ii/Avato, Ward 21, Zone-2 Delhi & Ors.

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W.P.(C)/1377/2026HC DelhiGSTCNR DLHC01003213202629 July 2026Bench: HON'BLE MR. JUSTICE SHAIL JAIN,HON'BLE MR. JUSTICE ANIL KSHETARPAL2 pages
For Petitioner: Mr. Puneet Rai, Ms. Srishti Sharma, Ms. Nancy Jain and Mr. Aryan Aggarwal, AdvsFor Respondent: Ms. Urvi Mohan, Adv

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Cause title — parties, addresses and appearances
$~53 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 1377/2026 SANMATI COATECH PRIVATE LIMITED .....Petitioner Through: Mr. Puneet Rai, Ms. Srishti Sharma, Ms. Nancy Jain and Mr. Aryan Aggarwal, Advs. versus SALES TAX OFFICER CLASS II/AVATO, WARD 21, ZONE- 2 DELHI & ORS. .....Respondents Through: Ms. Urvi Mohan, Adv. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

29.07.

2026

1.

Through the present Writ Petition, the Petitioner calls in question the correctness of the impugned Order dated 02nd May, 2023, by which the Petitioner's GST Registration was cancelled with retrospective effect from 01st July, 2017. 2. It is submitted that a demand has also been raised against the Petitioner, against which statutory Appeals have already been preferred and are stated to be pending.

3.

The Petitioner has also filed Applications seeking revocation of the cancellation of the GST Registration.

4.

Learned Counsel appearing on behalf of the Respondent submits that the aforesaid Applications for revocation of cancellation of GST Registration shall be decided within a period of four weeks.

5.

In view of the aforesaid, the present Writ Petition stands disposed of with a direction to the Competent Authority to decide the Petitioner's 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 01/08/2026 at 11:21:37

Applications for revocation of cancellation of GST Registration on their own merits, without rejecting the same on the ground of delay, within a period of four weeks from today. ANIL KSHETARPAL, J. SHAIL JAIN, J. JULY 29, 2026/pd/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 01/08/2026 at 11:21:37

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.