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M/S Global Products And Traders vs. Superintendent, Range-85, Division-Dwarka, Delhi South Commissionerate

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W.P.(C)/7217/2026HC DelhiGSTCNR DLHC01023645202628 July 2026Bench: HON'BLE MR. JUSTICE SHAIL JAIN,HON'BLE MR. JUSTICE ANIL KSHETARPAL3 pages
For Petitioner: Mr. Jitin Singhal, Mr. Pravesh Bahuguna and Ms. Hemlata, AdvsFor Respondent: Mr. Arjun Malik, SSC-CBIC. 9873503295

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Cause title — parties, addresses and appearances
$~89 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 7217/2026 M/S GLOBAL PRODUCTS AND TRADERS .....Petitioner Through: Mr. Jitin Singhal, Mr. Pravesh Bahuguna and Ms. Hemlata, Advs. versus SUPERINTENDENT, RANGE-85, DIVISION-DWARKA, DELHI SOUTH COMMISSIONERATE .....Respondent Through: Mr. Arjun Malik, SSC-CBIC. 9873503295 CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

28.07.

2026

1.

By way of the present Petition, the Petitioner, inter alia, seeks issuance of an appropriate writ quashing and setting aside the Show Cause Notice dated 03.03.2026, and the consequent Order dated 17.03.2026, issued by Superintendent, Dwarka Delhi, vide which the Goods and Services Tax (GST) Registration of the Petitioner came to be cancelled.

2.

The primary and only substantive grievance raised by the Petitioner is with respect to the retrospective cancellation of its GST Registration. It is the Petitioner’s case that although GST Registration came to be cancelled vide Impugned Order dated 17.03.2026, the cancellation was made effective retrospectively with effect from 29.07.2025. 3. Learned counsel representing the Petitioner relies upon the 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 30/07/2026 at 15:41:21 cancellation of the Petitioner’s GST Registration.

8.

However, the Respondent Department will be at liberty to issue a fresh SCN proposing retrospective cancellation, and afford the Petitioner an opportunity of hearing, following which a fresh order in accordance with law may be passed.

9.

Learned counsel representing the Respondents submits that the fresh SCN will be uploaded on the GST Portal by Friday, i.e., 31.07.2026. 10. Upon receipt of the same, the Petitioner may file a reply and appear before Mr. Sandeep Kumar, Superintendent, Range-85, Division-Dwarka, Delhi South Commissionerate, on 07.08.2026 at 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 30/07/2026 at 15:41:21

11:00 AM.

11.

In view of the aforesaid position, the present Petition is disposed of.

ANIL KSHETARPAL, J.

SHAIL JAIN, J. JULY 28, 2026/sp/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 30/07/2026 at 15:41:21

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