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Ganesh Trading Company vs. Superintendent Range 27 Central GST Division & Anr.

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W.P.(C)/4323/2025HC DelhiGSTCNR DLHC01018474202527 July 2026Bench: HON'BLE MR. JUSTICE SHAIL JAIN,HON'BLE MR. JUSTICE ANIL KSHETARPAL1 pages
For Petitioner: Mr. Pulkit Verma and Mr. Saket Jain, AdvsFor Respondent: Mr. Piyush Beriwal, Ms Ruchita Shrivastava and Mr. Sparsh Jain, Advs

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Cause title — parties, addresses and appearances
$~94 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4323/2025 and CM APPL. 20023/2025 GANESH TRADING COMPANY .....Petitioner Through: Mr. Pulkit Verma and Mr. Saket Jain, Advs. versus SUPERINTENDENT RANGE 27 CENTRAL GST DIVISION & ANR. .....Respondents Through: Mr. Piyush Beriwal, Ms Ruchita Shrivastava and Mr. Sparsh Jain, Advs. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R % 27.07.2026

1.

Learned counsel representing the Respondents submits that the Impugned Show Cause Notice dated 25.03.2025 has been dropped and no further proceedings pursuant to the aforesaid Show Cause Notice is pending before the Adjudicating Authority.

2.

Keeping in view the aforesaid position, the present Writ Petition is dismissed as infructuous. The pending application also stands closed. ANIL KSHETARPAL, J. SHAIL JAIN, J. JULY 27, 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 30/07/2026 at 15:13:07

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