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Royal Trading vs. Superintendent, Office Of The GST Authority Shahdara Division, Delhi East

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W.P.(C)/8597/2026HC DelhiGSTCNR DLHC01027408202603 July 2026Bench: HON'BLE MR. JUSTICE SHAIL JAIN,HON'BLE MR. JUSTICE ANIL KSHETARPAL1 pages
For Petitioner: Dr. Amit George, Mr. Nitesh Mehra, Ms. Ananya Sikri, Ms. Medhavi Bhatia, Ms. Hitaakshi Mehra, Ms. Zeenat Ansari, Ms. Prashansa Sharma and Mr. Kartikay Puneesh, AdvsFor Respondent: None

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Cause title — parties, addresses and appearances
$~20 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 8597/2026, CM APPL. 40256/2026 and CM APPL. 40257/2026 ROYAL TRADING .....Petitioner Through: Dr. Amit George, Mr. Nitesh Mehra, Ms. Ananya Sikri, Ms. Medhavi Bhatia, Ms. Hitaakshi Mehra, Ms. Zeenat Ansari, Ms. Prashansa Sharma and Mr. Kartikay Puneesh, Advs. versus SUPERINTENDENT, OFFICE OF THE GST AUTHORITY SHAHDARA DIVISION, DELHI EAST .....Respondent Through: None. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN % 03.07.2026

O R D E R

1.

Learned counsel representing the Petitioner, after making some submissions and upon realizing that the order rejecting the application for revocation of cancellation of registration is appealable under Section 107 of the Central Goods and Services Tax Act, 2017, seeks permission to withdraw the present Writ Petition with liberty to avail the statutory remedy of appeal.

2.

In view of the aforesaid submission, the present Writ Petition, along with the pending applications, is dismissed as withdrawn, with liberty as sought.

ANIL KSHETARPAL, J.

SHAIL JAIN, J. JULY 03, 2026/sp/pal 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 06/07/2026 at 10:34:51

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.