BharatTaxGST

Adhvik Polychem vs. Nikhil Kumar & Anr.

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CONT.CAS(C)/871/2026HC DelhiGSTCNR DLHC01021893202620 May 2026Bench: HON'BLE MR. JUSTICE SACHIN DATTA2 pages
For Petitioner: Mr. Suresh Chaudhary and Mr. Gagan Kr. Singhal, Advs. (through v/c)For Respondent: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advs., GNCTD

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$~66 * IN THE HIGH COURT OF DELHI AT NEW DELHI %

Date of Decision: 20.05.2026 + ADHVIK POLYCHEM

.....Petitioner Through: Mr. Suresh Chaudhary and Mr. Gagan Kr. Singhal, Advs. (through v/c)

versus

NIKHIL KUMAR & ANR.

.....Respondents Through: Mr. Sumit K. Batra and Ms. Priyanka Jindal, Advs., GNCTD.

CORAM:

HON'BLE MR. JUSTICE SACHIN DATTA

SACHIN DATTA, J. (ORAL)

CM APPL.32903/2026 (Exemption)

1.

Allowed, subject to all just exceptions.

2.

Application stands disposed of.

3.

At the outset, learned counsel for the respondents submits that the petitioner’s application seeking cancellation of GST registration shall be disposed of expeditiously.

4.

It is noticed that vide judgment/order dated 20.02.2026, the respondents were directed to take and communicate the requisite decision within a period of four weeks therefrom. Evidently, an inordinate delay has taken place on the part of the respondents in taking the requisite decision.

5.

Be that as it may, the undertaking given on behalf of the respondents CONT.CAS(C) 871/2026

to take an expeditious decision is taken on record.

6.

Let the requisite decision be taken latest within a period of three weeks from today, failing which the concerned official/s shall be liable to face action for wilful disobedience of the orders passed by this Court.

7.

The petition is disposed of in the above terms.

8.

In case the needful is not done, the petitioner would be at liberty to revive the present petition.

SACHIN DATTA, J MAY 20, 2026/cl

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