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A K Jewellers vs. Superintendent Range -101, Ward-64 CGST Delhi West Commissionerate & Anr.

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W.P.(C)/5667/2026HC DelhiGSTCNR DLHC01017849202615 May 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL1 pages
For Petitioner: Appearance not givenFor Respondent: Mr. Akash Panwar, Jr. Standing Counsel and Ms. Shreya Bhola, Advocate

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Cause title — parties, addresses and appearances
$~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5667/2026 A K JEWELLERS .....Petitioner Through: Appearance not given versus SUPERINTENDENT RANGE -101, WARD-64 CGST DELHI WEST COMMISSIONERATE & ANR. .....Respondents Through: Mr. Akash Panwar, Jr. Standing Counsel and Ms. Shreya Bhola, Advocate CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

15.05.

2026

1.

The GST registration of the petitioner is informed to have been restored by the respondents. In the aforesaid background, the grievance sought to be canvassed in the present petition has been rendered infructuous.

2.

The writ petition, accordingly, stands disposed of.

3.

Copy of order revoking the cancellation of petitioner’s GST Registration be taken on record.

4.

Pending application, if any, also stands disposed of. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J MAY 15, 2026/ay/sk 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 20/05/2026 at 16:08:57

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.