BharatTaxGST

Puru Lekhi vs. Union Of INDIA And Anr

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W.P.(C)/5364/2026HC DelhiGSTCNR DLHC01016880202622 April 2026Bench: HON'BLE MR. JUSTICE TEJAS KARIA1 pages
For Petitioner: Mr. Anshul Chowdhary, Mr. Nakul Dahiya, Mr. Abhishek Arora, Mr. Umesh Mahajan and Mr. Anish Ahlawat, AdvocatesFor Respondent: Mr. Abhishek Gupta, CGSC with Mr. Kumar Kartikeya and Mr. Chanakya Kene, Advocates for R-1. Ms. Harshita Nathrani, Advocate for Mr. Sameer Vashisht, Standing Counsel (Civil), for R-2 GNCTD

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Cause title — parties, addresses and appearances
$~69 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5364/2026, CM APPL. 26278/2026 & CM APPL. 26279/2026 PURU LEKHI .....Petitioner Through: Mr. Anshul Chowdhary, Mr. Nakul Dahiya, Mr. Abhishek Arora, Mr. Umesh Mahajan and Mr. Anish Ahlawat, Advocates. versus UNION OF INDIA AND ANR .....Respondents Through: Mr. Abhishek Gupta, CGSC with Mr. Kumar Kartikeya and Mr. Chanakya Kene, Advocates for R-1. Ms. Harshita Nathrani, Advocate for Mr. Sameer Vashisht, Standing Counsel (Civil), for R-2 GNCTD. CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE TEJAS KARIA

O R D E R % 22.04.2026

1.

Heard the learned Counsel for the Parties.

2.

After arguing at some length, the learned Counsel for the Petitioner states that the Petitioner may be permitted to withdraw the present Writ Petition with liberty to approach the GST Council for redressal of his grievances.

3.

Accordingly, the present Writ Petition is dismissed as withdrawn with the liberty as prayed for.

4.

Pending Applications also stand disposed of. DEVENDRA KUMAR UPADHYAYA, CJ TEJAS KARIA, J APRIL 22, 2026 ap 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 24/04/2026 at 13:03:24

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.