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C J International Hotels LTD And Anr vs. New Delhi Municipal Council And Anr

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W.P.(C)/6463/2017HC DelhiGSTCNR DLHC01330759201716 April 2026Bench: HON'BLE MR. JUSTICE AMIT BANSAL3 pages
For Petitioner: Mr. A.S. Chandhiok, Sr. Advocate with Mr. Shiv Sapra, Mr. Aviral Tripathi, Mr. Vanshay Kaul and Mr. Tanpreet Gulati, AdvocatesFor Respondent: Mr. Yoginder Handoo, Mr. Ashwin Kataria, Mr. Garvit Solanki and Mr. Aditya Aggarwal, Advocates for NDMC

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Cause title — parties, addresses and appearances
W.P.(C) 6463/2017 Page 1 of 3 $~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6463/2017 & CM APPL. 66196/2023 C J INTERNATIONAL HOTELS LTD AND ANR .....Petitioners Through: Mr. A.S. Chandhiok, Sr. Advocate with Mr. Shiv Sapra, Mr. Aviral Tripathi, Mr. Vanshay Kaul and Mr. Tanpreet Gulati, Advocates. versus NEW DELHI MUNICIPAL COUNCIL AND ANR .....Respondents Through: Mr. Yoginder Handoo, Mr. Ashwin Kataria, Mr. Garvit Solanki and Mr. Aditya Aggarwal, Advocates for NDMC. CORAM: HON'BLE MR. JUSTICE AMIT BANSAL

O R D E R % 16.04.2026

1.

The present writ petition has been filed seeking the following reliefs:- 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 20/04/2026 at 15:40:19 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 20/04/2026 at 15:40:19 2. In terms of the Office Order of the respondent-NDMC dated 23rd February, 2026, no separate license is required to be taken by the petitioner from NDMC in respect of the aforesaid activities if it holds a valid FSSAI and GST Registration, as applicable.

3.

Copy of the Office Order dated 23rd February, 2026 has been handed over in Court and is taken on record.

4.

In the present case, it is not disputed that the petitioner has a valid FSSAI License as well as GST Registration.

5.

In view of the above, the present petition is disposed of holding that the petitioner does not require separate license(s) which are the subject matter of the writ petition.

6.

All rights and contentions of the parties in any other proceedings shall remain open.

7.

Pending application also stands disposed of. AMIT BANSAL, J APRIL 16, 2026 Vivek/- 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 20/04/2026 at 15:40:19

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.