BharatTaxGST

Nitin Gupta vs. Sanjay Singh & Ors.

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CONT.CAS(C)/1449/2025HC DelhiGSTCNR DLHC01072836202515 April 2026Bench: HON'BLE MR. JUSTICE SACHIN DATTA2 pages
For Petitioner: Mr. Mayank Arora and Mr. Sarthak Mittal, AdvsFor Respondent: Mr. Manish Vashisht, Sr. Adv., Mr. Alok Singh, Ms. Nitika Jangiar, Ms. Shivani Devadiya and Mr. Jaibarta Singh, Advs. for R-1, 3 and 5. Ms. Ekta Sukhramani, Adv. for R-2

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Cause title — parties, addresses and appearances
$~49 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1449/2025, CM APPL. 14395/2026 NITIN GUPTA .....Petitioner Through: Mr. Mayank Arora and Mr. Sarthak Mittal, Advs. versus SANJAY SINGH & ORS. .....Respondents Through: Mr. Manish Vashisht, Sr. Adv., Mr. Alok Singh, Ms. Nitika Jangiar, Ms. Shivani Devadiya and Mr. Jaibarta Singh, Advs. for R-1, 3 and 5. Ms. Ekta Sukhramani, Adv. for R-2. CORAM: HON'BLE MR. JUSTICE SACHIN DATTA % 15.04.2026

O R D E R

1.

After some hearing, the petitioner confines to seeking that the “Login credentials for net banking, GST and TDS” in respect of the concerned firm be provided to the petitioner as directed vide paragraph-2(ii) of the order dated 15.09.2025, passed by this Court in O.M.P.(I)(COMM.) 378/2025. 2. Learned senior counsel for the respondents submits that the said login credentials have already been made available to the petitioner.

3.

Be that as it may, it is agreed that another copy of the same shall be provided to the petitioner in a sealed envelope. The same shall be delivered to the petitioner at his residence tomorrow i.e., 16.04.2026 at 04.00 PM by a duly authorized representative of the respondent/s.

4.

It is agreed that the login credentials shall not be changed and the petitioner’s continued online access shall be facilitated as and when required by the petitioner. In case any OTP is required by the petitioner for online 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 16/04/2026 at 12:24:21

access, the same shall be provided during normal working hours.

5.

It is further agreed that the petitioner would not divulge or share the login details/credentials with any third party whatsoever.

6.

It is agreed that in respect of all other aspects, the parties will pursue their respective remedies before the Arbitral Tribunal.

7.

The petition is disposed of in the above terms.

SACHIN DATTA, J APRIL 15, 2026/cl

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 16/04/2026 at 12:24:21

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