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Vidur Bharaswaj vs. Commisioner Of Central Tax Appeals-1

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W.P.(C)/4865/2026HC DelhiGSTCNR DLHC01110347202513 April 2026Bench: HON'BLE MR. JUSTICE AJAY DIGPAUL,HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE2 pages
For Petitioner: Mr. Lakshay Agarwal, Ms. Charis Yadav, AdvsFor Respondent: Ms. Vertika Sharma, SSC, GST DGGI

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Cause title — parties, addresses and appearances
$~58 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4865/2026 & CM APPL. 23907/2026, CM APPL. 23908/2026 VIDUR BHARASWAJ .....Petitioner Through: Mr. Lakshay Agarwal, Ms. Charis Yadav, Advs. versus COMMISIONER OF CENTRAL TAX APPEALS-1.....Respondent Through: Ms. Vertika Sharma, SSC, GST DGGI. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

13.04.

2026

1.

Admittedly, an alternate statutory remedy is available to the petitioner, wherein the impugned order can be questioned.

2.

That being so, we deem it appropriate to dispose of the present petition by permitting the petitioner to take recourse to said remedy.

3.

The time spent in prosecuting the present petition be considered, in case, if the issue of limitation crops up.

4.

Needless to clarify, we have not gone into the merits of the matter.

5.

Pending applications, if any, also stand disposed of. 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 12:04:30

6.

Order be uploaded on the website of this Court. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J APRIL 13, 2026/sky/st 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 12:04:30

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.