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M/S Component Overseas vs. Additional Director General, Directorate General Of GST Intelligence & Ors.

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W.P.(C)/5790/2024HC DelhiGSTCNR DLHC01021798202408 April 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL1 pages
For Petitioner: Ms. Anjali Jha Manish, Mr. Priyadarshi Manish and Ms. Shrejita Tyagi, AdvocatesFor Respondent: Mr. Harpreet Singh, Senior Standing Counsel with Ms. Suhani Mathur and Mr. Jatin Kumar Gaur, Advocates

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Cause title — parties, addresses and appearances
$~47 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5790/2024 & CM APPL. 23958/2024, CM APPL. 33311/2025 M/S COMPONENT OVERSEAS .....Petitioner Through: Ms. Anjali Jha Manish, Mr. Priyadarshi Manish and Ms. Shrejita Tyagi, Advocates versus ADDITIONAL DIRECTOR GENERAL, DIRECTORATE GENERAL OF GST INTELLIGENCE & ORS. .....Respondents Through: Mr. Harpreet Singh, Senior Standing Counsel with Ms. Suhani Mathur and Mr. Jatin Kumar Gaur, Advocates CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

08.04.

2026

1.

It is being informed by learned counsel for the petitioner that, on instructions, she intends to withdraw the present petition as an adjudication order has been passed and they would be challenging the same.

2.

In view of above, nothing survives in the present petition and the same stands disposed of as withdrawn.

3.

Pending application, if any, also stands disposed of accordingly. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J APRIL 8, 2026/ay /st

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