BharatTaxGST

Cargomar PVT Limited vs. Additional Commissioner Central GST Delhi East & Anr.

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W.P.(C)/4501/2026HC DelhiGSTCNR DLHC01013841202607 April 2026Bench: HON'BLE MR. JUSTICE AJAY DIGPAUL,HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE2 pages
For Petitioner: Mr. Karan Sachdev and Mr. Sumit Khadaria, AdvocatesFor Respondent: Adv. (appearance not given)

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Cause title — parties, addresses and appearances
$~56 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4501/2026 & CM APPL. 21951/2026, CM APPL. 21952/2026 CARGOMAR PVT LIMITED .....Petitioner Through: Mr. Karan Sachdev and Mr. Sumit Khadaria, Advocates. versus ADDITIONAL COMMISSIONER CENTRAL GST DELHI EAST & ANR. .....Respondents Through: Adv. (appearance not given) CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

07.04.

2026

1.

Learned counsel for the petitioner, on instruction, has made a prayer for withdrawal of the present petition so as to take recourse to the statutory remedy of questioning the order impugned in an appeal.

2.

Accordingly, the present writ petition stands disposed of as withdrawn reserving liberty as above.

3.

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

4.

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

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 10/04/2026 at 12:33:23

6.

Order be uploaded on the website of this Court. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J APRIL 7, 2026/sky/sk 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 10/04/2026 at 12:33:23

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.