BharatTaxGST

Jb Singhal And Sons vs. Office Of Principal Chief Commissioner GST North Delhi Zone

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W.P.(C)/18522/2025HC DelhiGSTCNR DLHC01097587202530 March 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL2 pages
For Petitioner: Mr. Varun Pandit, Mr. Saahil Mongia and Ms. Aditi Singhal, AdvocatesFor Respondent: Mr. R. Ramachandran, Sr. Standing Counsel

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Cause title — parties, addresses and appearances
$~15 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 18522/2025 JB SINGHAL AND SONS .....Petitioner Through: Mr. Varun Pandit, Mr. Saahil Mongia and Ms. Aditi Singhal, Advocates versus OFFICE OF PRINCIPAL CHIEF COMMISSIONER GST NORTH DELHI ZONE .....Respondent Through: Mr. R. Ramachandran, Sr. Standing Counsel CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

30.03.

2026

1.

Our order dated 5th December, 2025, in the light of the prayer made in the petition, is self-explanatory.

2.

In the aforesaid background, we deem it appropriate to accept this statement made by the counsel for the respondent, who is assisted by the Superintendent of the respondent, that in case if the petitioner appears day after tomorrow before the said Authority, the issue shall be resolved.

3.

As regards the process of refund and the payment of interest is concerned, the said authority shall had regard to the request of the petitioner that it has updated the entire bank details way back on 19th June, 2024 for which a mail is sought to be relied on.

4.

Let there be a reasoned order in the matter of the interest to be paid to 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 02/04/2026 at 12:16:46

the petitioner by the respondent.

5.

We further make it clear that in case if the order is adverse to the interest of the petitioner, he is at liberty to question the same.

6.

The petition accordingly stands disposed of along with pending applications, if any.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J

MARCH 30, 2026

gs/yr

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 02/04/2026 at 12:16:46

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.