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Nammo INDIA PVT LTD vs. Commissioner Central GST Delhi East & Anr.

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W.P.(C)/15910/2024HC DelhiGSTCNR DLHC01080486202428 March 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL2 pages
For Petitioner: Mr. Ruchir Bhatia with Mr. Anant Mann and Mr. Abhishek Anand, AdvsFor Respondent: Ms. Monica Benjamin SSC with Ms. Nancy Jain, Adv. 13

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Heard together (2 matters)

W.P.(C) 15910/2024
W.P.(C) 10208/2025

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
$~12 & 13 (02.03.2026) * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 15910/2024 NAMMO INDIA PVT LTD .....Petitioner Through: Mr. Ruchir Bhatia with Mr. Anant Mann and Mr. Abhishek Anand, Advs. versus COMMISSIONER CENTRAL GST DELHI EAST & ANR. .....Respondents Through: Ms. Monica Benjamin SSC with Ms. Nancy Jain, Adv. 13 + W.P.(C) 10208/2025 NAMMO INDIA PVT LTD .....Petitioner Through: Mr. Ruchir Bhatia with Mr. Anant Mann and Mr. Abhishek Anand, Advs. versus COMMISSIONER OF CENTRAL GOODS AND SERVICES TAX DELHI EAST & ANR. .....Respondents Through: CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

28.03.

2026

[File taken up today in view of Notification No. 64/G-4/Genl.- I/DHC dated 27.02.2026, wherein the matters listed on 02nd March, 2026 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 30/03/2026 at 17:44:39

were directed to be taken up for hearing on 28th March, 2026.]

1.

Learned counsel appearing for the petitioner submits that in view of the subsequent amendments in the law, he wishes to withdraw the present petitions, on instructions.

2.

The petitions along with pending applications, if any, stand dismissed as withdrawn.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J MARCH 28, 2026/AS 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 30/03/2026 at 17:44:39

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