BharatTaxGST

Ms Vv Footwears vs. Commissioner Of CGST Delhi West & Anr.

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W.P.(C)/13180/2025HC DelhiGSTCNR DLHC01062457202518 March 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL2 pages
For Petitioner: Mr. Abhas Mishra and Ms. Neha Singhal, AdvsFor Respondent: Mr. Akash Verma, SSC, CBIC with Mrs. Aanchal Uppal and Mr. Teevra Mishra, Advs

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Cause title — parties, addresses and appearances
$~42 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 13180/2025 M/S VV FOOTWEARS .....Petitioner Through: Mr. Abhas Mishra and Ms. Neha Singhal, Advs. versus COMMISSIONER OF CGST DELHI WEST & ANR. .....Respondents Through: Mr. Akash Verma, SSC, CBIC with Mrs. Aanchal Uppal and Mr. Teevra Mishra, Advs. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

18.03.

2026 1. “Annexure P-6” is an Order-in-Original in FORM-GST-RFD-06 dated 10th June 2024. 2. Learned counsel for the respondents, on instructions, states that the said RFD shall be withdrawn.

3.

In that eventuality, we accept the statement and observe that the grievance raised in the present petition stood redressed particularly in the light of the order of this Court dated 15th September 2025. 4. That being so, the petition stands disposed of in above terms.

5.

As far as the order directing refund is concerned, same is to be given 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 20/03/2026 at 13:28:16

effect within a period of six weeks from today with admissible interest, if any.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J MARCH 18, 2026/ar/av

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 20/03/2026 at 13:28:16

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.