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M/S Vodafone Idea Limited vs. Assistant Commissioner Central GST Division Mohan Cooperative Industrial Estate (Mcie) CGST Delh

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W.P.(C)/13199/2025HC DelhiGSTCNR DLHC01062416202507 January 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL1 pages
For Petitioner: Mr. Yogendra Aldak, Mr. Agrim Arora and Mr. Shashank Maheshwari, AdvsFor Respondent: Mr. Akash Panwar, JSC

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Cause title — parties, addresses and appearances
$~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 13199/2025 M/S VODAFONE IDEA LIMITED .....Petitioner Through: Mr. Yogendra Aldak, Mr. Agrim Arora and Mr. Shashank Maheshwari, Advs. versus ASSISTANT COMMISSIONER CENTRAL GST DIVISION MOHAN COOPERATIVE INDUSTRIAL ESTATE (MCIE) CGST DELHI EAST COMMISSIONERATE .....Respondent Through: Mr. Akash Panwar, JSC. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

07.01.

2026

1.

On instructions, since the petitioner has a remedy of filing a statutory appeal available, we deem it appropriate to permit the petitioner to withdraw the present petition as prayed with liberty to file an appeal questioning the impugned order.

2.

Needless to clarify that this Court has not gone into the merits of this case.

3.

Time taken in prosecuting the present petition is to be taken into account in the matter of reckoning the limitation.

4.

The present petition, along with pending applications, if any, stands dismissed as withdrawn with liberty as prayed for. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J JANUARY 7, 2026/Sk/ryp 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 09/01/2026 at 11:48:16

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.