Amit Gupta vs. Commissioner, CGST, Delhi
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Cause title — parties, addresses and appearances
O R D E R % 24.08.2026 CRL.M.A. 26084/2026 (for early hearing)
This is an application filed by the petitioner seeking early hearing of the captioned petition, which is next scheduled to be listed on 19.11.2026. 2. For the reasons stated therein, the application is allowed and the captioned petition is taken up on Board.
The application, accordingly, stands disposed of.
By way of the present petition, the petitioner seeks modification of bail condition imposed upon him vide order dated 28.11.2019, passed by the Trial Court, to the extent that he may be permitted to travel abroad for business purposes, without seeking permission of the Court.
After some arguments, Mr. Pranay Jain, learned counsel for the 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 29/08/2026 at 15:12:40 petitioner, seeks permission to withdraw this petition.
The captioned petition, alongwith pending application, is dismissed as withdrawn in view of the aforesaid submission.
The next date of hearing already fixed, i.e. 19.11.2026, stands cancelled.
It is clarified that this Court has not made any observation on the merits of the case, and all rights and contentions of the parties are left open in accordance with law before the Trial Court. PRATEEK JALAN, J AUGUST 24, 2026 tg/MK/ 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 29/08/2026 at 15:12:40
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