M/S Kaveri International vs. Commissioner Of CGST (Delhi South) & Ors.
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Cause title — parties, addresses and appearances
O R D E R %
2026
Since the statement is coming on instructions from the respondents that the pending representation dated 30th March, 2026 viz. Annexure P-4 shall be decided within a period of two weeks from today, counsel for the petitioner does not press the present petition and the petition is accordingly disposed of.
Liberty is granted to the petitioner to approach afresh in case a cause to that effect arises. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J MAY 6, 2026/DM/sk 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 11/05/2026 at 12:49:59
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