Suresh Chand Verma vs. Commissioner Of Central Goods And Services Tax (CGST), Delhi South & Ors.
Original PDF →W.P.(C)/5302/2026HC DelhiGSTCNR DLHC01016485202628 April 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL1 pages
For Petitioner: Mr. Udit Bakshi, Mr. Bhwesh Bhola and Mr. Piyush Kumar, Advs. along with petitionerFor Respondent: Mr. Anurag Ojha, SSC with Mr. Dipak Raj and Mr. Aryaman Singh Chouhan, Advs. Mr. Santosh Kumar Rout, Adv. for R-3/PNB
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Cause title — parties, addresses and appearances
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IN THE HIGH COURT OF DELHI AT NEW DELHI
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W.P.(C) 5302/2026 & CM APPL. 25985/2026
SURESH CHAND VERMA
.....Petitioner
Through:
Mr. Udit Bakshi, Mr. Bhwesh Bhola
and Mr. Piyush Kumar, Advs. along
with petitioner
versus
COMMISSIONER OF CENTRAL GOODS AND
SERVICES TAX (CGST), DELHI SOUTH & ORS. .....Respondents
Through:
Mr. Anurag Ojha, SSC with Mr.
Dipak Raj and Mr. Aryaman Singh
Chouhan, Advs.
Mr. Santosh Kumar Rout, Adv. for
R-3/PNB
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE AJAY DIGPAUL
O R D E R %
28.04.
2026
1.
On instructions, a prayer for withdrawal is made. The present writ petition along with pending application(s), if any, stands dismissed as withdrawn.
2.
Liberty to take recourse to such remedy as is permissible in accordance with law.
NITIN WASUDEO SAMBRE, J
AJAY DIGPAUL, J
APRIL 28, 2026/ar/sg 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 30/04/2026 at 13:40:41
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.