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Prateek Jain vs. Additional Commissioner Central Tax And CGST Delhi (North)

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W.P.(C)/5485/2026HC DelhiGSTCNR DLHC01017116202623 April 2026Bench: HON'BLE MR. JUSTICE AJAY DIGPAUL,HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE2 pages
For Petitioner: Mr. Nring Chamwibo Zeliang, Mr. Ayush Anand and Ms. Anu Priya Nisha Minz, AdvocatesFor Respondent: Mr. Nitin Saluja, Sr. Standing Counsel with Mr. Sushrut Sharma, Advocate for R-1

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Cause title — parties, addresses and appearances
$~69 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 5485/2026 & CM APPL. 26909/2026 & CM APPL. 26910/2026 & CM APPL. 26911/2026 PRATEEK JAIN .....Petitioner Through: Mr. Nring Chamwibo Zeliang, Mr. Ayush Anand and Ms. Anu Priya Nisha Minz, Advocates versus ADDITIONAL COMMISSIONER CENTRAL TAX AND CGST DELHI (NORTH) .....Respondent Through: Mr. Nitin Saluja, Sr. Standing Counsel with Mr. Sushrut Sharma, Advocate for R-1 CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

23.04.

2026

1.

There are two contentions canvassed: (a) that the retrospective applicability of the provisions of Section 122 (1A) of the CGST Act, 2017 is under consideration and (b) even if alternate remedy is available, the petitioner is in financial difficulty and is unable to make the statutory pre- deposit for taking recourse to the remedy of appeal.

2.

As far as the first contention is concerned, the order impugned with categorical terms refers to the Delhi High Court judgment in W.P.(C) 9141/2025 wherein retrospective applicability of the aforesaid provision is 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 25/04/2026 at 13:12:31

already decided. As such, the said contention raised by the petitioner stands rejected.

3.

As regards the financial hardship faced by the petitioner in the matter of making mandatory pre-deposit is concerned, in the light of the statutory provisions and existing position of law, we are unable to grant any relief to the petitioner on the said count. It is evident that the statute does not permit this Court to deviate from the existing structure and grant relief in favour of the petitioner, thereby permitting him to escape from the statutory mandate of pre-deposit in case he intends to file an appeal.

4.

That being so, the petition lacks merits and accordingly stands dismissed along with pending applications, if any.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J

APRIL 23, 2026

gs/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 25/04/2026 at 13:12:31

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