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M/S Lvirgo Pharma vs. Commissioner Of CGST & Anr.

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W.P.(C)/6603/2023HC DelhiGSTCNR DLHC01074972202317 April 2026Bench: HON'BLE MR. JUSTICE AJAY DIGPAUL,HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE1 pages
For Petitioner: Mr. Gaurav Prakash, AdvFor Respondent: Mr. Anurag Ojha, SSC with Mr. Dipak Raj and Mr. Aryaman Singh Chouhan, Advs. Mr. Harpreet Singh, SSC with Ms. Suhani Mathur and Mr. Jatin Kumar Gaur, Advs

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Cause title — parties, addresses and appearances
$~5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6603/2023 M/S LVIRGO PHARMA .....Petitioner Through: Mr. Gaurav Prakash, Adv. versus COMMISSIONER OF CGST & ANR. .....Respondents Through: Mr. Anurag Ojha, SSC with Mr. Dipak Raj and Mr. Aryaman Singh Chouhan, Advs. Mr. Harpreet Singh, SSC with Ms. Suhani Mathur and Mr. Jatin Kumar Gaur, Advs. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

17.04.

2026

1.

Learned counsel for the petitioner states that in compliance of the order dated 12th March 2026, the prayer of the petitioner for processing refund is already redressed and the petitioner has received the refund. As such, it is submitted that the petition can be disposed of as infructuous.

2.

In view of the aforesaid, the present petition stands disposed of as infructuous.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J

APRIL 17, 2026/ar/av

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