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Shashi Kumar Choudhary vs. Joint Commissioner, CGST Appeals Ii, Delhi

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W.P.(C)/3786/2026HC DelhiGSTCNR DLHC01011436202606 April 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL2 pages
For Petitioner: Mr. Vinay Shraff, Mr. Dev Agrawal, Mr. Divyanshu Rai, Ms. Sugandha Batra, Mr. Shubh Gautam, Ms. Taruna, Mr. Vishal Sharma and Mr. Vansh Bhatnagar, AdvocatesFor Respondent: Mr. Shubham Tyagi SSC, CBIC with Ms. Navruti Ojha and Mr. Rishabh Chauhan, Advs

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Cause title — parties, addresses and appearances
$~51 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3786/2026, CM APPL. 18544/2026 & CM APPL. 18545/2026 SHASHI KUMAR CHOUDHARY .....Petitioner Through: Mr. Vinay Shraff, Mr. Dev Agrawal, Mr. Divyanshu Rai, Ms. Sugandha Batra, Mr. Shubh Gautam, Ms. Taruna, Mr. Vishal Sharma and Mr. Vansh Bhatnagar, Advocates. versus JOINT COMMISSIONER, CGST APPEALS II, DELHI .....Respondent Through: Mr. Shubham Tyagi SSC, CBIC with Ms. Navruti Ojha and Mr. Rishabh Chauhan, Advs. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

06.04.

2026

1.

In compliance of the last order of this Court, an oral response is submitted before this Court that the regional bench is functioning and in case if so persuaded, the appeal of the petitioner shall be taken up for consideration by the Bench.

2.

Having regard to the aforesaid factual position, the present petition along with pending applications, if any, stands disposed of.

3.

Needless to clarify that we haven’t examined the merits of the matter.

4.

Having regard to the nature of goods being perishable, in case if the petitioner makes a request for expeditious proceedings before the Tribunal 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 08/04/2026 at 12:30:57

the Tribunal shall have regard to the said fact about the perishability of the goods and we expect the Tribunal to make an endeavour to dispose of the appeal expeditiously.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J

APRIL 6, 2026

Sk/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 08/04/2026 at 12:30:57

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.