The Commissioner CGST Delhi East vs. M/S Zones Corporate Solutions PVT. LTD.
Original PDF →W.P.(C)/7604/2021HC DelhiGSTCNR DLHC01023154202116 March 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL1 pages
For Petitioner: versus M/S ZONES CORPORATE SOLUTIONS PVT. LTD......Respondent Through
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IN THE HIGH COURT OF DELHI AT NEW DELHI
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W.P.(C) 7604/2021 & CM APPL. 23776/2021
THE COMMISSIONER CGST DELHI EAST
.....Petitioner
Through:
versus
M/S ZONES CORPORATE SOLUTIONS PVT. LTD......Respondent
Through:
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE AJAY DIGPAUL
O R D E R %
16.03.
2026
1.
The learned counsel for the petitioner seeks to withdraw the present petition with liberty to approach the Tribunal.
2.
Accordingly, the petition is dismissed as withdrawn with liberty as prayed for.
3.
Pending applications, if any, are disposed of. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J MARCH 16, 2026/DM/yr 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 18/03/2026 at 16:18:23
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.