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Vikas Gumber vs. Commissioner Of CGST, Anti Evasion Branch, Delhi East

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BAIL APPLN./39/2026HC DelhiGSTCNR DLHC01000103202629 January 2026Bench: HON'BLE DR. JUSTICE SWARANA KANTA SHARMA1 pages
For Petitioner: Ms. Akshita Jain, AdvFor Respondent: Mr.Arun Khatri, Ms. Shelly Dixit and Ms. Tracy Sebastian, Advs

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Cause title — parties, addresses and appearances
$~75 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 39/2026 & CRL.M.A. 2430/2026 VIKAS GUMBER .....Petitioner Through: Ms. Akshita Jain, Adv. versus COMMISSIONER OF CGST, ANTI EVASION BRANCH, DELHI EAST .....Respondent Through: Mr.Arun Khatri, Ms. Shelly Dixit and Ms. Tracy Sebastian, Advs. CORAM: HON'BLE DR. JUSTICE SWARANA KANTA SHARMA

O R D E R %

29.01.

2026

1.

The learned counsel appearing for the petitioner seeks permission of this Court to withdraw the instant bail application.

2.

Bail application is accordingly dismissed as withdrawn. Pending application, if any, also stands disposed of.

3.

The date fixed, i.e. 06.02.2026 stands cancelled.

4.

The order be uploaded on the website forthwith. DR. SWARANA KANTA SHARMA, J JANUARY 29, 2026/A/GJ 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 02/02/2026 at 11:33:35

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.