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Mil Vehicles And Technologies Private Limited vs. Deputy/Assistant Commissioner, CGST Okhla Division CGST Delhi South & Ors.

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W.P.(C)/5241/2025HC DelhiGSTCNR DLHC01023032202522 January 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL2 pages
For Petitioner: versus ASSISTANT/DEPUTY COMMISSIONER CGST NEHRU PLACE DIVISION CGST DELHI EAST & ORSFor Respondent: Mr. Piyush Beriwal, Ms. Ruchita Srivastava, Ms. Neha and Mr. Dev Aaseri, Advocates for R-1 to R-3. Mr. Sumit Kumar, Standing Counsel for R-3. 5

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Heard together (2 matters)

W.P.(C) 3439/2025
W.P.(C) 5241/2025

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
$~4 & 5 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 3439/2025 MIL VEHICLES AND TECHNOLOGIES PRIVATE LIMITED .....Petitioner Through: versus ASSISTANT/DEPUTY COMMISSIONER CGST NEHRU PLACE DIVISION CGST DELHI EAST & ORS. .....Respondent Through: Mr. Piyush Beriwal, Ms. Ruchita Srivastava, Ms. Neha and Mr. Dev Aaseri, Advocates for R-1 to R-3. Mr. Sumit Kumar, Standing Counsel for R-3. 5 + W.P.(C) 5241/2025 MIL VEHICLES AND TECHNOLOGIES PRIVATE LIMITED .....Petitioner Through: versus DEPUTY/ASSISTANT COMMISSIONER, CGST OKHLA DIVISION CGST DELHI SOUTH & ORS. .....Respondents Through: Mr. Arjun Malik. SSC for R-CBIC Mr. Sumit Kumar, Standing Counsel for R-3. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

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 27/01/2026 at 12:39:00

O R D E R %

22.01.

2026

1.

Since the alternate remedy of filing an appeal is available to the petitioner, we deem it appropriate to relegate the matter to the Appellate Tribunal.

2.

The petitions stand disposed of accordingly.

3.

The time spent in prosecuting the present petition shall be considered, in case, the issue of limitation crops up.

4.

Needless to clarify that we have not gone into the merits of the matter.

5.

Pending applications, if any, also stands disposed of accordingly. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J JANUARY 22, 2026/ay/as 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 27/01/2026 at 12:39:00

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