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Ujjwal Trading Company vs. Union Of INDIA And Others

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W.P.(C)/16318/2025HC DelhiGSTCNR DLHC01082686202520 January 2026Bench: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV2 pages
For Petitioner: Mr. Prashant Prakash, Mr. Amit Kumar and Mr. Zahbi Tihami, AdvocatesFor Respondent: Mr. Ripu Daman Singh Bhardwaj, CGST with Mr. Bipul Kumar, GP with Mr. Kushagra Kumar and Mr. Amit Kumar Rana, Advocates for R-1 & 2. Ms. Tanya Chowdhary, Ms. Manisha Singh and Ms. Nisha Sharma, Advocates for R-4. Mr. Arun Kumar Shukla, Mr. Naman Shukla, Mr. Rishabh Yadav, Ms. Komal Chhabra...

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Cause title — parties, addresses and appearances
$~16 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 16318/2025, CM APPL. 66756/2025 and CM APPL. 3913/2026 UJJWAL TRADING COMPANY .....Petitioner Through: Mr. Prashant Prakash, Mr. Amit Kumar and Mr. Zahbi Tihami, Advocates. versus UNION OF INDIA AND OTHERS .....Respondents Through: Mr. Ripu Daman Singh Bhardwaj, CGST with Mr. Bipul Kumar, GP with Mr. Kushagra Kumar and Mr. Amit Kumar Rana, Advocates for R-1 & 2. Ms. Tanya Chowdhary, Ms. Manisha Singh and Ms. Nisha Sharma, Advocates for R-4. Mr. Arun Kumar Shukla, Mr. Naman Shukla, Mr. Rishabh Yadav, Ms. Komal Chhabra, Mr. Naveen Kumar and Mr. Aditya R Upadhyay, Advocates for PNB. CORAM: HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV

O R D E R %

20.01.

2026

1.

It is brought to the notice of the Court that, during the pendency of the petition, the petitioner has been arrested by the Police at Jammu. It appears that the petitioner’s complicity in the incident for which the FIR No. 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 12:36:21

241/2025 is registered, has been construed by the Police and on this basis, the action has been taken.

2.

The question of veracity of the FIR, whether the same is rightly registered or otherwise, will have to be looked into by juri ictional Court. The said exercise cannot be carried out in the instant writ petition.

3.

Under these circumstances all rights and contentions of the parties, including on the aspect of remittance of the amount from the petitioner’s account to the complainant, will have to await the adjudication of the criminal case.

4.

Accordingly, finding no justification in keeping the petition pending, the same stands disposed of. PURUSHAINDRA KUMAR KAURAV, J JANUARY 20, 2026 Sh 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 12:36:21

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