BharatTaxGST

Sunil Jindal vs. Commissioner CGST Delhi North

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W.P.(C)/6559/2025HC DelhiGSTCNR DLHC01030374202509 January 2026Bench: HON'BLE MR. JUSTICE AJAY DIGPAUL,HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE2 pages
For Petitioner: Mr. Rajeev Aggarwal & Mr. Shubham Goel, AdvsFor Respondent: Ms. Anushree Narain, Sr. Standing Counsel with Mr. Yamit Jaitley & Mr. Naman Chawla, Advs. 10

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Heard together (3 matters)

W.P.(C) 6559/2025
W.P.(C) 6867/2025
W.P.(C) 7249/2025

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

Cause title — parties, addresses and appearances
$~9 to 11 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6559/2025 & CM APPL. 29757/2025 SUNIL JINDAL .....Petitioner Through: Mr. Rajeev Aggarwal & Mr. Shubham Goel, Advs. versus COMMISSIONER CGST DELHI NORTH .....Respondent Through: Ms. Anushree Narain, Sr. Standing Counsel with Mr. Yamit Jaitley & Mr. Naman Chawla, Advs. 10 + W.P.(C) 6867/2025 & CM APPL. 31110/2025 L F C POWER CAB PRIVATE LIMITED .....Petitioner Through: Mr. Rajeev Aggarwal & Mr. Shubham Goel, Advs. versus COMMISSIONER CGST DELHI NORTH .....Respondent Through: Mr. Shashank Sharma, Sr. Standing Counsel with Ms. Malika Kumari, Adv. 11 + W.P.(C) 7249/2025 & CM APPL. 32660/2025 RAKESH JINDAL HUF .....Petitioner Through: Mr. Rajeev Aggarwal & Mr. Shubham Goel, Advs.

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 04/06/2026 at 01:52:40

versus COMMISSIONER CGST DELHI NORTH .....Respondent Through: Mr. Aakarsh Srivastava, Sr. Standing Counsel with Mr. Anand Pandey, Adv. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL O R D E R %

09.01.

2026

1.

Heard.

2.

All these petitions are disposed of as the petitioners have an alternate remedy of preferring the appeals under Section 107 of the Central Goods and Service Tax Act, 2017. However, we make it clear that the time consumed in prosecuting the present petitions be taken into account in case the issue of limitation crops up.

3.

Pending applications also stand disposed of. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J JANUARY 9, 2026 ab/ss 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 04/06/2026 at 01:52:40

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