BharatTaxGST

Ms Mittal Wire Company & Anr. vs. Union Of INDIA & Anr.

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W.P.(C)/5245/2025HC DelhiGSTCNR DLHC01022924202505 January 2026Bench: HON'BLE MR. JUSTICE AJAY DIGPAUL,HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE2 pages
For Petitioner: Mr. Aditya Kumar, Mr. Suresh Chaudhary, Mr. Gagan Kumar Singhal, Ms. Ila Nath, AdvocatesFor Respondent: Mr. Arjun Malik, Senior Standing Counsel (CBIC) for R-2 and R-3 2

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Heard together (2 matters)

W.P.(C) 4392/2025
W.P.(C) 5245/2025

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

Cause title — parties, addresses and appearances
$~1 & 2 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4392/2025 & CM APPL. 20281/2025 QUEST INFOTECH PRIVATE LIMITED & ANR. .....Petitioners Through: Mr. Aditya Kumar, Mr. Suresh Chaudhary, Mr. Gagan Kumar Singhal, Ms. Ila Nath, Advocates versus UNION OF INDIA & ORS. .....Respondents Through: Mr. Arjun Malik, Senior Standing Counsel (CBIC) for R-2 and R-3 2 + W.P.(C) 5245/2025 & CM APPL. 23850/2025 MS MITTAL WIRE COMPANY & ANR. .....Petitioners Through: Mr. Aditya Kumar, Mr. Suresh Chaudhary, Mr. Gagan Kumar Singhal, Ms. Ila Nath, Advocates versus UNION OF INDIA & ANR. .....Respondents Through: Mr. Harpreet Singh, Senior Standing Counsel with Ms. Suhani Mathur, Mr. Jatin Gaur, Advocates CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

05.01.

2026

1.

The counsel for petitioners, on instructions, has made a motion for withdrawal of the present writ petitions with liberty to take recourse to the 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 07/01/2026 at 12:12:29

appellate remedy under the provisions of Central Goods and Services Tax Act (‘CGST Act’).

2.

The writ petitions, as such, stand disposed of as withdrawn. The petitioners are at liberty to prefer statutory appeal as provided under the CGST Act.

3.

In case if the issue of limitation crops up, time spent by the petitioners in pursuing the present writ petitions be taken into account and accordingly, the limitation be reckoned.

4.

Needless to clarify that this Court has not gone into the merits of the matter.

5.

Pending applications also stands disposed of. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J JANUARY 5, 2026/pr/st 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 07/01/2026 at 12:12:29

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.