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Tejvir Malik Individual Non Taxable Entity, Director A And T Security Services PVT. LTD vs. Addl. Commisisoner Of CGST Delhi West & Anr.

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W.P.(C)/16909/2025HC DelhiGSTCNR DLHC01086901202518 November 2025Bench: HON'BLE MS. JUSTICE PRATHIBA M. SINGH,HON'BLE MR. JUSTICE SHAIL JAIN1 pages
For Petitioner: Mr. A.K. Babbar, Mr. B.K. Tripathi and Mr. Atul Babbar, AdvsFor Respondent: Mr. Akash Panwar and Ms. Shreya Bhola, Advs. for R-1 to 4

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Cause title — parties, addresses and appearances
$~3 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 16909/2025 TEJVIR MALIK INDIVIDUAL NON TAXABLE ENTITY, DIRECTOR A AND T SECURITY SERVICES PVT. LTD. .....Petitioner Through: Mr. A.K. Babbar, Mr. B.K. Tripathi and Mr. Atul Babbar, Advs. versus ADDL. COMMISISONER OF CGST DELHI WEST & ANR. .....Respondents Through: Mr. Akash Panwar and Ms. Shreya Bhola, Advs. for R-1 to 4. CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

16.03.

2026 CM APPL. 7924/2026 (Enlargement of time)

1.

Through the present application, the petitioner seeks enlargement of time for filing appeal before the Goods and Service Tax Appellate Tribunal, Delhi.

2.

Learned counsel appearing for the respondents has no objection to the extension of time based on the cause cited in the application.

3.

The time is extended up to 31st March, 2026, as prayed.

4.

The application is allowed in the aforesaid terms.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J

MARCH 16, 2026/AS/yr 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 18/03/2026 at 16:34:05

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.