Deepak Mittal vs. Union Of INDIA And Anr.
Original PDF →W.P.(C)/5048/2025HC DelhiGSTCNR DLHC01022021202523 September 2025Bench: HON'BLE MR. JUSTICE VIKAS MAHAJAN1 pages
For Petitioner: Mr. S. Jaikumar, AdvFor Respondent: Mr. Dhruv Chawla, Adv. for R- 2/KMB with Ms. Neha Shukla, Operations Manager, Mayur Vihar Branch. Mr. Aditya Singh, SSC for CBIC with Ms. Shreya Lamba, Adv. for Dept. (CGST)
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IN THE HIGH COURT OF DELHI AT NEW DELHI
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W.P.(C) 5048/2025 & CM APPL. 23152/2025
DEEPAK MITTAL
.....Petitioner
Through:
Mr. S. Jaikumar, Adv.
versus
UNION OF INDIA AND ANR.
.....Respondents
Through:
Mr. Dhruv Chawla, Adv. for R-
2/KMB with Ms. Neha Shukla,
Operations Manager, Mayur Vihar
Branch.
Mr. Aditya Singh, SSC for CBIC with
Ms. Shreya Lamba, Adv. for Dept.
(CGST).
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
O R D E R %
23.09.
2025
1.
Mr. S. Jaikumar, learned counsel for the petitioner seeks to withdraw the present petition as the same has been rendered infructous.
2.
Accordingly, the petition alongwith pending application is dismissed as withdrawn.
VIKAS MAHAJAN, J SEPTEMBER 23, 2025/dss 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 25/09/2025 at 12:53:15
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