Sarandeep Singh Sehgal vs. Commissioner Of CGST
Original PDF →CRL.M.C./6362/2025HC DelhiGSTCNR DLHC01066297202511 September 2025Bench: HON'BLE MR. JUSTICE AJAY DIGPAUL1 pages
For Petitioner: Ms. Megha, Mr. Amit Tiwari and Mr. Parvesh Bahuguna, AdvsFor Respondent: Mr. Harpreet Singh, SSC with Mr. Jai Ahuja and Mr. Sanidhya Sharma, Advs
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IN THE HIGH COURT OF DELHI AT NEW DELHI
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CRL.M.C. 6362/2025 & CRL.M.A. 26898/2025 & CRL.M.A.
26897/2025
SARANDEEP SINGH SEHGAL
.....Petitioner
Through:
Ms. Megha, Mr. Amit Tiwari and
Mr. Parvesh Bahuguna, Advs.
versus
COMMISSIONER OF CGST
.....Respondent
Through:
Mr. Harpreet Singh, SSC with Mr. Jai
Ahuja and Mr. Sanidhya Sharma, Advs.
CORAM:
HON'BLE MR. JUSTICE AJAY DIGPAUL
O R D E R %
11.09.
2025
1.
Learned counsel appearing on behalf of the petitioner seeks leave to withdraw the present petition.
2.
Leave granted.
3.
Accordingly, the present petition along with pending applications, if any, stands dismissed as withdrawn as prayed for. AJAY DIGPAUL, J SEPTEMBER 11, 2025 gs/ryp 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 17/09/2025 at 14:10:53
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