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M/S Rama Trading Co. vs. Deputy Commissioner, Division- Mandoli, CGST, East Delhi

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W.P.(C)/12492/2025HC DelhiGSTCNR DLHC01058851202526 August 2025Bench: HON'BLE MS. JUSTICE PRATHIBA M. SINGH,HON'BLE MR. JUSTICE SHAIL JAIN1 pages
For Petitioner: Mr. Sarthak Verma, Adv for Mr. Pranay Jain, Adv ( 9958754967)For Respondent: Mr. Aakash Verma, SSC, CBIC

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Cause title — parties, addresses and appearances
$~46 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 12492/2025 & CM APPL. 50961/2025 M/S RAMA TRADING CO. .....Petitioner Through: Mr. Sarthak Verma, Adv for Mr. Pranay Jain, Adv ( 9958754967) versus DEPUTY COMMISSIONER, DIVISION- MANDOLI, CGST, EAST DELHI .....Respondent Through: Mr. Aakash Verma, SSC, CBIC. CORAM: JUSTICE PRATHIBA M. SINGH JUSTICE SHAIL JAIN

O R D E R % 26.08.2025

1.

This hearing has been done through hybrid mode.

2.

Mr. Sarthak Verma, ld. Counsel appearing for Mr. Pranay Jain, Advocate for the Petitioner submits that he has instructions to withdraw the present petition.

3.

In view of the above, the present petition stands dismissed as withdrawn. PRATHIBA M. SINGH, J. SHAIL JAIN, J. AUGUST 26, 2025 sk/msh 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 29/08/2025 at 12:46:16

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.