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Commissioner Of CGST And Cx, Delhi North Commissionerate vs. Kapil Arora

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CRL.M.C./5791/2025HC DelhiGSTCNR DLHC01059410202525 August 2025Bench: HON'BLE MR. JUSTICE SANJEEV NARULA1 pages
For Petitioner: Mr. Aditya Singla, SSC with Ms. Shreya Lamba, AdvocatesFor Respondent: Mr. Tanmaya Mehla, Mr. Lalit Valecha and Mr. Prince Arora, Advocates

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Cause title — parties, addresses and appearances
$~12 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CRL.M.C. 5791/2025 & CRL.M.As. 24784-24785/2025 COMMISSIONER OF CGST AND CX, DELHI NORTH COMMISSIONERATE .....Petitioner Through: Mr. Aditya Singla, SSC with Ms. Shreya Lamba, Advocates. versus KAPIL ARORA .....Respondent Through: Mr. Tanmaya Mehla, Mr. Lalit Valecha and Mr. Prince Arora, Advocates. CORAM: HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 25.08.2025

1.

The present petition filed under Section 528 of the Bharatiya Nagarik Suraksha Sanhita, 2023 (formerly Section 482 of the Code of Criminal Procedure, 1973) assails the judgement dated 9th June, 2025 passed by the ASJ-05, Patiala House Courts, New Delhi.

2.

After making some submissions, counsel for Petitioner, on instructions, states that he would like to withdraw the present petition reserving all his rights to be urged before the Trial Court at the appropriate stage.

3.

Dismissed along with pending applications.

4.

The Court has not commented on the merits of the case and all rights and contentions of the parties are left open. SANJEEV NARULA, J AUGUST 25, 2025/as 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 27/08/2025 at 12:44:18

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