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Kapil Arora vs. CGST Delhi North

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W.P.(CRL)/2228/2025HC DelhiGSTCNR DLHC01047175202521 July 2025Bench: HON'BLE MR. JUSTICE SANJEEV NARULA2 pages
For Petitioner: Mr. Tanmaya Mehta, Mr. Lalit Valecha and Mr. Prince Arora, AdvocatesFor Respondent: Mr. Aditya Singh, SSC with Mr. Siddharth Saxena, Ms. Arya Suresh and Mr. Ritvik Saha, Advocates for CBIC

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Heard together (2 matters)

W.P.(CRL) 2228/2025
W.P.(CRL) 2229/2025

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
$~71, 72 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(CRL) 2228/2025, CRL.M.A. 20715/2025 KAPIL ARORA .....Petitioner Through: Mr. Tanmaya Mehta, Mr. Lalit Valecha and Mr. Prince Arora, Advocates. versus CGST DELHI NORTH .....Respondent Through: Mr. Aditya Singh, SSC with Mr. Siddharth Saxena, Ms. Arya Suresh and Mr. Ritvik Saha, Advocates for CBIC. + W.P.(CRL) 2229/2025, CRL.M.A. 20716/2025 KAPIL ARORA .....Petitioner Through: Mr. Tanmaya Mehta, Mr. Lalit Valecha and Mr. Prince Arora, Advocates. versus CGST, DELHI NORTH .....Respondent Through: Mr. Aditya Singh, SSC with Mr. Siddharth Saxena, Ms. Arya Suresh and Mr. Ritvik Saha, Advocates for CBIC. CORAM: HON'BLE MR. JUSTICE SANJEEV NARULA

O R D E R % 21.07.2025 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 22/07/2025 at 13:09:14

1.

Mr. Tanmaya Mehta, counsel for Petitioner, states that he has instructions to withdraw the present petitions.

2.

Dismissed as withdrawn. The pending application(s) are disposed of. SANJEEV NARULA, J JULY 21, 2025 nk 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 22/07/2025 at 13:09:14

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