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M/S Chaurasiya Traders vs. Superintendent, Range-7, Old Delhi Division, CGST, North

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W.P.(C)/4086/2025HC DelhiGSTCNR DLHC01017308202516 July 2025Bench: HON'BLE MS. JUSTICE PRATHIBA M. SINGH,HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA1 pages
For Petitioner: Mr. Devesh Sharma, AdvocateFor Respondent: Mr. Shashank Sharma, Sr. Standing Counsel

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Cause title — parties, addresses and appearances
$~78 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 4086/2025 M/S CHAURASIYA TRADERS .....Petitioner Through: Mr. Devesh Sharma, Advocate. versus SUPERINTENDENT, RANGE-7, OLD DELHI DIVISION, CGST, NORTH .....Respondent Through: Mr. Shashank Sharma, Sr. Standing Counsel. CORAM: JUSTICE PRATHIBA M. SINGH JUSTICE RAJNEESH KUMAR GUPTA

O R D E R % 16.07.2025

1.

This hearing has been done through hybrid mode. CM APPL. 41478/2025 (for withdrawal of the petition) & W.P.(C) 4086/2025

2.

By way of the present application, ld. Counsel for the Petitioner submits that the Petitioner wishes to withdraw the present petition.

3.

For the reasons stated in the application, the application is allowed.

4.

Accordingly, the present petition is dismissed as withdrawn.

5.

The next dates already fixed before the Court i.e., 8th September, 2025 and before the Joint Registrar i.e., 22nd August, 2025 stand cancelled. PRATHIBA M. SINGH, J. RAJNEESH KUMAR GUPTA, J. JULY 16, 2025/nd/Ar. 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 19/07/2025 at 13:24:21

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.