BharatTaxGST

Ramshankar Singh vs. Central Goods And Services Tax Delhi West

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BAIL APPLN./1729/2025HC DelhiGSTCNR DLHC01027463202515 July 2025Bench: HON'BLE MR. JUSTICE AMIT SHARMA2 pages
For Petitioner: Mr. R.P. Singh, Mr. Rahul Ranjan and Mr. Nirmal Dixit, AdvsFor Respondent: Mr. Aditya Singla, SSC. (through VC)

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Cause title — parties, addresses and appearances
$~6 * IN THE HIGH COURT OF DELHI AT NEW DELHI + BAIL APPLN. 1729/2025 & CRL.M.A. 13921/2025 RAMSHANKAR SINGH .....Petitioner Through: Mr. R.P. Singh, Mr. Rahul Ranjan and Mr. Nirmal Dixit, Advs. versus CENTRAL GOODS AND SERVICES TAX DELHI WEST .....Respondent Through: Mr. Aditya Singla, SSC. (through VC) CORAM: HON'BLE MR. JUSTICE AMIT SHARMA

O R D E R %

15.07.

2025

1.

This hearing has been done through hybrid mode.

2.

This is a second anticipatory bail application under Section 482 of the Bharatiya Nagarik Suraksha Sanhita, 2023 seeking anticipatory bail in File No. GEXCOM/AE/INV/GST/8456/2024 for GSTIN-07DMKPS7936E2ZH under Section 132 read with Section 69 of the Central Goods and Services Tax, 2017 (for short, ‘CGST Act’).

3.

Learned counsel appearing on behalf of the respondent/CGST on instructions of the Department submits that the investigation in the present case is complete and the Show Cause Notice to the applicant has been issued. On instructions, it is further submitted that there is no further investigation required in the present case.

4.

In view of the above, learned counsel appearing on behalf of the applicant seeks leave to withdraw the present petition.

5.

Leave granted. 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 12:03:41

6.

The present application stands dismissed as withdrawn and disposed of.

7.

Pending application(s), if any, also stand disposed of.

8.

Order be uploaded on the website of this Court forthwith.

AMIT SHARMA, J

JULY 15, 2025/kr/sc

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 12:03:41

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.