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M/S Rajnandini Metal Limited vs. Union Of INDIA And Others

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W.P.(C)/9144/2025HC DelhiGSTCNR DLHC01040433202507 July 2025Bench: HON'BLE MS. JUSTICE PRATHIBA M. SINGH,HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA2 pages
For Petitioner: Mr. Kunwar Gangesh Singh, Ms. Jyoti, Mr. Kunal Narwal & Ms. Richa Singh, AdvocatesFor Respondent: Mr. Prakash Singh Negi SPC and Mr. Prakash Sharma, Advocates. Mr. Anurag Ojha, Mr. Dipak Raj, Mr. Shashank Kumar, Mr. Deep Raj & Mr. Garima Kumar, Advocates for R-3. Mr. Prateek Singh Negi along with Mr. Kusharg Sachdeva, Advocates for UOI

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Cause title — parties, addresses and appearances
$~94 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9144/2025 & CM APPL. 38881/2025 M/S RAJNANDINI METAL LIMITED .....Petitioner Through: Mr. Kunwar Gangesh Singh, Ms. Jyoti, Mr. Kunal Narwal & Ms. Richa Singh, Advocates. versus UNION OF INDIA AND OTHERS .....Respondents Through: Mr. Prakash Singh Negi SPC and Mr. Prakash Sharma, Advocates. Mr. Anurag Ojha, Mr. Dipak Raj, Mr. Shashank Kumar, Mr. Deep Raj & Mr. Garima Kumar, Advocates for R-3. Mr. Prateek Singh Negi along with Mr. Kusharg Sachdeva, Advocates for UOI. CORAM: JUSTICE PRATHIBA M. SINGH JUSTICE RAJNEESH KUMAR GUPTA

O R D E R % 07.07.2025

1.

This hearing has been done through hybrid mode. CM APPL. 38882/2025(for exemption)

2.

Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 9144/2025 & CM APPL. 38881/2025

3.

This Petition challenges the provisional attachment of bank account of the Petitioner under Section 83 of the CGST Act vide the impugned order dated 28th March, 2025. The said bank account of the Petitioner has been attached on the ground that the Petitioner has availed and utilised fraudulent ITC and has caused revenue loss to the tune of Rs. 74.81 crores.

4.

At this stage, it is submitted on behalf of the Petitioner that it wishes to 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 09/07/2025 at 11:44:54

withdraw the present petition, to re-file it with better particulars.

5.

Accordingly, the Petition is dismissed as withdrawn with liberty as prayed for. If the petition is re-filed, the exact bank balance in the said bank account shall be placed on record along with the bank statements from 1st January, 2025 onwards. PRATHIBA M. SINGH, J. RAJNEESH KUMAR GUPTA, J. JULY 7, 2025/da/ss 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 09/07/2025 at 11:44:54

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.