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Mn Automobile Private Limited vs. Union Of INDIA & Ors.

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W.P.(C)/9761/2026HC DelhiGSTCNR DLHC01031048202620 July 2026Bench: HON'BLE MR. JUSTICE SHAIL JAIN,HON'BLE MR. JUSTICE ANIL KSHETARPAL2 pages
For Petitioner: Mr. Sudeep Kumar Shorotriya, Ms. Khyati Sharma, Mr. Prakhar Singh and Mr. Abhishek Yadav, AdvsFor Respondent: Mr. Kartik Bhatnagar, CGSC with Mr. Garvil Singh, GP with Mr. Mansij Arya, Ms. Astha Prasad, Mr. Dinesh Vishwakarma, Advs. for R-1. Mr Kartik Khokhar, SPC for R- 1. Ms. Samiksha Godiyal, SSC with Mr. Tenzing Namgyal Bhutia, Mr. Ritiwik Narayanan, Advs. for R-2 & 3

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Cause title — parties, addresses and appearances
$~159 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 9761/2026, CM APPL. 45511/2026, CM APPL. 45512/2026 MN AUTOMOBILE PRIVATE LIMITED .....Petitioner Through: Mr. Sudeep Kumar Shorotriya, Ms. Khyati Sharma, Mr. Prakhar Singh and Mr. Abhishek Yadav, Advs. versus UNION OF INDIA & ORS. .....Respondents Through: Mr. Kartik Bhatnagar, CGSC with Mr. Garvil Singh, GP with Mr. Mansij Arya, Ms. Astha Prasad, Mr. Dinesh Vishwakarma, Advs. for R-1. Mr Kartik Khokhar, SPC for R- 1. Ms. Samiksha Godiyal, SSC with Mr. Tenzing Namgyal Bhutia, Mr. Ritiwik Narayanan, Advs. for R-2 & 3. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MS. JUSTICE SHAIL JAIN

O R D E R %

20.07.

2026

1.

Learned counsel representing the Petitioner, after arguing for some time and upon realizing that the Petitioner has a statutory alternative remedy before Goods and Services Tax Appellate Tribunal (‘GSTAT’), prays for permission to withdraw the present Petition in order to avail the said statutory remedy.

2.

The present Petition is accordingly dismissed as withdrawn. 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 24/07/2026 at 12:39:37

The pending applications also stand closed.

3.

Needless to observe, that in the event the Petitioner files an application under Section 14 of the Limitation Act, 1963, seeking exclusion of the period during which the present Writ Petition remained pending while calculating the period for filing appeal, the GSTAT shall consider and decide the same in accordance with law.

ANIL KSHETARPAL, J.

SHAIL JAIN, J. JULY 20, 2026 jai/ad 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 24/07/2026 at 12:39:37

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