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Ms Dermaclinix The Complete Skin And Hair Solution Center vs. Additional Commissioner Central Goods And Services Tax Delhi East

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W.P.(C)/13739/2025HC DelhiGSTCNR DLHC01065325202529 April 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL1 pages
For Petitioner: Appearance not givenFor Respondent: Mr. Abhishek, Sr. Standing Counsel (Through VC)

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Cause title — parties, addresses and appearances
$~55 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 13739/2025 & CM APPL. 56385/2025 M/S DERMACLINIX THE COMPLETE SKIN AND HAIR SOLUTION CENTER .....Petitioner Through: Appearance not given versus ADDITIONAL COMMISSIONER CENTRAL GOODS AND SERVICES TAX DELHI EAST .....Respondent Through: Mr. Abhishek, Sr. Standing Counsel (Through VC) CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

29.04.

2026

1.

It is claimed that after having taken recourse to the alternate remedy, the present writ petition has been rendered infructuous.

2.

The writ petition stands disposed of as infructuous.

3.

Liberty is granted to approach afresh in case cause to that effect arises.

4.

Pending applications, if any, also stand disposed of.

NITIN WASUDEO SAMBRE, J

AJAY DIGPAUL, J

APRIL 29, 2026

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