Triple Power Trading PVT. LTD. & Anr. vs. Additional Commissioner, Central Tax Central Goods And Services Tax Delhi South Commissionerate & A
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Cause title — parties, addresses and appearances
O R D E R %
2026
Since the statutory remedy of appeal is available to the petitioners, wherein they can very well question the impugned Order-in-Original dated 26th December, 2025, we are not inclined to entertain the present petition.
That being so, the writ petition stands disposed of with liberty to the petitioners to prefer an appeal.
Pending applications also stand disposed of accordingly. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J APRIL 7, 2026/pr/ok 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 10/04/2026 at 12:33:36
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