BharatTaxGST

Garima Singh & Ors. vs. Union Of INDIA & Anr.

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W.P.(C)/4217/2026HC DelhiGSTCNR DLHC01012699202601 April 2026Bench: HON'BLE MR. JUSTICE TEJAS KARIA2 pages
For Petitioner: Mr. Tushar Ranjan Mohanty, Mr. Vishal Sharma, Advs. with the petitioners in personFor Respondent: Ms. Radhika Bishwajit Dubey, CGSC with Ms. Rupali Sinha, GP, Ms. Gurleen Kaur Waraich, Mr. Kritarth Upadhyay and Mr. Amulya Dev Mishra, Advs

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Cause title — parties, addresses and appearances
$~52 * IN THEHIGH COURTOF DELHIAT NEW DELHI + W.P.(C) 4217/2026, CM APPL. 20555/2026, CM APPL. 20556/2026, CM APPL. 20557/2026&CM APPL. 20558/2026 GARIMA SINGH & ORS. .....Petitioners Through: Mr. Tushar Ranjan Mohanty, Mr. Vishal Sharma, Advs. with the petitioners in person versus UNION OF INDIA & ANR. .....Respondents Through: Ms. Radhika Bishwajit Dubey, CGSC with Ms. Rupali Sinha, GP, Ms. Gurleen Kaur Waraich, Mr. Kritarth Upadhyay and Mr. Amulya Dev Mishra, Advs. CORAM: HON’BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE TEJAS KARIA

O R D E R %

01.04.

2026

1.

Heard learned counsel for the parties.

2.

This public interest litigation petition has been filed by practicing lawyers raising the grievance in relation to office order dated 30.06.2025 which embodies the order of Hon‟ble President of Goods and Services Tax Appellate Tribunal (GSTAT). According to the petitioner the said office order prescribes two different dress codes, one to be observed by Hon‟ble President and Hon‟ble Members, Judicial and the other to be observed by Hon‟ble Technical Members. As per the Office Order, Hon‟ble President 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 06/04/2026 at 11:37:55

and Hon‟ble Members, Judicial are to don the same dress which is prescribed for Judges of Hon‟ble Supreme Court or Hon‟ble High Court without gown whereas the Technical Members are required to wear white or striped or black trousers with black coat over white shirt and black necktie or buttoned up black coat. According to the petitioner, difference in the dress codes between two Members of the same Tribunal creates an anomalous situation, while the Members hold their proceedings in the respective Benches.

3.

In our opinion, such an issue can better be addressed by Hon‟ble President of the GSTAT. Accordingly, we permit the petitioners to approach the Hon‟ble President of the said Tribunal by way of making a representation for ventilation of their grievances. If any such representation is made by the petitioners, we request the Hon‟ble President of the said Tribunal to consider the same and take appropriate decision, if possible, with expedition.

4.

The petition stands disposed of in the aforesaid terms.

DEVENDRA KUMAR UPADHYAYA, CJ

TEJAS KARIA, J APRIL 1, 2026 N.Khanna

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 06/04/2026 at 11:37:55

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.