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Kishan Medhi Prop. S.S. Enterprise vs. Delhi Goods An Service Tax Dgst Ward 64 Zone 4 Delhi And Anr

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W.P.(C)/1066/2026HC DelhiGSTCNR DLHC01002272202627 January 2026Bench: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE ,HON'BLE MR. JUSTICE AJAY DIGPAUL2 pages

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Cause title — parties, addresses and appearances
$~39 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 1066/2026 KISHAN MEDHI PROP. S.S. ENTERPRISE .....PETITIONER Through: Mr. Shikhar Garg, Advocate versus DELHI GOODS AND SERVICE TAX DGST WARD 64 ZONE 4 DELHI AND ANR .....RESPONDENTS Through: Ms. Urvi Mohan, Advocate for GNCTD/R-1 Mr. Akash Panwar, JSC with Mr. Lakshay Nagpal, Advocate for R-2 CORAM: HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE HON'BLE MR. JUSTICE AJAY DIGPAUL

O R D E R %

27.01.

2026

1.

On instructions, a prayer for withdrawal is made.

2.

That being so, the writ petition stands dismissed as withdrawn.

3.

However, this withdrawal will not preclude the petitioner from submitting a detailed explanation, as desired, in response to the notice issued by the respondent under Section 29 of the Central Goods and Services Tax Act, 2017. 4. The issue as regards retrospective cancellation can be appreciated having regard to the explanation that the petitioner will be placing on record. 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 30/01/2026 at 13:38:27

5.

Pending application, if any, also stands disposed of. NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J JANUARY 27, 2026/pr/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 30/01/2026 at 13:38:27

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.