M/S. Balaji Trading Co vs. The Commissioner, Delhi Goods And Services Tax & Anr.
Original PDF →CONT.CAS(C)/1502/2024HC DelhiGSTCNR DLHC01062784202405 May 2025Bench: HON'BLE MR. JUSTICE ANISH DAYAL1 pages
For Petitioner: Ms. Urooj Chaudhary, AdvocateFor Respondent: Mr. K.G. Gopalakrishnan, Ms. Nisha Mohandas and Mr. Kunwar Raj Singh, Advocates
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IN THE HIGH COURT OF DELHI AT NEW DELHI
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CONT.CAS(C) 1502/2024
M/S. BALAJI TRADING CO
.....Petitioner
Through:
Ms. Urooj Chaudhary, Advocate.
versus
THE COMMISSIONER, DELHI GOODS AND SERVICES TAX
& ANR.
.....Respondent
Through:
Mr. K.G. Gopalakrishnan, Ms. Nisha
Mohandas and Mr. Kunwar Raj
Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE ANISH DAYAL
O R D E R %
05.05.
2025
1.
Ms. Urooj Chaudhary, counsel for petitioner on instructions, seeks to withdraw the petition as petitioner’s GST registration is now active.
2.
Accordingly, the petition is dismissed as withdrawn.
3.
Order be uploaded on the website of this Court. ANISH DAYAL, J MAY 5, 2025/NA/tk 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 01/07/2025 at 01:21:37
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.