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M/S Goodluck Enterprises vs. Union Of INDIA & Anr.

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W.P.(C)/12733/2025HC DelhiGSTCNR DLHC01059909202522 August 2025Bench: HON'BLE MS. JUSTICE PRATHIBA M. SINGH,HON'BLE MR. JUSTICE SHAIL JAIN2 pages
For Petitioner: Mr. Siddharth Malhotra, AdvFor Respondent: Mr. Anurag Ojha, SSC with Mr. Dipak Raj, Advs

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Cause title — parties, addresses and appearances
$~21 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 12733/2025 M/S GOODLUCK ENTERPRISES .....Petitioner Through: Mr. Siddharth Malhotra, Adv. versus UNION OF INDIA & ANR ......Respondents Through: Mr. Anurag Ojha, SSC with Mr. Dipak Raj, Advs. CORAM: JUSTICE PRATHIBA M. SINGH JUSTICE SHAIL JAIN

O R D E R

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23.12.

2025

1.

This hearing has been done through hybrid mode.

2.

Vide order dated 10th November, this Court directed as under:

“7. Accordingly, as suggested by Mr. Ojha, Id. SSC, the hearing shall be attended by the officials of DGGI Delhi (HQ); ADG, DGGI, Gurugram Zonal Unit and the CGST Delhi North Commissionerate virtually on 24th November, 2025. The Petitioner is also permitted to appear virtually.

8.

It is made clear that if the hearing is not given as directed by this Court, the court shall consider imposing costs on the Department.

9.

The link for virtual hearing shall also be communicated at least one week in advance to the Id. Counsel for the Petitioner on the e-mail address (advsiddarthmalhotra@gmail.com).”

3.

Today, it is submitted that a conjoint hearing was given by all the three Departments to the Petitioner and Mr. Malhotra, ld. Counsel for the 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 27/12/2025 at 12:58:51

Petitioner had himself attended the same.

4.

In view thereof, let the order be passed in accordance with law and be placed on record. The said order shall be communicated within one month.

5.

All the remedies qua the said order are left open.

6.

The matter need not be listed any further.

PRATHIBA M. SINGH, J.

SHAIL JAIN, J. DECEMBER 23, 2025/pt/ck

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 27/12/2025 at 12:58:51

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.