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Rty Steels, Proprietor Rajiv Garg vs. The Commissioner, Central Goods And Services Tax & Ors.

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W.P.(C)/1180/2026HC DelhiGSTCNR DLHC01109343202522 September 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE BHARAT PARASHAR2 pages
For Petitioner: Mr. Rahul Gupta, Mr. Harpreet Singh and Mr. Vijay Gupta, AdvsFor Respondent: Mr. Akash Verma, SSC along with Ms. Aanchal Uppal, Adv

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Cause title — parties, addresses and appearances
$~22 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC011093432025 + W.P.(C) 1180/2026 and CM APPL. 5767/2026 RTY STEELS, PROPRIETOR RAJIV GARG .....Petitioner Through: Mr. Rahul Gupta, Mr. Harpreet Singh and Mr. Vijay Gupta, Advs. versus THE COMMISSIONER, CENTRAL GOODS AND SERVICES TAX & ORS. .....Respondents Through: Mr. Akash Verma, SSC along with Ms. Aanchal Uppal, Adv. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MR. JUSTICE BHARAT PARASHAR

O R D E R % 22.09.2026

1.

After arguing for some time, learned counsel representing the Petitioner seeks and is granted permission to withdraw the present Writ Petition in order to file an Appeal against the Order-in-Original dated 09.10.2024, which was subsequently rectified.

2.

Learned counsel representing the Respondents submits that the Petitioner will be permitted to file one (01) Appeal, although two (02) different Forms GST DRC-07 have been issued. He further submits that the Forms GST DRC-07 were rectified vide order dated 27.01.2026. 3. In view of the aforesaid position, the present Writ Petition, along with the pending application, is dismissed as withdrawn with the aforesaid liberty. 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 23/09/2026 at 11:04:24

4.

If the Petitioner files an application under Section 14 of the Limitation Act, 1963, seeking exclusion of the period for which the present Writ Petition remained pending, the same shall be considered by the Appellate Authority in accordance with law.

5.

Learned counsel representing the Petitioner further prays for permission to file the Appeal physically.

6.

Learned counsel representing the Respondents submits that such permission has been granted previously as well. Accordingly, the Petitioner is granted permission to file the Appeal physically. ANIL KSHETARPAL, J. BHARAT PARASHAR, J. SEPTEMBER 22, 2026 s.godara/shah 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 23/09/2026 at 11:04:24

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.