BharatTaxGST

Khatu Shyam Advertising Through Its Proprietor Rahul Garg vs. Additional Commissioner Adjudication Dggsti, CGST Delhi North & Ors.

Original PDF →
W.P.(C)/15884/2025HC DelhiGSTCNR DLHC01079205202523 September 2026Bench: HON'BLE MR. JUSTICE BHARAT PARASHAR,HON'BLE MR. JUSTICE ANIL KSHETARPAL2 pages
For Petitioner: Mr. Antik Majumder, AdvFor Respondent: Mr. Anurag Ojha, SSC with Mr. Dipak Raj, Mr. Aryaman Singh Chouhan, Mr. Aditya Chaudhary, Advs. Mr. Ajay Kumar Pandey, SPC with Ms. Aayushi Pandey Adv. for UOI. Mr. Aditya Singla, SSC with Ms. Arya Suresh Nair, Adv. Ms. Vaishali Gupta, Panel Counsel (Civil) with Ms. Rashi Aggarwal, Adv. for GNCTD

No AI summary yet for this judgment.

Heard together (2 matters)

W.P.(C) 3312/2025
W.P.(C) 15884/2025

Read from the judgment's own cause title. This page is filed under one of them.

Cause title — parties, addresses and appearances
$~12 & 13 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010135932025 + W.P.(C) 3312/2025 KHATU SHYAM ADVERTISING THROUGH ITS PROPRIETOR RAHUL GARG .....Petitioner Through: Mr. Antik Majumder, Adv. versus ADDITIONAL COMMISSIONER ADJUDICATION DGGSTI, CGST DELHI NORTH & ORS. .....Respondents Through: Mr. Anurag Ojha, SSC with Mr. Dipak Raj, Mr. Aryaman Singh Chouhan, Mr. Aditya Chaudhary, Advs. Mr. Ajay Kumar Pandey, SPC with Ms. Aayushi Pandey Adv. for UOI. Mr. Aditya Singla, SSC with Ms. Arya Suresh Nair, Adv. Ms. Vaishali Gupta, Panel Counsel (Civil) with Ms. Rashi Aggarwal, Adv. for GNCTD. (13) # CNR No. DLHC010792052025 + W.P.(C) 15884/2025 KHATU SHYAM ADVERTISING THROUGH ITS PROPRIETOR RAHUL GARG .....Petitioner Through: Mr. Antik Majumder, Adv. versus ADDITIONAL COMMISSIONER ADJUDICATION DGGSTI, CGST DELHI NORTH & ORS. .....Respondents Through: Mr. Mudit Gupta, Ms. Priya Agarwal, Advs. Mr. Aditya Singla, SSC with Ms. Arya Suresh Nair, Adv.

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 24/09/2026 at 11:20:21

CORAM:

HON'BLE MR. JUSTICE ANIL KSHETARPAL

HON'BLE MR. JUSTICE BHARAT PARASHAR

O R D E R %

23.09.

2026

1.

Learned counsel representing the Petitioner prays for permission to withdraw the present Writ Petitions in order to avail remedy of appeal against the Impugned Order dated 14.11.2024 passed by the Adjudicating Authority.

2.

The present Writ Petitions are accordingly dismissed as withdrawn.

3.

A photocopy of the order passed today be kept in the connected matter.

ANIL KSHETARPAL, J.

BHARAT PARASHAR, J. SEPTEMBER 23, 2026 jai/ad

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 24/09/2026 at 11:20:21

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.