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Velldon Auto Industries vs. Commissioner Delhi Goods And Services Tax Department Of Trade And Taxes & Anr.

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W.P.(C)/7469/2026HC DelhiGSTCNR DLHC01024178202624 September 2026Bench: HON'BLE MR. JUSTICE BHARAT PARASHAR,HON'BLE MR. JUSTICE ANIL KSHETARPAL2 pages
For Petitioner: Ms. Pooja Vohra, AdvFor Respondent: Mr. Sumit K. Batra, Ms. Priyanka Jindal, Advs. for GNCTD

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Heard together (3 matters)

W.P.(C) 7369/2026
W.P.(C) 7450/2026
W.P.(C) 7469/2026

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

Cause title — parties, addresses and appearances
$~4 to 7 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010239412026 + W.P.(C) 7369/2026, CM APPL. 35899/2026 RIYA DIE MOULDS .....Petitioner Through: Ms. Pooja Vohra, Adv. versus COMMISSIONER OF DELHI GOODS AND SERVICES TAX & ANR. .....Respondents Through: Mr. Sumit K. Batra, Ms. Priyanka Jindal, Advs. for GNCTD. (5) # CNR No. DLHC010241352026 + W.P.(C) 7450/2026, CM APPL. 36221/2026 DISHU ENTERPRISES .....Petitioner Through: Ms. Pooja Vohra, Adv. versus COMMISSIONER OF DELHI GOODS AND SERVICES TAX DEPARTMENT OF TRADE AND TAXES & ANR. .....Respondents Through: Mr. Sumit K. Batra, Ms. Priyanka Jindal, Advs. for GNCTD. (6) # CNR No. DLHC010241782026 + W.P.(C) 7469/2026, CM APPL. 36265/2026 VELLDON AUTO INDUSTRIES .....Petitioner Through: Ms. Pooja Vohra, Adv. versus COMMISSIONER DELHI GOODS AND SERVICES TAX DEPARTMENT OF TRADE AND TAXES & ANR. .....Respondents Through: Mr. Sumit K. Batra, Ms.

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 26/09/2026 at 11:58:25

Priyanka Jindal, Advs. for GNCTD. (7) # CNR No. DLHC010240332026 + W.P.(C) 7471/2026, CM APPL. 36272/2026 INDIA PLASTO VISION INDUSTRIES .....Petitioner Through: Ms. Pooja Vohra, Adv. versus COMMISSIONER OF DELHI GOODS AND SERVICES TAX DEPARTMENT OF TRADE AND TAXES & ANR. .....Respondents Through: Mr. Sumit K. Batra, Ms. Priyanka Jindal, Advs. for GNCTD. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MR. JUSTICE BHARAT PARASHAR O R D E R % 24.09.2026

1.

After arguing for some time, learned counsel representing the Petitioners seeks permission to withdraw the present Writ Petitions in order to avail the alternative statutory remedy.

2.

The present Writ Petitions, along with the pending applications, are accordingly dismissed as withdrawn.

3.

A photocopy of the order passed today be kept in the connected matters. ANIL KSHETARPAL, J. BHARAT PARASHAR, J. SEPTEMBER 24, 2026 jai/pal 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 26/09/2026 at 11:58:25

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.