BharatTaxGST

M/S Ir Computer Traders vs. Principal Commissioner Of Goods And Service Tax East Delhi

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W.P.(C)/2116/2025HC DelhiGSTCNR DLHC01008163202523 July 2025Bench: HON'BLE MR. JUSTICE YASHWANT VARMA,HON'BLE MR. JUSTICE HARISH VAIDYANATHAN SHANKAR1 pages
For Petitioner: Mr. Pranay Jain, AdvFor Respondent: Ms. Anushree Narain, SSC, with Mr. Naman Choula, Adv

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Cause title — parties, addresses and appearances
$~78 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 2116/2025 M/S IR COMPUTER TRADERS .....Petitioner Through: Mr. Pranay Jain, Adv. versus PRINCIPAL COMMISSIONER OF GOODS AND SERVICE TAX EAST DELHI .....Respondent Through: Ms. Anushree Narain, SSC, with Mr. Naman Choula, Adv. CORAM: JUSTICE PRATHIBA M. SINGH JUSTICE RAJNEESH KUMAR GUPTA

O R D E R % 23.07.2025

1.

This hearing has been done through hybrid mode.

2.

Ld. Counsel for the Petitioner seeks liberty to withdraw the present petition as the Petitioner has applied for a new registration and does not wish to press the challenge to the impugned order and Show Cause Notice vide which the Petitioner’s GST registration has been cancelled.

3.

The petition is dismissed as withdrawn. PRATHIBA M. SINGH, J. RAJNEESH KUMAR GUPTA, J. JULY 23, 2025 kk/Ar. 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 26/07/2025 at 13:02:12

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.