Aarif vs. Sh. Vijary Kumar

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CONT.CAS(C)/1017/2025HC DelhiGSTCNR DLHC01042923202514 July 2025Bench: HON'BLE MR. JUSTICE ANISH DAYAL2 pages
For Petitioner: Mr. Jitin Singhal, AdvFor Respondent: Mr. Shashan Sharma, CGSC

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Cause title — parties, addresses and appearances
$~98 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1017/2025 AARIF .....Petitioner Through: Mr. Jitin Singhal, Adv. versus SH. VIJARY KUMAR .....Respondent Through: Mr. Shashan Sharma, CGSC CORAM: HON'BLE MR. JUSTICE ANISH DAYAL

O R D E R %

14.07.

2025 CM APPL. 40937/2025

1.

Exemption allowed, subject to all just exceptions.

2.

Application stands disposed of. CONT.CAS(C) 1017/2025

1.

This petition alleges wilful disobedience of order dated 27th February 2025, wherein the following directions were passed: 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 17/07/2025 at 11:44:24

2.

The context of this petition is regarding petitioner’s cancellation of GST registration. Pursuant to the said order, a representation was made on 29th April 2025, however, the issue has still not been complied with.

3.

Mr. Shashank Sharma, Standing Counsel for respondent, appears and states on instructions that, there has been some communication gap and this issue will be resolved within the next 2 weeks.

4.

On this assurance from counsel for respondent, this petition is disposed of.

5.

In the event, there is still lack of compliance, petitioner will be at liberty to revive this petition and proceedings in contempt shall be initiated against the concerned officer.

6.

Petition stands disposed.

7.

Order be uploaded on the website of this Court. ANISH DAYAL, J JULY 14, 2025/sm/sp+tk 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 17/07/2025 at 11:44:24

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.