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M/S Jmd Enterprises Through Its Prop. Sh. Sanjay Yadav vs. Sales Tax Officer, Class Ii/Avato, Ward-78, Department Of Trade And Taxes I.P Estate, New Delhi-110

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W.P.(C)/6502/2025HC DelhiGSTCNR DLHC01030193202515 May 2025Bench: HON'BLE MS. JUSTICE PRATHIBA M. SINGH,HON'BLE MR. JUSTICE RAJNEESH KUMAR GUPTA2 pages
For Petitioner: Mr. Gaurav Gupta, AdvocateFor Respondent: Ms. Vaishali Gupta, Panel Counsel, CIVIL, GNCTD

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Cause title — parties, addresses and appearances
$~70 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6502/2025 & CM APPL. 29651/2025 M/S JMD ENTERPRISES THROUGH ITS PROP. SH. SANJAY YADAV .....Petitioner Through: Mr. Gaurav Gupta, Advocate. versus SALES TAX OFFICER, CLASS II/AVATO, WARD-78, DEPARTMENT OF TRADE AND TAXES I.P ESTATE, NEW DELHI-110002 .....Respondent Through: Ms. Vaishali Gupta, Panel Counsel, CIVIL, GNCTD. CORAM: JUSTICE PRATHIBA M. SINGH JUSTICE RAJNEESH KUMAR GUPTA

O R D E R % 15.05.2025

1.

This hearing has been done through hybrid mode. CM APPL. 29652/2025(for exemption)

2.

Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 6502/2025 & CM APPLs. 29651/2025

3.

This is a petition challenging the order dated 29th April, 2024 (hereinafter, ‘the impugned order’) passed by the Sales Tax Officer Class II/AVATO, Ward 78, whereby the GST Registration of the Petitioner has retrospectively been cancelled with effect from 2nd July, 2017. 4. A perusal of the impugned order would show that the basis for the cancellation of the GST Registration of the Petitioner is a suspicious transaction with one M/s Vardhman Trading Company.

5.

It is further submitted on behalf of the Petitioner that they have now 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 01/07/2025 at 19:56:59

filed an application for revocation of the order of GST cancellation i.e., the impugned order.

6.

Ld. counsel for the Petitioner submits that the revocation application filed by the Petitioner be decided at the earliest. Ld. Counsel for the Respondent has no objection to this.

7.

It is accordingly directed that the pending application for seeking revocation of the impugned order be decided within one month from the date of this order. The said decision shall be communicated to the Petitioner.

8.

All rights and contentions of the parties are left open.

9.

The petition is disposed of in said terms. Pending applications, if any, are also disposed of. PRATHIBA M. SINGH, J. RAJNEESH KUMAR GUPTA, J. MAY 15, 2025/da/ss 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 01/07/2025 at 19:56:59

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.