BharatTaxGST

M S R L Polymer PVT LTD Through Its Ar Sh Akhilesh Kumar Maurya & Ors. vs. Office Of The Commissioner CGST Delhi South Commissionerate, Through Its Commissioner & Anr.

Original PDF →
W.P.(C)/15706/2025HC DelhiGSTCNR DLHC01077936202528 September 2026Bench: HON'BLE MR. JUSTICE ANIL KSHETARPAL,HON'BLE MR. JUSTICE BHARAT PARASHAR2 pages
For Petitioner: Mr. R. P. Singh, Mr. Nirmal Dixit and Ms. Purva Dewangan, AdvsFor Respondent: Mr. Aditya Singla, SSC

No AI summary yet for this judgment.

Cause title — parties, addresses and appearances
$~19 * IN THE HIGH COURT OF DELHI AT NEW DELHI # CNR No. DLHC010779362025 + W.P.(C) 15706/2025 and CM APPL. 64296/2025 M S R L POLYMER PVT LTD THROUGH ITS AR SH AKHILESH KUMAR MAURYA & ORS. .....Petitioners Through: Mr. R. P. Singh, Mr. Nirmal Dixit and Ms. Purva Dewangan, Advs. versus OFFICE OF THE COMMISSIONER CGST DELHI SOUTH COMMISSIONERATE, THROUGH ITS COMMISSIONER & ANR. .....Respondents Through: Mr. Aditya Singla, SSC. CORAM: HON'BLE MR. JUSTICE ANIL KSHETARPAL HON'BLE MR. JUSTICE BHARAT PARASHAR

O R D E R % 28.09.2026 CM APPL. 18110/2026 [For condonation of delay in filing the Rejoinder]

1.

By way of the present application, the Petitioner seeks condonation of delay of thirty-three (33) days in filing the Rejoinder.

2.

For the reasons, as stated in the application, the same is allowed and the delay is condoned. The Rejoinder is taken on record.

3.

The application is disposed of. W.P.(C) 15706/2025

4.

During the pendency of the present Writ Petition, rectified order dated 23.01.2026 has been passed while rectifying the Order-in- Original dated 31.01.2025. 5. The Petitioner has remedy of Appeal against the order dated 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 29/09/2026 at 12:47:21

23.01.

2026. 6. Learned counsel representing the Petitioner does not dispute the aforesaid availability of alternative remedy of Appeal, however, he submits that the Petitioner should be granted some time to file the Appeal.

7.

Keeping in view the peculiar facts and circumstances of the present case, the present Writ Petition, along with pending application, is disposed of while permitting the Petitioner to file the Appeal, within a period of next four (04) weeks, which shall be decided on merits and shall not be rejected on the ground of limitation. ANIL KSHETARPAL, J. BHARAT PARASHAR, J. SEPTEMBER 28, 2026 s.godara/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 29/09/2026 at 12:47:21

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.