BharatTaxGST

M/S Sunrise INDIA vs. Sh. Parmod Kumar

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CONT.CAS(C)/1298/2024HC DelhiGSTCNR DLHC01052030202422 May 2025Bench: HON'BLE MR. JUSTICE ANISH DAYAL1 pages
For Petitioner: NoneFor Respondent: Mr. Shubham Tyagi SSC CBIC

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Cause title — parties, addresses and appearances
$~49 * IN THE HIGH COURT OF DELHI AT NEW DELHI + CONT.CAS(C) 1298/2024 M/S SUNRISE INDIA .....Petitioner Through: None. versus SH. PARMOD KUMAR .....Respondent Through: Mr. Shubham Tyagi SSC CBIC CORAM: HON'BLE MR. JUSTICE ANISH DAYAL

O R D E R %

22.05.

2025

1.

No one appears for the petitioner.

2.

Mr. Shubham Tyagi, SSC, appears for Central Board of Indirect Taxes and Customs (‘CBIC’) and states that compliance report has been filed and petitioner’s application for cancellation of GST has been approved.

3.

Accordingly, the petition is disposed of.

4.

Order be uploaded on the website of this Court. ANISH DAYAL, J MAY 22, 2025/RK/bp Click here to check corrigendum, if any 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 01:17:45

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.