M/S Nikita Industries PVT. LTD. vs. Directorate General Of GST Intelligence, Gurugram Zonal Unit Dggi, Gzu & Anr.

W.P.(C)/6711/2024HC DelhiGSTCNR DLHC01027099202425 July 2024Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE SACHIN DATTA1 pages

For Petitioner: Advocate (appearance not given)For Respondent: Mr. Harpreet Singh, SSC along with Ms. Suhani Mathur, Ms. Saloni Gupta, Mr. Balwant Singh, Ms. Deepika Sharma, Mr. Parasram Bairagi and Mr. Vinod Kumar, Advs

AI SummaryDismissed

Facts

The petitioner, M/s Nikita Industries Pvt. Ltd., filed a writ petition before the Delhi High Court. The respondents were the Directorate General of GST Intelligence, Gurugram Zonal Unit (DGGI, GZU) and another respondent. The petitioner filed an application seeking to withdraw the petition. The High Court considered this application for permission to withdraw.

Held

The Court considered the application filed by the petitioner seeking to withdraw the writ petition. For the reasons stated in the application, the Court allowed the withdrawal. Consequently, the writ petition was dismissed as withdrawn. The hearing scheduled for August 12, 2024, was cancelled. No specific findings on GST provisions or the merits of the original petition were made as the case was dismissed on procedural grounds.

Key Issues

1. Whether the petitioner should be granted permission to withdraw the writ petition. This issue turns on the petitioner's right to withdraw their case. The petitioner argued for withdrawal. The respondents' arguments on this issue are not recorded in the judgment.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~75 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 6711/2024 M/S NIKITA INDUSTRIES PVT. LTD. .....Petitioner Through: Advocate (appearance not given) versus DIRECTORATE GENERAL OF GST INTELLIGENCE, GURUGRAM ZONAL UNIT DGGI, GZU & ANR......Respondents Through: Mr. Harpreet Singh, SSC along with Ms. Suhani Mathur, Ms. Saloni Gupta, Mr. Balwant Singh, Ms. Deepika Sharma, Mr. Parasram Bairagi and Mr. Vinod Kumar, Advs. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE SACHIN DATTA % 25.07.2024

O R D E R

This is an application filed by the petitioner seeking to withdraw the above captioned petition. CM APPL.41688/2024 (permission to withdraw the petition)

For the reasons stated in the application, the above captioned petition is dismissed as withdrawn.

The hearing scheduled on 12.08.2024 is cancelled.

VIBHU BAKHRU, J

SACHIN DATTA, J JULY 25, 2024/cl 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 03/07/2025 at 21:

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