Bee Kay Wires Private Limited vs. Assistant Commissioner Delhi GST & Ors.

W.P.(C)/11861/2021HC DelhiGSTCNR DLHC01032470202116 January 2023Bench: HON'BLE MR. JUSTICE VIBHU BAKHRU,HON'BLE MR. JUSTICE AMIT MAHAJAN2 pages

For Petitioner: Mr Saurabh Singhal, AdvocateFor Respondent: Mr Anuj Aggarwal, ASC, GNCTD with Ms Ayushi Bansal, Mr Sanyam Suri and Ms Arshya Singh, Advocates for R-1 & 5. Mr Satish Kumar, Senior Standing Counsel for R-2 with Ms Vaishali Goyal and Mr Dhruv, Advocates. Ms Arunima Dwivedi, Senior Standing Counsel with Ms Pinky Pawar...

AI SummaryWithdrawn

Facts

The petitioner, Bee Kay Wires Private Limited, filed a writ petition before the Delhi High Court challenging an action or order by the Assistant Commissioner, Delhi GST, and other respondents. The specific tax period(s) and the amount in dispute are not recorded in the judgment. The procedural history that led to the filing of the petition is also not detailed. The core of the matter involved a grievance concerning the petitioner's input tax credit register.

Held

The Court noted the submission by the learned counsel for the petitioner that the petitioner's grievance had been addressed because the input tax credit register was unblocked. Consequently, the petitioner sought to withdraw the present petition. The Court, in light of the petitioner's request and the stated resolution of the grievance, dismissed the petition as withdrawn. All rights and contentions of the parties were expressly reserved. No specific findings were made on the merits of any legal issue, as the matter was resolved by withdrawal.

Key Issues

1. Whether the petitioner's grievance regarding the input tax credit register has been addressed? The petitioner argued that their grievance stands addressed as the input tax credit register has been unblocked. They did not present any further arguments or rely on specific provisions, circulars, or precedents. The respondents' contentions are not recorded in the judgment as the petition was withdrawn at the outset.

AI-generated summary — verify with the full judgment below

Cause title — parties, addresses and appearances

$~36 * IN THE HIGH COURT OF DELHI AT NEW DELHI + W.P.(C) 11861/2021 BEE KAY WIRES PRIVATE LIMITED ..... Petitioner Through: Mr Saurabh Singhal, Advocate. versus ASSISTANT COMMISSIONER DELHI GST & ORS. ..... Respondents Through: Mr Anuj Aggarwal, ASC, GNCTD with Ms Ayushi Bansal, Mr Sanyam Suri and Ms Arshya Singh, Advocates for R-1 & 5. Mr Satish Kumar, Senior Standing Counsel for R-2 with Ms Vaishali Goyal and Mr Dhruv, Advocates. Ms Arunima Dwivedi, Senior Standing Counsel with Ms Pinky Pawar, Mr Aakash Pathak and Mr Harshit Sharma, Advocates for R-3. Mr Asheesh Jain, CGSC with Mr Gaurav Kumar and Mr Vishal Kumar, Advocates for R-4. CORAM: HON'BLE MR. JUSTICE VIBHU BAKHRU HON'BLE MR. JUSTICE AMIT MAHAJAN

O R D E R % 16.01.2023

The learned counsel appearing for the petitioner states that the petitioner’s grievance stands addressed as the input tax credit register stands unblocked. He seeks to withdraw the present petition. 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 09/06/2026 at 20:03:07

The petition is dismissed as

The judgment continues below.

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