M/S Asian Traders vs Principal Commissioner Of Department ...

Delhi High Court

M/S Asian Traders vs Principal Commissioner Of Department ... on 18 March, 2024

Author: Sanjeev Sachdeva

Bench: Sanjeev Sachdeva

                          $~42

                          *        IN THE HIGH COURT OF DELHI AT NEW DELHI

                                                                 Judgment delivered on: 18.03.2024

                          +        W.P.(C) 4065/2024 & CM APPL. 16627/2024

                          M/S ASIAN TRADERS                                       ..... Petitioner

                                                     versus

                          PRINCIPAL COMMISSIONER OF DEPARTMENT OF TRADE
                          AND TAXES, GOVERNMENT OF NCT OF DELHI
                                                               ..... Respondents

                          Advocates who appeared in this case:


                          For the Petitioner:        Mr. Pranay Jain, Advocate.

                          For the Respondents:       Mr. Rajiv Aggarwal, ASC
                                                     ,,

                          CORAM:-
                          HON'BLE MR. JUSTICE SANJEEV SACHDEVA
                          HON'BLE MR. JUSTICE RAVINDER DUDEJA

                                                 JUDGMENT

SANJEEV SACHDEVA, J. (ORAL)

1. Petitioner seeks a direction to the respondent to allow the application of the petitioner seeking cancellation of the GST registration with effect from 30.05.2023.

2. Issue notice. Notice is accepted by learned counsel appearing for the respondent.

3. With the consent of the parties, the petition is taken up for hearing today.

4. Petitioner applied for cancellation of the GST registration on 30.05.2023. However, the application was rejected by an order dated 07.12.2023. Thereafter petitioner applied again on 14.12.2023 on which a query was raised on 19.01.2024 which as per the petitioner has been duly replied to, however, the application has not yet been disposed of.

5. In view of the above, the petition is disposed of directing the respondent to dispose of the application of the petitioner seeking cancellation of the GST registration within a period of four weeks from today.

6. It is clarified that this Court has neither considered nor commented upon the merits and contentions of the either party. All rights and contentions of the parties are reserved.

SANJEEV SACHDEVA, J RAVINDER DUDEJA, J MARCH 18, 2024 'rs' Signature Not Verified W.P.(C) 4065/2024 Page 2 of 2 Digitally Signed By:RASHIM KAPOOR Signing Date:22.03.2024 13:25:13