M/S Asian Traders vs Principal Commissioner Of Department Of Trade And Taxes, Government Of NCT Of Delhi & Anr.

SANJEEV SACHDEVA, J. (ORAL)

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.

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

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

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.

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.

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.