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High CourtsDivision Bench(2024) 02 DEL CK 3823

M/s Shree Shakti Sales vs Principal Commissioner of Department of Trade and Taxes, Government of NCT of Delhi

Delhi High Court · Decided on 23 February 2024

HON’BLE JUDGES
Sanjeev Sachdeva, J · Ravinder Dudeja, J
RESULT
Disposed Of
CASE NUMBER
W.P.(C) 2745/2024 & CM APPL. 11169/2024

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Judgment

6 paragraphs · 157 words

SANJEEV SACHDEVA, J. (ORAL)

1.

Learned counsel for petitioner submits that on account of a typical graphical error in the prayer paragraph, it is mentioned that the petitioner had closed his business on 02.07.2022 whereas petitioner had closed his business on 05.04.2021. This statement is taken on record.

2.

Petitioner seeks a direction to respondent to allow the application of the petitioner seeking cancellation of its GST registration.

3.

As per the petitioner, petitioner had closed his business on 05.04.2021 and applied for cancellation of the registration on the same date. The application is still pending.

4.

Issue notice. Notice accepted by learned counsel appearing for respondents.

5.

In view of the facts and circumstances, this petition is disposed of directing the respondents to process the application of petitioner seeking cancellation of its GST registration and dispose of the same, if not already done, within the period of two weeks from today with intimation to the petitioner.