Delhi High Court - Orders
Sh. Umesh Kumar vs Union Of India & Ors on 3 July, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13975/2024
SH. UMESH KUMAR .....Petitioner
Through: None.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Anurag Ojha, SSC with Mr. Dipak
Raj, Mr. Deep Raj & Mr. Vibhor
Yadav, Advs. for R-2 to 4 & 6.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE RAJNEESH KUMAR GUPTA
ORDER
% 03.07.2025
1. This hearing has been done through hybrid mode.
CM APPL. 10254/20252. This is an application under Order IX Rule 4 of the Code of Civil Procedure, 1908 read with Rule 3A of Chapter 26 of the Delhi High Court Rules seeking restoration of the W.P.(C) 13975/2024, which was dismissed vide order dated 13th January, 2025.
3. A perusal of the order dated 13th January, 2025 would show that the petition was dismissed on the ground that the Petitioner had failed to place the order of the Appellate Authority dated 19 th February, 2024 on record despite repeated opportunities being provided. Even today there is no appearance on behalf of the Petitioner however, the order dated 19th February, 2024 has been placed on record.
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 04/07/2025 at 22:10:00
4. The Appellate Authority's order rejects the appeal against the cancellation of the GST registration of the Appellant on the ground of the appeal being time barred.
5. Since, none appears for the Petitioner, the application for restoration of the writ petition is dismissed.
PRATHIBA M. SINGH, J.
RAJNEESH KUMAR GUPTA, J.
JULY 3, 2025 kk/Ar.
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 04/07/2025 at 22:10:00