Delhi High Court - Orders
Sharp Business System (India) Ltd ... vs Commissioner Of Delhi Goods And Service ... on 24 March, 2026
$~156
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3729/2026 & CM APPL. 18298/2026
SHARP BUSINESS SYSTEM (INDIA) LTD THROUGH
AUTHORIZED SIGNATORY ARJUN KUMAR .....Petitioner
Through: Mr. Rajesh Mahna and Mr.
Ramanand Roy, Advs.
versus
COMMISSIONER OF DELHI GOODS AND SERVICE TAX
& ANR. .....Respondents
Through: Mr. Sumit K. Batra with Ms. Priyanka
Jindal, Advs. (GNCTD)
CORAM:
HON'BLE MR. JUSTICE NITIN WASUDEO SAMBRE
HON'BLE MR. JUSTICE AJAY DIGPAUL
ORDER
% 24.03.2026
1. Issue notice.
2. Mr. Sumit K. Batra, learned counsel waives notice for respondents.
3. We permit the respondents to place on record their response in the form of affidavit within a period of four weeks from today. Rejoinder thereto, if any, be filed within two weeks thereafter.
4. List on 28th July 2026.
NITIN WASUDEO SAMBRE, J AJAY DIGPAUL, J MARCH 24, 2026/ar/dd 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 25/03/2026 at 21:37:46