Delhi High Court - Orders
Tata Steel Long Products Limited vs Union Of India & Anr on 4 May, 2026
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~16 to 18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4379/2015 & CM APPL. 6950/2018, CM APPL.
43172/2024, CM APPL. 29376/2026
TATA STEEL LONG PRODUCTS LIMITED .....Petitioner
Through: Mr Rajshekhar Rao Senior Adv. with
Mr. Kuriakose Varghese, Mr
V.Shyamohan, Ms Anshika Bajpai,
Ms Vrinda Goel & Mr Rajarshy Roy,
Advs.
versus
UNION OF INDIA & ANR .....Respondents
Through: Ms. Radhika Bishwajit Dubey, CGSC
with Ms. Gurleen Kaur Waraich, Mr.
Kritarth Upadhyay & Mr. Amulya Dev
Mishra, Advs. for UOI.
17 WITH
+ W.P.(C) 11441/2016
SKS ISPAT & POWER LIMITED .....Petitioner
Through: None.
versus
UNION OF INDIA & ANR .....Respondents
Through: Mr. Rakesh Kumar, SPC.
18 AND
+ W.P.(C) 7227/2025
TATA STEEL LIMITED .....Petitioner
Through: Mr Rajshekhar Rao, Sr Adv. with Mr
Gaurav Juneja, Mr Aayush Jain, Mr
Rahul Sangwan, & Mr Rajarshi Roy,
Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr Vikram Jetly, CGSC with Ms
Shreya Jetly, Advocate for R-1&2.
Mr. J K Das, Senior Advocate with
Mr. Sandeep Devashish Das, Mr.
Lokesh Kumar, Mr. Reyansh Naarang,
Advocates for Respondent No. 3
W.P.(C) 4379/2015 & connected matters Page 1 of 3
This is a digitally signed order.
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The Order is downloaded from the DHC Server on 07/05/2026 at 20:41:21
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
ORDER
% 04.05.2026
1. This hearing has been done through hybrid mode. CM APPL. 43172/2024 in W.P.(C) 4379/2015
2. The present application has been filed by the Petitioner under Order VI Rule 17 read with Section 151 of the Code of Civil Procedure,1908 seeking amendment of the present petition.
3. As per the Petitioner, the present amendment has been necessitated due to the enactment of the Mineral Laws (Amendment) Act, 2020, which came into effect on 13th March, 2020.
4. The Petitioner wishes to add certain further facts and grounds in respect thereof.
5. The Court has perused the amendments. Since, the enactment has come into effect during the pendency of the present petition, the writ petition is permitted to be amended, subject to all objections on merits being left open.
6. The amended writ petition is taken on record.
7. Let the counter affidavit to the amended writ petition be filed by 10th July, 2026.
8. Application is allowed and disposed of accordingly. CM APPL. 29376/2026 in W.P.(C) 4379/2015
9. The present application has been filed by the Petitioner under Section 151 of the Code of Civil Procedure, 1908, seeking amendment of cause title.
10. For the reasons stated in the application, the name of the Petitioner is changed from 'TATA Steel Long Products Limited' to 'TATA Steel W.P.(C) 4379/2015 & connected matters Page 2 of 3 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 07/05/2026 at 20:41:21 Limited.'
11. The Registry is directed to amend the cause title in the cause list.
12. Application is allowed and disposed of accordingly. W.P.(C) 4379/2015 & CM APPL. 6950/2018, W.P.(C) 11441/2016, W.P.(C) 7227/2025
13. In W.P.(C) 7227/2025, certain fresh filing has been done by Respondent No.3 - Odisha Industrial Infrastructure Development Corporation. Let the same be exchanged with the ld. Counsel appearing for Union of India.
14. Ld. Counsels for the parties are permitted to file their written submissions at least one week before the next date.
15. In addition, let Court notice be issued to Ms. Samapika Biswal, Standing Counsel, Government of Orissa. The contact details are as under:
● Mobile No.: 9406951592
16. If the said Respondent wishes to place on record any submissions, they may do so by 6th July, 2026.
17. List these matters for hearing on 23rd July, 2026.
PRATHIBA M. SINGH, J.
MADHU JAIN, J.
MAY 4, 2026 Rahul/sm W.P.(C) 4379/2015 & connected matters Page 3 of 3 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 07/05/2026 at 20:41:21