Delhi High Court - Orders
Delhi Jal Board vs Wpil Ltd. Consortium on 12 May, 2026
Author: Subramonium Prasad
Bench: Subramonium Prasad
$~43 & 44
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 236/2022 & I.A. 8462/2022, I.A. 8463/2022
DELHI JAL BOARD .....Petitioner
Through:
versus
WPIL LTD. CONSORTIUM .....Respondent
Through: Mr. Akshay Chandra and Mr. Anand
Kumar Rai, Advocates
+ OMP (ENF.) (COMM.) 163/2025 & EX.APPL.(OS) 536/2026
WPIL LTD CONSORTIUM .....Decree Holder
Through: Mr. Akshay Chandra and Mr. Anand
Kumar Rai, Advocates
Ms. Avsi Malik, Mr. Abhinav
Sharma, Mr. Ujjwal Jain, Advs.
versus
DELHI JAL BOARD .....Judgement Debtor
Through:
CORAM:
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 12.05.2026
1. Learned Counsel appearing for the Delhi Jal Board seeks an adjournment on the ground of personal difficulty.
2. List on 16.09.2026.
3. Written submissions are not 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 14/05/2026 at 21:08:00
4. Learned Counsels for the parties are directed to ensure that the written submissions are placed on record before the next date of hearing.
SUBRAMONIUM PRASAD, J MAY 12, 2026 Rahul 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 14/05/2026 at 21:08:00