Delhi High Court - Orders
Bls International Services Limited vs Union Of India & Ors on 13 February, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~51 to 53
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14850/2024
BLS INTERNATIONAL SERVICES LIMITED .....Petitioner
Through: Mr. Naman Joshi, Ms. Ritika Vohra,
Ms. Amber Tickoo and Mr. Verdaan
Jain, Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr.Rakesh Kumar CGSC with
Mr.Sunil, Adv and Mr.Gokul Sharma,
GP for UoI.
Ms.Nidhi Raman, CGSC with
Mr.Zubin Singh, Adv.
Ms.Akshi Bali, Legal Consultant for
R-1 & 2.
Ms.Megna Mishra, Ms.Tahira
Karanjawala, Mr.Arjun Sharma and
Mr.Aman Mehta, Advs for R-3.
52
+ W.P.(C) 16145/2024
BLS INTERNATIONAL SERVICES LIMITED .....Petitioner
Through: Mr. Naman Joshi, Ms. Ritika Vohra,
Ms. Amber Tickoo and Mr. Verdaan
Jain, Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr.Rakesh Kumar CGSC with
Mr.Sunil, Adv and Mr.Gokul Sharma,
GP for UoI.
Ms.Akshi Bali, Legal Consultant for
R-1 & 2.
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 17/02/2025 at 22:54:54
Ms.Megna Mishra, Ms.Tahira
Karanjawala, Mr.Arjun Sharma and
Mr.Aman Mehta, Advs for R-3.
53
+ W.P.(C) 456/2025
BLS INTERNATIONAL SERVICES LIMITED .....Petitioner
Through: Mr. Naman Joshi, Ms. Ritika Vohra,
Ms. Amber Tickoo and Mr. Verdaan
Jain, Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms.Nidhi Raman, CGSC with
Mr.Zubin Singh, Adv.
Ms.Akshi Bali, Legal Consultant for
R-1 & 2.
Ms.Megna Mishra, Ms.Tahira
Karanjawala, Mr.Arjun Sharma and
Mr.Aman Mehta, Advs for R-3.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 13.02.2025 CM APPL. 8738/2025 in W.P.(C) 14850/2024 (Withdrawal) CM APPL. 8726/2025 in W.P.(C) 16145/2024 (Withdrawal) CM APPL. 8737/2025 in W.P.(C) 456/2025 (Withdrawal)
1. Heard learned counsel for the parties.
2. Learned counsel for the petitioner states that he has instructions to withdraw the present writ petitions.
3. Learned counsel representing the respondents do not have any objections to the said prayer.
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 17/02/2025 at 22:54:54
4. Accordingly, the writ petitions are dismissed as withdrawn.
5. The dates already fixed i.e. 20.02.2025 and 24.03.2025 stand cancelled.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J FEBRUARY 13, 2025/MJ 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 17/02/2025 at 22:54:55