Delhi High Court - Orders
Zomato Hyperpure Private Limited vs Government Of Nct Of Delhi & Anr on 6 April, 2026
$~101.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4089/2026 & CM APPL. 20026/2026, CM APPL.
20028/2026
ZOMATO HYPERPURE PRIVATE LIMITED .....Petitioner
Through: Mr. Rajshekhar Rao, Sr. Adv. with
Mr. Ashish Bhan, Mr. Aayush
Mitruka, Ms. Bhavya Shukla and Mr.
Lhotaksh Shively, Advs.
versus
GOVERNMENT OF NCT OF DELHI & ANR. .....Respondent
Through: Mr. Dhananjaya Mishra, Mr. Ayan
Rai, Mr. Amritesh Mohanty, Mr.
Navneet Dogra, Advs. for R-1.
Mr. Vaibhav Mishra, Senior Panel
Counsel with Mr. Raghav Sood, Mr.
Aditya Jha, Mr. Utsav Madan, Mr.
Satvik Bajaj and Ms. Smriti Dua,
Advs. for R-2
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 06.04.2026
1. Issue notice.
2. On behalf of respondent no.1, Mr. Dhananjay Mishra, leaned counsel has put in appearance and accepts notice, whereas, Mr. Vaibhav Mishra, learned Senior Panel Counsel has put in appearance and accepts notice on behalf of respondent no.2.
3. Let counter-affidavit be filed by the respondents separately within a period of four weeks. Two weeks' time, thereafter shall be available to the petitioner to file the rejoinder-affidavit.
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 08/04/2026 at 20:59:58
4. List on 06.08.2026.
5. Having regard to the overall facts and circumstances of the case, we in the meantime provide that operation and implementation of the order dated 17.03.2026 (Annexure P-1 appended to the writ petition) passed by the Additional District Magistrate, HQ/COS Revenue Department, GNCT of Delhi shall remain stayed provided the petitioner makes a deposit of Rs.1,50,00,000/- before the Registrar General of this Court within a period of four weeks.
6. The amount to be deposited under this order by the petitioner shall be kept in a nationalised bank in an interest bearing account.
DEVENDRA KUMAR UPADHYAYA, CJ TEJAS KARIA, J APRIL 06, 2026/j 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 08/04/2026 at 20:59:58