Delhi High Court - Orders
Tata Steel Long Products Limited vs Union Of India & Anr on 24 February, 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
TATA STEEL LONG PRODUCTS LIMITED .....Petitioner
Through: Mr. V. Shyammohan, Ms. Anshika
Bajpai & Ms. Vrinda Goel, Advs.
versus
UNION OF INDIA & ANR .....Respondents
Through: Ms. Radhika Bishwajit Dubey, CGSC
with Ms. Gurleen Kaur Waraich & Mr.
Kritarth Upadhyay, Advs.
17
+ W.P.(C) 11441/2016
SKS ISPAT & POWER LIMITED .....Petitioner
Through: Mr Atul Shanker Mathur, Ms Priya
Singh and Mr Umang Katariya, Advs.
versus
UNION OF INDIA & ANR .....Respondents
Through: Mr. Rakesh Kumar, SPC with Mr.
Sunil, Adv
18
+ W.P.(C) 7227/2025 & CM APPL. 32616/2025
TATA STEEL LIMITED .....Petitioner
Through: Mr Gaurav Juneja, Mr Aayush Jain,
Mr Rahul Sangwan, Advocates
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr Vikram Jetly, CGSC with Ms
Shreya Jetly, Advocate for
Respondents No. 1 And 2/UOI
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE MADHU JAIN
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 26/02/2026 at 20:33:57
ORDER
% 24.02.2026
1. This hearing has been done through hybrid mode. CM APPL. 32616/2025 (for exemption) in W.P.(C) 7227/2025
2. Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 4379/2015 & CM APPL. 6950/2018, CM APPL. 43172/2024 W.P.(C) 11441/2016 W.P.(C) 7227/2025
3. Adjournment is sought on behalf of ld. Counsel for the Petitioner, the same is not opposed.
4. It is made clear that no further adjournments shall be granted in these matters. No adjournment slips shall be entertained in these cases.
5. Let rejoinder be filed in W.P.(C) 7227/2025, within a period of four weeks.
6. List on 4th May, 2026.
PRATHIBA M. SINGH, J.
MADHU JAIN, J.
FEBRUARY 24, 2026 Rahul/sm 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 26/02/2026 at 20:33:57