Delhi High Court - Orders
M/S. Technip Energies India Limited vs Employees P.F. Organisation & Anr on 29 April, 2026
$~26 to 28
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1242/2025 & CRL.M.A. 5597/2025
M/S. TECHNIP ENERGIES INDIA LIMITED .....Petitioner
Through: Ms. Tanisha Arora, Advocate
(through videoconferencing).
versus
EMPLOYEES P.F. ORGANISATION & ANR. .....Respondents
Through: Mr. Shivanath Mahanta, Adovocate
for R-1.
27
+ CRL.M.C. 1243/2025 & CRL.M.A. 5599/2025
M/S. TECHNIP ENERGIES INDIA LIMITED .....Petitioner
Through: Ms. Tanisha Arora, Advocate
(through videoconferencing).
versus
EMPLOYEES P.F. ORGANISATION & ANR. .....Respondents
Through: Mr. Shivanath Mahanta, Adovocate
for R-1.
28
+ CRL.M.C. 1282/2025 & CRL.M.A. 5729/2025
M/S. TECHNIP ENERGIES INDIA LIMITED .....Petitioner
Through: Ms. Tanisha Arora, Advocate
(through videoconferencing).
versus
EMPLOYEES P.F. ORGANISATION & ANR. .....Respondents
Through: Mr. Shivanath Mahanta, Adovocate
for R-1.
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 29/04/2026 at 22:08:42
CORAM:
HON'BLE MR. JUSTICE GIRISH KATHPALIA
ORDER
% 29.04.2026
1. Learned counsel for petitioner seeks and is allowed last opportunity to file rejoinder within four weeks.
2. Relist on 05.10.2026 in Advance List.
GIRISH KATHPALIA, J APRIL 29, 2026/dr 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 29/04/2026 at 22:08:42