Delhi High Court - Orders
(106) Cox And Kings Global Services Pvt. ... vs Union Of India on 13 May, 2026
Author: Sachin Datta
Bench: Sachin Datta
$~106 & 107
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5052/2020 and CM APPLs.18230/2020, 35895/2022,
41435/2022
(106) COX AND KINGS GLOBAL SERVICES PVT. LTD......Petitioner
Through: Mr. Jasmeet Singh, Mr. Mahinder
Singh Hura, Mr. Saif Ali, Mr.
Pushpendra S. Bhadoriya, Mr. Vijay
Sharma, Mr. Ajith Williyam S., Mr.
Tranav Menon, Mr. Saurav, Mr.
Mehul Pant, Advs. for R2
versus
UNION OF INDIA .....Respondent
Through:Ms. Avshreya Pratap Sing Rudy
(CGSC) along with Ms. Usha Jamnal,
Ms. Nyasa Sharma, Mr. Ankit Khatri,
Advs.
+ W.P.(C) 5613/2020 and CM APPLs.20344/2020, 33616/2021,
28250/2026
(107) WORLD COMPLIANCE TECHNOLOGIES PVT LTD.....Petitioner
Through: Mr. Nidhesh Gupta (Sr. Adv) along
with Mr. Jasmeet Singh, Mr.
Mahinder Singh Hura, Mr. Saif Ali
Mr. Pushpendra S. Bhadoriya, Mr.
Vijay Sharma, Mr. Ajith Williyam S.,
Mr. Pranav Menon, Ms. Anita Sahani,
Mr. Saurav, Mr. Mehul Pant, Advs.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Ms. Avshreya Pratap Sing Rudy
(CGSC) along with Ms. Usha Jamnal,
Ms. Nyasa Sharma, Mr. Ankit Khatri,
Advs.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 13.05.2026 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 15/05/2026 at 22:05:05
1. Learned counsel for the respondents seeks an adjournment to place on record certain additional documents. Although the request is unjustified inasmuch as the present petition has been pending since 2020, in the interest of justice, re-notify on 20.05.2026 in the category of "Supplementary Matters".
2. The respondent is at liberty to file additional documents, if any, before the next date of hearing. Let an advance copy of the said documents be supplied to learned counsel for the petitioner.
3. The respondent is also directed to file a brief note of submissions before the next date of hearing. Let advance copy thereof be also supplied to learned counsel for the petitioner.
4. It is made clear that no further adjournment shall be granted in the matter.
SACHIN DATTA, J MAY 13, 2026/uk 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 15/05/2026 at 22:05:05