Indian Kanoon - Search engine for Indian Law

Supreme Court - Daily Orders

Bls E-Services Ltd vs Union Of India on 19 March, 2026

                                                  1

     ITEM NO.39                              COURT NO.5                 SECTION XIV

                              S U P R E M E C O U R T O F     I N D I A
                                      RECORD OF PROCEEDINGS

               Petition(s) for Special Leave to Appeal (C)     No(s).     6575/2026

     [Arising out of impugned final judgment and order dated 06-02-2026
     in WPC No. 1533/2026 passed by the High Court of Delhi at New
     Delhi]

     BLS E-SERVICES LTD.                                           Petitioner(s)

                                                VERSUS

     UNION OF INDIA & ANR.                                         Respondent(s)

     IA No. 49862/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 53429/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES WITH Diary No(s). 13119/2026 (XIV) IA No. 69659/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 69658/2026 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER Date : 19-03-2026 These matters were called on for hearing today.

CORAM :

HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) :

Mr. Naman Joshi, Adv.

Ms. Amber Tickoo, Adv. Mr. Pushpendra Singh Bhadoriya, Adv. Mr. Pranav Menon, Adv. Mr. Jasmeet Singh, AOR For Respondent(s) :

Mr. K M Nataraj, A.S.G. Mr. Sudarshan Lamba, AOR Mr. Sharath Nambiar, Adv.

Mr. Anmol Chandan, Adv. Ms. Indira Bhakar, Adv.

Reason: Mr. Pradyumna Tyagi, Adv.

UPON hearing the counsel the Court made the following O R D E R List on 16.04.2026.

Interim order to continue till the next date of hearing.

(NISHA KHULBEY) (POONAM VAID) COURT MASTER(SH) ASSISTANT REGISTRAR