Delhi High Court - Orders
Biological E Limited vs Central Medical Services Society ... on 4 December, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~3
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 17373/2025 & CM APPL. 71723/2025
BIOLOGICAL E LIMITED .....Petitioner
Through: Mr.Dayan Krishnan, Sr.Adv. with
Mr.Rishi Agrawala, Mr.Ankur Saigal,
Mr.Chanan Parwani, Ms.Tejaswi
Chaudhary and Ms.Muskan Sethi,
Advs.
versus
CENTRAL MEDICAL SERVICES SOCIETY (CMSS) & ANR.
.....Respondents
Through: Ms.Aakansha Kaul, Adv. with
Mr.Aman Sahani, Ms.Ashima Chopra
and Mr.Saptarshi Sarmah, Advs. for
R-1/CMSS.
Mr.Jagdish Chandra Solanki, CGSC
with Mr.Sanjay Pal, GP and
Mr.Siddharth Bajaj, Advs. for R-2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 04.12.2025 CM APPL. 76441/2025 (for impleadment)
1. Heard the learned counsel for the parties.
2. This is an application moved on behalf of the petitioner seeking impleadment of (i) M/s. Indian Immunologicals and (ii) M/s. Serum Institute of India Private Limited, as party respondents.
3. For the reasons stated in the application, the same is allowed and 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 08/12/2025 at 20:53:38 accordingly, (i) M/s. Indian Immunologicals and (ii) M/s Serum Institute of India Private Limited are impleaded as party respondent no.3 and 4 respectively.
4. The amended memo of parties filed by the petitioner is taken on record.
5. The application stands disposed of.
CM APPL. 76442/2025 (for amendment of the writ petition by petitioner)
6. Heard the learned counsel for the parties.
7. This is an application moved on behalf of the petitioner seeking amendment in the writ petition. For the reasons stated in the application, the same is allowed. The amended writ petition is taken on record.
8. The application stands disposed of.
W.P.(C) 17373/2025 & CM APPL. 71723/2025
9. Issue notice to the respondents, returnable on 22.12.2025.
10. On behalf of respondent no.1, Ms.Aakansha Kaul, learned counsel has put in appearance and accepts notice and whereas Sh. Jagdish Chandra Solanki, learned CGSC appears for respondent no.2 and accepts notice.
11. On the petitioner taking steps, notice be issued to the newly impleaded respondent no.3 and 4, by all permissible modes.
12. In the meantime, counter affidavit shall be filed by the respondent no.1 within a period of two weeks. Rejoinder thereto, if any, be filed before the next date of listing.
DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J DECEMBER 4, 2025 "shailndra"
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 08/12/2025 at 20:53:38