Delhi High Court - Orders
M/S Shivam Enterprises vs Govt Of Nct Of Delhi on 12 March, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~109, 151 to 154, 156 to 158
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3131/2026 CM APPL. 15090/2026 CM APPL. 15091/2026
CM APPL. 15092/2026
M/S SHIVAM ENTERPRISES .....Petitioner
Through: Ms. Stuti Jain, Mr. Akshu Jain, Ms.
Vishwa Bharti, Ms. Afreen Saba and
Mr. Amogh Dombe, Advs.
versus
GOVT OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv., Mr.
Tushar Sannu, Mr. Fajallu Rehman,
Ms. Saudamini Sharma, Mr. Samrat
Pasriccha, Ms. Chanya Jaitly and Ms.
Adeti Salooja, Advs. along with Mr.
Dinesh Kumar Dy. Director, Harsh
Swaroop DDH(North), Rohit Meena,
Director, Pradeep Gupta ADG [PWD
Horticulture]
151
+ W.P.(C) 2928/2026 CM APPL. 14122/2026 CM APPL. 14123/2026
DELTA CORPORATION .....Petitioner
Through: Ms. Stuti Jain, Mr. Akshu Jain, Ms.
Vishwa Bharti, Ms. Afreen Saba and
Mr. Amogh Dombe, Advs.
versus
GOVT OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv. with Mr.
Tushar Sannu, Ms. Saudamini
Sharma, Mr. Samrat Pasriccha, Ms.
Chanya Jaitly, Ms. Nayoleeka Purty
and Ms. Adeti Salooja, Advs.
152
+ W.P.(C) 2934/2026 CM APPL. 14143/2026 CM APPL. 14144/2026
ADVANCE NURSERY LANDSCAPING
COMPANY .....Petitioner
Through: Mr. Akshu Jain, Ms. Stuti Jain, Ms.
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 17/03/2026 at 20:49:39
Vishwa Bharti and Ms. Afreen Saba,
Mr. Amogh Dombe, Advs.
versus
GOVT OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv. with Mr.
Tushar Sannu, Ms. Saudamini
Sharma, Mr. Samrat Pasriccha, Ms.
Chanya Jaitly, Ms. Nayoleeka Purty
and Ms. Adeti Salooja, Advs.
153
+ W.P.(C) 2951/2026 CM APPL. 14208/2026 CM APPL. 14209/2026
M/S CHANDRA FARMS AND NURSERY .....Petitioner
Through: Mr. Akshu Jain, Ms. Stuti Jain, Ms.
Vishwa Bharti and Ms. Afreen Saba,
Advs.
versus
GOVT OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv. with Mr.
Tushar Sannu, Ms. Saudamini
Sharma, Mr. Samrat Pasriccha, Ms.
Chanya Jaitly, Ms. Nayoleeka Purty
and Ms. Adeti Salooja, Advs.
154
+ W.P.(C) 3035/2026 CM APPL. 14589/2026 CM APPL. 14590/2026
CHANDRA FARMS AND NURSERY .....Petitioner
Through: Ms. Stuti Jain, Mr. Akshu Jain, Ms.
Vishwa Bharti, Ms. Afreen Saba and
Mr. Amogh Dombe, Advs.
versus
GOVT OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv. with Mr.
Tushar Sannu, Ms. Saudamini
Sharma, Mr. Samrat Pasriccha, Ms.
Chanya Jaitly, Ms. Nayoleeka Purty
and Ms. Adeti Salooja, Advs.
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 17/03/2026 at 20:49:39
156
+ W.P.(C) 2816/2026 CM APPL. 13663/2026 CM APPL. 13664/2026
RATHORE CONTRACTOR AND SUPPLIER .....Petitioner
Through: Mr. Akshu Jain, Ms. Stuti Jain, Ms.
Vishwa Bharti, Ms. Afreen Saba and
Mr. Amogh Dombe, Advs.
versus
GOVT OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv. with Mr.
Tushar Sannu, Ms. Saudamini
Sharma, Mr. Samrat Pasriccha, Ms.
Chanya Jaitly, Ms. Nayoleeka Purty
and Ms. Adeti Salooja, Advs.
157
+ W.P.(C) 2822/2026 CM APPL. 13680/2026 CM APPL. 13681/2026
ADVANCE NURSERY AND LANDSCAPING COMPANY
THROUGH ITS PROPRIETOR MS MANJU RATHORE
.....Petitioner
Through: Ms. Stuti Jain, Mr. Akshu Jain, Ms.
Vishwa Bharti, Ms. Afreen Saba and
Mr. Amogh Dombe, Advs.
versus
GOVT. OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv. with Mr.
Tushar Sannu, Ms. Saudamini
Sharma, Mr. Samrat Pasriccha, Ms.
Chanya Jaitly, Ms. Nayoleeka Purty
and Ms. Adeti Salooja, Advs.
158
+ W.P.(C) 2830/2026 CM APPL. 13758/2026 CM APPL. 13759/2026
ADVANCE NURSERY AND LANDSCAPING
COMPANY .....Petitioner
Through: Mr. Akshu Jain, Ms. Stuti Jain, Ms.
Vishwa Bharti, Ms. Afreen Saba and
Mr. Amogh Dombe, Advs.
versus
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 17/03/2026 at 20:49:39
GOVT OF NCT OF DELHI .....Respondent
Through: Ms. Pinky Anand, Sr. Adv. with Mr.
Tushar Sannu, Ms. Saudamini
Sharma, Mr. Samrat Pasriccha, Ms.
Chanya Jaitly, Ms. Nayoleeka Purty
and Ms. Adeti Salooja, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 12.03.2026 CM APPL. 15090/2026 in W.P.(C) 3131/2026 (for exemption)
1. Allowed, subject to just exceptions.
2. The application is disposed of.
W.P.(C) 3131/2026 W.P.(C) 2928/2026 W.P.(C) 2934/2026 W.P.(C) 2951/2026 W.P.(C) 3035/2026 W.P.(C) 2816/2026 W.P.(C) 2822/2026 W.P.(C) 2830/2026
3. Issue notice. Mr. Tushar Sannu, learned counsel for the respondent accepts notice.
4. We have heard the learned counsel for the petitioner and Ms. Pinky Anand, learned senior counsel for the respondent briefed by Mr. Tushar Sannu, for some time.
5. One of the submissions of Ms. Anand is that the respondent had issued show cause notices to the petitioners starting from the month of July, 2025. But, the response has been received in some cases and not in all.
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 17/03/2026 at 20:49:39
6. Appropriate shall be, an affidavit is filed by the respondent on the submission, as advanced by Ms. Anand, during the course of hearing, on or before Thursday i.e., 19.03.2026. A copy thereof be given to the counsel for the petitioners who may file response within two days thereafter.
7. Re-notify on 23.03.2026.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J MARCH 12, 2026/msh 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 17/03/2026 at 20:49:39