Delhi High Court - Orders
Oppo Mobiles India Private Limited vs Union Of India & Anr on 19 September, 2025
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~8-9 & 18-19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 334/2023
+ W.P.(C) 7594/2023
+ W.P.(C) 17231/2024 & CM APPL. 73325/2024
+ W.P.(C) 17232/2024 & CM APPL. 73326/2024
OPPO MOBILES INDIA PRIVATE LIMITED .....Petitioner
Through: Mr. Kamal Sawhney, Mr. Nikhil
Agarwal, Mr. Nishank Vashistha,
Advs.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Mr. Shlok Chandra, SSC, Ms. Naincy
Jain, JSC, Ms. Madhavi Shukla, JSC,
Mr. Anshuman Jindal, Adv.
Ms. Bakshi Vinita, SPC.
Mr. Raj Kumar, CGSC
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 19.09.2025 CM APPL. 16472/2025 (Condonation of delay) in W.P.(C) 7594/2023 CM APPL. 43411/2025 (Condonation of delay) in W.P.(C) 17231/2024 CM APPL. 43320/2025 (Condonation of delay) in W.P.(C) 17232/2024
1. For the reasons stated in the applications, the delay of 38 days in filing the additional affidavit and the delay of 36 day in filing the counter affidavits, are condoned and the same be taken on record. W.P.(C) 334/2023, W.P.(C) 7594/2023, W.P.(C) 17231/2024 & CM APPL. 73325/2024 & W.P.(C) 17232/2024 & CM APPL. 73326/2024 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 23/09/2025 at 21:49:33
2. Rejoinder be filed within two weeks.
3. Re-notify on 14.10.2025.
4. Wherever, there is an interim order, the same shall continue till the next date of hearing.
V. KAMESWAR RAO, J VINOD KUMAR, J SEPTEMBER 19, 2025 rk 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 23/09/2025 at 21:49:33