Delhi High Court - Orders
M/S Shirdi Industries Ltd vs Union Of India & Ors on 27 November, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16481/2025
M/S SHIRDI INDUSTRIES LTD .....Petitioner
Through: Mr. Sunil Dalal, Sr. Advocate along
with Mr. Pankaj Kumar, Ms. Ayushi
Chauhan, Mr. Ankit Rana, Ms. Shipra
Bali and Mr. Sarthak Malhotra,
Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Ms. Nidhi Raman, CGSC along with
Mr. Arnav Mittal, GP and Mr.
Nayank Sansanwaz, Advocates for
R-1 and R-2 (UOI).
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 27.11.2025
1. It transpires, during the course of hearing, that the present petitioner previously filed a writ petition being W.P.(C) 17701/2024, which came to be dismissed vide order dated 23.12.2024; the said order has been filed as Annexure P-13 to the present petition.
2. It further transpires that prayer Nos.1 and 3 in the present petition are identical to the prayers canvassed in the previous petition (W.P.(C) 17701/2024) as well, which already stands dismissed.
3. In the circumstances, learned senior counsel for the petitioner seeks leave to amend the present petition with a view to delete prayer Nos.1 and 3, and also to incorporate averments regarding maintainability of the present petition, despite dismissal of the previous petition.
This is a digitally signed order.
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4. Let a copy of the previous writ petition being W.P.(C) 17701/2024 be also placed on record.
5. List on 02.02.2026.
SACHIN DATTA, J NOVEMBER 27, 2025/r 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 01/12/2025 at 22:01:16