Delhi High Court - Orders
M/S Rudra Interiors Pvt.Ltd vs Hindustan Prefab Limited & Anr on 24 February, 2026
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ARB.P. 1358/2025
M/S RUDRA INTERIORS PVT.LTD. .....Petitioner
Through: Mr. Bipin Kumar Prabhat and
Mr. Kislaya Prabhat,
Advocates.
versus
HINDUSTAN PREFAB LIMITED & ANR. .....Respondents
Through: Mr. Varun Nischal, Ms. Saira
Tagra, Advocates along with
Mr. Mukesh, Legal Incharge.
CORAM:
HON'BLE MR. JUSTICE HARISH VAIDYANATHAN
SHANKAR
ORDER
% 24.02.2026
1. Vide Order dated 09.12.2025, this Court had directed the impleadment of the National Disaster Response Force ["NDRF"] as Respondent No. 2. However, upon a perusal of the memo of parties, it is noted that two Respondents already stand arrayed therein, namely Hindustan Prefab Limited and its Project Manager.
2. In view thereof, and in partial modification of the Order dated 09.12.2025, the NDRF shall be impleaded as Respondent No. 3.
3. Learned counsel appearing for NDRF seeks time to obtain instructions and file a reply. The said request is allowed. Let the reply be filed within a period of three working days from today.
4. List on 02.03.2026.
HARISH VAIDYANATHAN SHANKAR, J.
FEBRUARY 24, 2026/nd/kr 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 27/02/2026 at 20:44:54