Supreme Court - Daily Orders
Bls E-Services Ltd vs Union Of India on 13 March, 2026
1
ITEM NO.38 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 15026/2026
[Arising out of impugned final judgment and order dated 11-03-2026
in WPC No. 2855/2026 passed by the High Court of Delhi at New
Delhi]
BLS E-SERVICES LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
IA No. 77937/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 77936/2026 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER WITH Diary No(s). 14984/2026 (XIV) IA No. 77906/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED JUDGMENT IA No. 78851/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES IA No. 77905/2026 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER Date : 13-03-2026 These matters were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH For Petitioner(s) Mr. Shashank Garg, Sr. Adv.
Mr. Naman Joshi, Adv.
Ms. Amber Tickoo, Adv.
Mr. Pushpendra Singh Bhadoriya, Adv. Mr. Pranav Menon, Adv.
Mr. Jasmeet Singh, AOR Ms. Nishtha Jain, Adv.
For Respondent(s) Signature Not Verified Digitally signed by ASHA SUNDRIYAL Date: 2026.03.13 17:12:30 IST Reason: 2 UPON hearing the counsel the Court made the following O R D E R The applications for exemption from filing c/c of the impugned order and for permission to file additional documents/facts/annexures are allowed.
Issue notice.
Tag with SLP [C] No.6575/2026.
In the meantime, the tender process shall go on but no final decision shall be taken, if not already done.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR