Delhi High Court - Orders
Zomato Entertainmnet Private Limited vs Government Of Nct Of Delhi Through The ... on 20 April, 2026
$~256
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5226/2026
ZOMATO ENTERTAINMNET PRIVATE LIMITED .....Petitioner
Through: Mr. Aayush Mitruka, Mr. Ashish
Bhan Ms. B. Shukla, Mr. L. Shivley,
Advs.
versus
GOVERNMENT OF NCT OF DELHI THROUGH THE OFFICE OF
ADDITIONAL DISTRICT MAGISTRATE COLLECTOR OF
STAMPS HQ & ANR. .....Respondents
Through: Mr. Dhananjaya Mishra and Mr.
Amritesh Mohanty, Advs. for R-1
Ms. Sarika Singh, SPC with Mr.
Rahul Singh, Adv. for R-2/UOI
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TEJAS KARIA
ORDER
% 20.04.2026 CM APPL. 25536/2026
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 5226/2026 & CM APPL. 25535/2026, CM APPL. 25537/2026
3. Issue notice to the respondents.
4. On behalf of respondent no.1, Mr. Dhananjaya Mishra, learned counsel has put in appearance and accepts notice, whereas, Ms. Sarika Singh, learned Senior Panel Counsel has put in appearance and accepts notice on behalf of respondent no.2.
This is a digitally signed order.
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5. Let counter-affidavit be filed on behalf of the respondents within 04 weeks. Two weeks thereafter shall be available to the petitioner to file the rejoinder, if any.
6. List along with W.P.(C)4241/2026 on 06.08.2026.
7. Having regard to the order dated 06.04.2026 passed in W.P.(C)4241/2026, we provide that the proceeding pursuant to the show cause notice dated 09.02.2026 shall go on. However, no final decision in respect thereto shall be taken by the next date of listing.
DEVENDRA KUMAR UPADHYAYA, CJ TEJAS KARIA, J APRIL 20, 2026/j 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 21/04/2026 at 20:59:13