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Vinod Kumar Dhingra vs M/S Alankit Assigments Ltd on 13 February, 2026

Author: Rajesh Bindal

Bench: Rajesh Bindal

     ITEM NO.58                                 COURT NO.15                      SECTION XIV

                                     S U P R E M E C O U R T O F         I N D I A
                                             RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                        No(s).     6179-6180/2026

     [Arising out of impugned final judgment and orders dated 09-12-2025
     in RCREV No. 18/2018 and dated 21-01-2026 in CMAPPL No. 4189/2026
     in RCREV No.18/2018 passed by the High Court of Delhi at New Delhi]

     VINOD KUMAR DHINGRA                                                         Petitioner(s)

                                                       VERSUS

     M/S ALANKIT ASSIGMENTS LTD.                                                 Respondent(s)

     (IA No. 46039/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
     JUDGMENT

IA No. 46042/2026 - PERMISSION TO FILE ADDITIONAL DOCUMENTS/FACTS/ANNEXURES) Date : 13-02-2026 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :

Mr. K Parmeshwar, Sr. Adv. Miss Geetika Sharma, AOR Mr. Sarthak Sachdev, Adv. Mr. Wattan Sharma, Adv.

For Respondent(s) :

Mr. Shiv Charan Garg,Adv. Mr. Imran Khan,Adv.

Ms. Jahanvi Garg,Adv.

UPON hearing the counsel the Court made the following O R D E R After hearing learned senior counsel for the petitioner, we do not find any case is made out for interference with the impugned orders. The Special Leave Petitions are, accordingly, dismissed.

Reason: Pending applications shall also stand disposed of.

                         (ANITA MALHOTRA)                             (AKSHAY KUMAR BHORIA)
                            AR-CUM-PS                                     COURT MASTER