Delhi High Court - Orders
Bls E Services Limited vs Union Of India & Anr on 25 February, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~66
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2642/2026 CM APPL. 12850/2026 CM APPL. 12851/2026
BLS E SERVICES LIMITED .....Petitioner
Through: Mr. Naman Joshi and Ms. Amber
Tickoo, Advs.
versus
UNION OF INDIA & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC, UOI with
Mr. Arnav Mittal, GP, Mr. Zubin
Singh and Akshi Bali, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 25.02.2026 CM APPL. 12851/2026 (for exemption)
1. This is an application filed on behalf of the petitioner for permission to file lengthy list of dates and synopsis exceeding five pages.
2. For the reasons stated in the application, the application is allowed.
3. The application is disposed of.
W.P.(C) 2642/2026
4. List on 02.03.2026.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J FEBRUARY 25, 2026/msh This is a digitally signed order.
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