Delhi High Court - Orders
Satya Prakash vs Nuclear Power Corporation Of India Ltd. ... on 28 March, 2026
Author: V. Kameswar Rao
Bench: V. Kameswar Rao, Manmeet Pritam Singh Arora
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16009/2024
SATYA PRAKASH
.....Petitioner
Through: Mr. Ram Naresh Yadav, Adv.
versus
NUCLEAR POWER CORPORATION OF INDIA LTD. & ORS.
.....Respondents
Through: Mr. D.P. Mohanty, Mr. Abhishek
Thakral and Mr. Jayant Bajaj, Advs.
Mr. Kanav Vir Singh, SPC and Mr.
Anshuman, Adv, DC Vinod Gill,
Insp. Sanjay Kumar and SI Gaurav
Kumar.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 28.03.2026
1. The matter is taken up today as the date fixed, i.e. 02.03.2026 was declared a holiday vide notification no. 64/G-4/Genl.-I/DHC dated 27.02.2026.
2. Rejoinder be filed within two weeks.
3. Liberty is also for Respondent No.4 and Respondent No.5 to file the counter affidavit.
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 02/04/2026 at 20:45:48
4. List for hearing on 17.09.2026.
V. KAMESWAR RAO, J MANMEET PRITAM SINGH ARORA, J MARCH 28, 2026/rt 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 02/04/2026 at 20:45:48