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Delhi High Court - Orders

Biological E Limited vs Central Medical Services Society ... on 17 November, 2025

Author: Tushar Rao Gedela

Bench: Tushar Rao Gedela

              $~32
              *    IN THE HIGH COURT OF DELHI AT NEW DELHI
              +         W.P.(C) 17373/2025 & CM APPL. 71723/2025
                        BIOLOGICAL E LIMITED                                                                        .....Petitioner
                                                      Through:            Mr.Dayan Krishnan, Sr.Adv with
                                                                          Mr.Rishi   Agrawala,   Ms.Chanan
                                                                          Parwani, Mr.Tejaswi Chaudhry and
                                                                          Ms.Muskan Sethi, Advs.
                                                      versus

                        CENTRAL MEDICAL SERVICES SOCIETY (CMSS) & ANR.
                                                                                                .....Respondents
                                                      Through:            Ms.Aakanksha Kaul, Mr.Aman Sahani
                                                                          and Ms.Ashima Chopra, Advs for R-1.
                                                                          Mr.Jagdish Chandra Solanki, CGSC
                                                                          with Mr.Sanjay Pal, GP and
                                                                          Mr.Siddharth Bajaj, Advs for R-2.
                        CORAM:
                        HON'BLE THE CHIEF JUSTICE
                        HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
                                     ORDER

% 17.11.2025 CM APPL. 71724/2025 (Exemption)

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 17373/2025 & CM APPL. 71723/2025

1. Learned counsel representing respondent no.1 has stated that pursuant to the subject tender, purchase orders have been issued. Let the information relating to the purchase orders and the details of the party in whose favour the said purchase orders have been issued, be furnished by the learned counsel for respondent no.1 to the learned counsel for the petitioner, who may move an appropriate application seeking impleadment and challenging the purchase orders as well. The said information shall be provided during the course of the 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 18/11/2025 at 21:19:37 day.

2. List on 04.12.2025.

DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J NOVEMBER 17, 2025/MJ 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 18/11/2025 at 21:19:37