Delhi High Court - Orders
Ms Alankit Assignments Limited vs Union Of India & Anr on 7 January, 2026
$~15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P.(I) (COMM.) 5/2026 & I.A. 283/2026 (Exemption)
MS ALANKIT ASSIGNMENTS LIMITED .....Petitioner
Through: Mr. Abdul Vahid, Advocate (through
VC)
versus
UNION OF INDIA & ANR. .....Respondents
Through: Ms. Nidhi Raman, CGSC, Mr. Arnav
Mittal, GP with Mr, Akash Mishra &
Ms. Akshi Bali, Advocates for R1 &
2/UOI.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 07.01.2026
1. Learned counsel appearing on behalf of the petitioner prays for an adjournment on the ground that the arguing counsel is not available today.
2. He further submits that inadvertently wrong list of dates has been filed in the present petition. He seeks liberty to file the corrected list of dates.
3. Let needful be done before the next date.
4. At request, renotify on 16.01.2026.
VIKAS MAHAJAN, J JANUARY 7, 2026 sk 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 08/01/2026 at 20:34:23