Delhi High Court - Orders
Ms Sree Rayalseema Sugar And Energy P ... vs Union Of India & Ors on 24 July, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~5
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10003/2025
MS SREE RAYALSEEMA SUGAR AND ENERGY P LIMITED
.....Petitioner
Through: Mr. Sudhir Naagar, Mr. Manohar
Naagar and Mr. Ayush Aggarwal,
Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Kameshwar Nath Mishra, Sr.
Panel Counsel, Ms. Manisha, Ms
Shubhashish Roy and Ms. Vidya
Mishra, Advs. for UOI.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 24.07.2025
1. Issue notice.
2. Learned counsel, as aforesaid, accepts notice on behalf of the respondents.
3. Let reply be filed within a period of four weeks from today. Rejoinder thereto, if any be filed within two weeks thereafter.
4. List on 10.11.2025.
SACHIN DATTA, J JULY 24, 2025/cl 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 08/08/2025 at 22:04:12