Delhi High Court - Orders
Indraprastha Gas Limited vs Union Of India & Anr on 28 November, 2025
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~O-23
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CS(COMM) 1274/2025 and I.A. 29738-29741/2025
INDRAPRASTHA GAS LIMITED .....Plaintiff
Through: Mr. Parag Tripathi, Sr. Adv., Mr.
Sachin Puri, Sr. Adv., Mr. Prasant
Mehta, Mr. Harsh Vardhan, Mr.
Krishna Shukla, Mr. Pranav Singh &
Ms. Rini Mehra, Advs.
versus
UNION OF INDIA & ANR. .....Defendants
Through: Mr. Jagdish Chandra Solanki, CGSC,
Mr. Sankalp Mishra, GP & Mr. Sujeet
Kumar Chaudhary, Advs. for D-1 &
2.
Ms. Pavira Kaur & Ms. Shreya
Mishra, Advs. for D-5.
Mr. Sanjeev Mahajan, Ms. Simran
Rao & Mr. Rishabh Varshney, Advs.
for NBCC.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 28.11.2025
1. When the matter is called out, at the outset Mr. Sanjeev Mahajan, learned counsel who appears for NBCC on advance instructions, submits that though the NBCC is not a party, however construction, which is the subject matter of the communications/letters in dispute in the suit, is being carried out by the NBCC. According to him, the mechanism provided in the office memorandum dated 25.07.2024 bearing No. DPE-05/0002/2023- AMRCD, Government of India, Ministry of Finance, Department of Public Enterprises, is capable of adjudicating the dispute which is raised here by 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 01/12/2025 at 22:27:50 plaintiff.
2. Mr. Parag Tripathi, learned senior counsel who appears for the plaintiff, however, contends that the plaintiff may not strictly fall in the category of Government PSU, so as to be eligible for availing recourse to the aforesaid mechanism, as the plaintiff has only 50% shareholding of PSU/Government.
3. To this, Mr. Sanjeev Mahajan, learned counsel submits that the NBCC has no objection if the parties are referred to the mechanism stipulated in the office memorandum dated 25.07.2024. Let the learned counsel for Union to also come back with the instructions as to whether the Union is also agreeable for the reference of the dispute to the Administrative Mechanism for CPSEs Disputes.
4. List on 01.12.2025.
PURUSHAINDRA KUMAR KAURAV, J NOVEMBER 28, 2025/NG 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 01/12/2025 at 22:27:50