Delhi High Court - Orders
Vedanta Limited vs Union Of India & Ors on 21 April, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14738/2025, CM APPL. 60479/2025, CM APPL.
60480/2025, CM APPL. 77491/2025 & CM APPL. 18128/2026
VEDANTA LIMITED .....Petitioner
Through: Mr. Mukul Rohatgi, Senior Advocate
with Mr. Anish Kapur, Ms. Nikhita
K. Suri, Ms. Suman Yadav, Mr.
Gurudas Khurana & Mr. Raghav
Dutt, Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. R. Venkatramani, AGI, Mr.
Nakul Sachdeva, Mr. Shreyansh
Rathi, Mr. Sagar Arora, Mr. Kartikey
Agarwal, Ms. shrinkhla Tiwari, Mr.
Abhinandan Sharma & Mr. Karan
Sharma, Advs. for R-2.
Mr. Ashish K Dixit, CGSC, Mr.
Umar Hashmi, Ms. Iqra Sheikh, Mr.
Gautam Yadav, Advs. for UOI.
Mr. Ajoy Roy, Ms. Avlokita Rajvi &
Mr. Lakshya Khanna, Advs. for R-3.
Mr. Abhishek Gupta, Mr. Dhananjay
Singh, Mr. Kumar Kartikeya & Mr.
Chanakya Kene, Advs. for R-4.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 21.04.2026
1. On the request of Mr. Mukul Rohatgi, leaned senior counsel 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 22/04/2026 at 21:37:28 appearing on behalf of the petitioner, who submits that the Assisting Counsel is unwell.
2. Mr. R. Venkatramani, learned Attorney General of India submits that on the ground of personal difficulty of the Assisting Counsel he would have no objection, however, the Court may consider assigning the date as earliest as possible. According to him the interim order is operating against the respondent.
3. Acceding to the same, hearing of this case stands deferred till 24.04.2026.
4. It is made clear that no adjournment shall be granted on the request of any of the parties on the next date of hearing.
5. Let the parties to also keep ready their written submissions in a hard copy along with the compilation of the relevant decisions to be presented at the time of hearing.
PURUSHAINDRA KUMAR KAURAV, J APRIL 21, 2026/SH 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 22/04/2026 at 21:37:28