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Delhi High Court - Orders

Zomato Hyperpure Private Limited vs Government Of Nct Of Delhi & Anr on 1 April, 2026

Author: Purushaindra Kumar Kaurav

Bench: Purushaindra Kumar Kaurav

                          $~56
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         W.P.(C) 4089/2026, CM APPL. 20026/2026 & CM APPL.
                                    20028/2026

                                    ZOMATO HYPERPURE PRIVATE LIMITED                                                       .....Petitioner
                                                                  Through:            Mr. Jayant Mehta, Sr. Advocate with
                                                                                      Mr. Ashish Bhan, Mr. Aayush
                                                                                      Mitruka, Ms. Bhavya Shukla and Mr.
                                                                                      Lohitaksh Shively, Advs.

                                                                  versus

                                    GOVERNMENT OF NCT OF DELHI & ANR.         .....Respondents
                                                Through: Mr.    Dhananjaya       Mishra,   Mr.
                                                         Amritesh Mohanty, Mr. Navneet
                                                         Dogra and Mr. Bhargav Verma,
                                                         Advs. for R-1.
                                                         Mr. Vaibhav Mishra, SPC For R-2
                                                         with Mr. Raghav Sood, Mr. Aditya
                                                         Jha, Mr. Utsav Madan, Mr. Satvik
                                                         Bajaj and Ms. Smriti Dua, Advs.

                          CORAM:
                          HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
                                                                  ORDER

% 01.04.2026 CM APPL. 20027/2026 (exemption)

1. Exemption allowed, subject to all just exceptions.

2. The application stands disposed of.

W.P.(C) 4089/2026, CM APPL. 20026/2026 & CM APPL. 20028/2026

3. Let the petitioner to satisfy as to how the impugned order can be construed to be wholly without jurisdiction bearing in mind the settled legal 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 01/04/2026 at 21:50:34 position qua distinction between an order without jurisdiction and wrongful exercise of jurisdiction.

4. The aforesaid exercise is necessary in view of the submissions made by the respondents that under Section 56 of the Indian Stamp Act, 1899, the impugned order is revisable before the Provisional Authority as envisaged therein.

5. Let the parties to keep their short notes ready for the assistance of the Court.

6. List on 02.04.2026.

PURUSHAINDRA KUMAR KAURAV, J APRIL 1, 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 01/04/2026 at 21:50:34