Delhi High Court - Orders
Matrix Cellular (International) ... vs The National Faceless Assessment ... on 26 November, 2025
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8692/2025 CM APPL. 37250/2025
MATRIX CELLULAR (INTERNATIONAL) SERVICES PVT.
LTD.
.....Petitioner
Through: Mr. Gautam Jain and Mr. Parth
Singhal, Advs.
versus
THE NATIONAL FACELESS ASSESSMENT CENTRE & ANR.
.....Respondent
Through: Mr. Shlok Chandra SSC, Ms. Naincy
Jain, JSC, Ms. Madhavi Shukla, JSC
and Mr. Anshuman Jindal, Adv.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
HON'BLE MR. JUSTICE VINOD KUMAR
ORDER
% 26.11.2025
1. The matter is taken up today as the date fixed, i.e. 25.11.2025 was declared a holiday pursuant to Notification No.35/G-4/Genl-I/DHC dated 24.11.2025, issued by this Court.
2. Counter-affidavit be filed within four weeks. Rejoinder be filed within two weeks thereafter.
3. Re-notify on 21.05.2026.
V. KAMESWAR RAO, J VINOD KUMAR, J NOVEMBER 26, 2025/sr This is a digitally signed order.
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