Delhi High Court - Orders
Vedanta Limited vs Union Of India & Ors on 23 March, 2026
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~91
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14738/2025
VEDANTA LIMITED .....Petitioner
Through: Mr. Jayant Mehta, Sr. Adv. Mr. Jai
Sai Deepak, Sr. Adv. Ms. Anuradha
Dutt, Adv. Mr. Anish Kapur, Adv.
Ms. Nikhita K Suri, Adv. Ms. Suman
Yadav, Adv. Mr. Gurudas Khurana,
Adv. Mr. Raghav Dutt, Adv.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Ashish k Dixit CGSC with Mr
Umar Hashmi Mr Gautam Yadav Ms
Iqra shiekh Advs. for UoI.
Mr. Ashish k Dixit CGSC with Mr
Umar Hashmi Mr Gautam Yadav Ms
Iqra shiekh Advs. for R-3.
Mr. Chetan Sharma ASG Mr Amit
Gupta Adv Mr Abhishek Gupta Adv
Mr R V Prabhat Adv Mr Kumar
Kartikeya Adv Mr Shubham Sharma
Adv Mr Yash Wardhan Sharma Adv
Mr Naman Adv Mr Chanakya Kene
Adv Mr Dhananjay Singh Adv. for R-
4.
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR KAURAV
ORDER
% 23.03.2026 CM APPL. 18128/2026 (by R-2 for vacation of status quo) 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 27/03/2026 at 21:32:06
1. Heard Mr. R. Venkataramani, learned Attorney General, on this application.
2. Issue notice.
3. Notice on behalf of the petitioner is accepted by Ms. Anuradha Dutt. Let her take instructions and to file a reply.
4. The petitioner was called upon to satisfy the jurisdiction of this Court vide order dated 27.02.2026. Though, Mr. Venkataramani prays for advancement of the date. However, keeping in mind the earlier order passed, let the matter be called out on 21.04.2026, the date already fixed.
5. Needless to state that on 21.04.2026, the Court shall consider deciding the main matter. If, for any reason the same is not possible, the Court shall hear the application for vacating stay.
6. The parties shall be at liberty to complete and exchange all the pleadings with respect to pending applications as well as the main matter.
PURUSHAINDRA KUMAR KAURAV, J MARCH 23, 2026/P 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 27/03/2026 at 21:32:06