Delhi High Court - Orders
Ms Shoes East Ltd vs Union Of India And Others & Ors on 6 October, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5466/2018
MS SHOES EAST LTD .....Petitioner
Through: Mr. Pavan Sachdeva in person. (M:
9871000014)
versus
UNION OF INDIA AND OTHERS & ORS. .....Respondents
Through: Mr. Vivek Goyal, CGSPC with Mr.
Gokul Sharma, Adv. for R-1.
Mr. Harpreet Singh, SSC with Ms.
Suhani Mathur, Mr. Jai Aheja, Mr.
Sanidhya Sharma, Mr. Akshay Saxena
and Ms. Shivali Saxena, Advs.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE SHAIL JAIN
ORDER
% 06.10.2025
1. This hearing has been done through hybrid mode.
2. An adjournment is sought on behalf of Mr. Harpreet Singh, ld. SSC on the ground of medical exigency in the family of the ld. Counsel.
3. List on 8th December, 2025.
PRATHIBA M. SINGH, J.
SHAIL JAIN, J.
OCTOBER 6, 2025/dk/msh 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 09/10/2025 at 21:37:57