Supreme Court - Daily Orders
Bls E-Services Ltd vs Union Of India on 20 February, 2026
1
ITEM NO.24 COURT NO.4 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No(s). 6575/2026
[Arising out of impugned final judgment and order dated 06-02-2026
in WPC No. 1533/2026 passed by the High Court of Delhi at New
Delhi]
BLS E-SERVICES LTD. Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
IA No. 49862/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT, IA No. 53429/2026 - PERMISSION TO FILE ADDITIONAL
DOCUMENTS/FACTS/ANNEXURES
Date : 20-02-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH
HON'BLE MR. JUSTICE NONGMEIKAPAM KOTISWAR SINGH
For Petitioner(s) Mr. Dama Seshadri Naidu, Sr. Adv.
Mr. Shashank Garg, Sr. Adv.
Mr. Naman Joshi, Adv.
Ms. Amber Tickoo, Adv.
Mr. Pushpendra Singh Bhadoriya, Adv.
Mr. Pranav Menon, Adv.
Ms. Nishtha Jain, Adv.
Mr. Jasmeet Singh, AOR
For Respondent(s) Mr. K. M. Nataraj, ASG
Mr. Arvind Kumar Sharma, Adv.
UPON hearing the counsel the Court made the following
O R D E R
Applications for exemption from filing c/c of the impugned judgment and for permission to file additional documents/facts/ annexures are allowed. Signature Not Verified
Issue notice.
Digitally signed bySWETA BALODI Date: 2026.02.23 17:48:58 IST Reason: Mr. Arvind Kumar Sharma, learned AOR, accepts notice on behalf of respondent No.1. Let counter affidavit be filed within a 2 period of two weeks.
Rejoinder affidavit, if any, shall be filed within a period of one week thereafter.
List the matter on 19.03.2026.
In the meantime, the tender process shall go on but no final decision shall be taken, if not already done.
(SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR