Supreme Court - Daily Orders
Bls E-Services Ltd vs Union Of India on 11 March, 2026
1
ITEM NO.14 COURT NO.5 SECTION XIV
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 13119/2026
[Arising out of impugned final judgment and order dated 27-02-2026
in WPC No. 2760/2026 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. 69659/2026 - EXEMPTION FROM FILING C/C OF THE IMPUGNED
JUDGMENT
IA No. 69658/2026 - PERMISSION TO FILE SLP WITHOUT CERTIFIED/PLAIN COPY OF IMPUGNED ORDER Date : 11-03-2026 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, Adv. Mr. Pranav Menon, Adv.
Ms. Nishtha Jain, Adv.
Mr. Jasmeet Singh, AOR For Respondent(s) Mr. K M Nataraj, A.S.G. Mr. Sudarshan Lamba, AOR Mr. Sharath Nambiar, Adv.
Mr. Anmol Chandan, Adv.
Ms. Indira Bhakar, Adv.
UPON hearing the counsel the Court made the following O R D E R Signature Not Verified The application for exemption from filing c/c of Digitally signed by ASHA SUNDRIYAL Date: 2026.03.12 17:34:36 IST Reason: the impugned judgment is allowed.
Issue notice.
Tag with SLP [C] No.6575/2026.2
Learned counsel appearing for the respondent accepts notice on behalf of respondent No.1.
Let counter affidavit be filed within a period of two weeks.
Rejoinder affidavit, if any, shall be filed within a period of one week thereafter.
In the meantime, the tender process shall go on but no final decision shall be taken, if not already done.
(ASHA SUNDRIYAL) (POONAM VAID) DEPUTY REGISTRAR ASSISTANT REGISTRAR