Delhi High Court - Orders
Centre For Railway Information Systems vs M/S Capgemini Technologies Services ... on 20 January, 2026
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 102/2025, I.A. 5283/2025, I.A. 5285/2025, I.A.
26207/2025 & I.A. 685/2026
CENTRE FOR RAILWAY INFORMATION SYSTEMS.....Petitioner
Through: Mr. Himanshu Upadhayaya & Mr.
Nishant Bharihoke, Advs.
versus
M/S CAPGEMINI TECHNOLOGIES SERVICES INDIA LTD
.....Respondent
Through: Ms. Chandni Ghatak, Adv. (through
VC)
CORAM:
HON'BLE MR. JUSTICE AVNEESH JHINGAN
ORDER
% 20.01.2026 I.A. 685/2026
1. This is an application filed for condonation of delay of fifteen days in filing the rejoinder.
2. For the reasons mentioned therein, the application is allowed. The delay in filing the rejoinder is condoned.
3. The rejoinder be taken on record.
O.M.P. (COMM) 102/2025, I.A. 5283/2025, I.A. 5285/2025 & I.A. 26207/2025
4. Learned counsel for the petitioner shall assist the court on the next date of hearing as to the provision under which the application bearing I.A.No. 26207/2025 for recalling of the order is filed and whether the prayer 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 21/01/2026 at 20:39:01 tantamounts to recalling or review of the order.
5. Put up on 06.04.2026.
AVNEESH JHINGAN, J JANUARY 20, 2026 'ha' 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 21/01/2026 at 20:39:01