Delhi High Court - Orders
M/S Edcil India Ltd vs Sh. Ajit Singh And Anr on 26 February, 2026
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7907/2017
M/S EDCIL INDIA LTD. .....Petitioner
Through: Counsel (Appearance not given).
versus
SH. AJIT SINGH AND ANR .....Respondents
Through: Mr. Avshreay Pratap Singh, CGSC
with Mr. Ankit Khatri, Ms. Usha
Jamnal & Ms. Nyara Sharma, Advs.
10
+ W.P.(C) 8320/2017 & CM APPL. 34199/2017
MINISTRY OF HUMAN RESOURCES DEVELOPMENT
.....Petitioner
Through: Mr. Rajesh Kumar, SPC with Ms.
Pragya Yadav & Mr. Siddharth
Shekhar, Advs.
versus
SHRI AJIT SINGH & ANR. .....Respondents
Through: Mr. Avshreay Pratap Singh, CGSC
with Mr. Ankit Khatri, Ms. Usha
Jamnal & Ms. Nyara Sharma, Advs.
CORAM:
HON'BLE MS. JUSTICE SHAIL JAIN
ORDER
% 26.02.2026
1. Written submissions have not been filed on behalf of all the parties.
2. Let the written submissions be filed on behalf of all the parties within 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 27/02/2026 at 20:54:10 four weeks, along with the compilation of judgments, if any.
3. Accordingly, list these matters on 30th July, 2026.
SHAIL JAIN, J FEBRUARY 26, 2026/pd 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 27/02/2026 at 20:54:10