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Delhi High Court - Orders

Genpact India Private Limited & Anr vs Union Of India & Ors on 26 March, 2025

Author: Prathiba M. Singh

Bench: Prathiba M. Singh

                                    $~79
                                    *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +        W.P.(C) 10599/2024 & CM APPL. 17585/2025
                                         GENPACT INDIA PRIVATE LIMITED & ANR. .....Petitioners
                                                        Through: Mr. Ajitesh Dayal Singh, Adv.
                                                        versus

                                                UNION OF INDIA & ORS.                                                              .....Respondents
                                                              Through:                                        Mr. Akshay Amritanshu, Senior
                                                                                                              Standing Counsel CBIC, Ms. Drishti
                                                                                                              Saraf& Ms Pragya Upadhyay, Advs.
                                                                                                              for R-2. (M: 99312 82222)
                                                                                                              Mr. Nishant Gautam, CGSC, Mr.
                                                                                                              Dhruv Joshi, Mr. Mayank Sharma, Mr.
                                                                                                              Vinay Kaushik, Mr. Vipul Verma and
                                                                                                              Mr. Prithvi, Advs. for R-1,4 & 5.

                                                CORAM:
                                                JUSTICE PRATHIBA M. SINGH
                                                JUSTICE RAJNEESH KUMAR GUPTA
                                                             ORDER

% 26.03.2025

1. This hearing has been done through hybrid mode. CM APPL. 17585/2025 (for delay)

2. The present application has been filed by the Respondent No. 2- under Section 5 of the Limitation Act, 1963 read with Section 151 of the Code of Civil Procedure, 1908 seeking condonation of delay of 116 days in filing the counter affidavit.

3. For the reasons stated in the application, the delay is condoned.

4. Application is disposed of.

W.P.(C)-10599/2024

5. List before the Joint Registrar on 28th April, 2025 i.e., the date already fixed.

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 11/04/2025 at 23:32:07

6. List before Court on 7th July, 2025 i.e., the date already fixed.

PRATHIBA M. SINGH, J.

RAJNEESH KUMAR GUPTA, J.

MARCH 26, 2025 dj/ck 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 11/04/2025 at 23:32:07