Delhi High Court - Orders
Ltd vs Tomorrow Land Technologies Exports Ltd ... on 20 March, 2026
Author: Navin Chawla
Bench: Navin Chawla
$~1 to 4 (Special Bench)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
(1)+ EFA(OS) 19/2018 & CM APPLs. 51232/2018, 231/2020,
12415/2021
HOUSING & URBAN DEVELOPMENT CORPORATION
LTD .....Appellant
versus
TOMORROW LAND TECHNOLOGIES EXPORTS LTD &
ANR .....Respondents
(2) RFA(OS) 79/2018 & CM APPLs. 48747/2018, 48748/2018
HOUSING & URBAN DEVELOPMENT CORPORATION
LTD (HUDCO) .....Appellant
versus
TOMORROW LAND TECHNOLOGIES EXPORTS LTD &
ANR .....Respondents
(3) RFA(OS) 1/2025
M/S TOMMORROWLAND LIMITED, FORMERLY
KNOWN AS M/S SHOES EAST LTD .....Appellant
versus
HOUSING AND URBAN DEVELOPMENT CORPORATION
LTD AND ANR .....Respondents
(4) RFA(OS) 2/2025
M/S TOMMORROWLAND LIMITED, FORMERLY
KNOWN AS M/S SHOES EAST LTD .....Appellant
versus
HOUSING AND URBAN DEVELOPMENT CORPORATION
LTD AND ANR .....Respondents
Present: Mr.Rohit Sharma, Mr.Nikhil Purohit and Mr.Jatin
Lalwani, Advs. for HUDCO.
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 23/03/2026 at 21:52:11
Ms.Iram Majid, CGSC with Mohd. Suboor, Adv.
for UOI
Mr.Kirtiman Singh, Sr. Adv. with Mr.Pavan
Sachdeva, Mr.Ishan Sachdeva and Mr.K. K. R.
Dass, Advs. for Tomorrow Land Technologies
Exports Ltd.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
HON'BLE MS. JUSTICE RENU BHATNAGAR
ORDER
% 20.03.2026
Arguments heard.
Judgment reserved.
NAVIN CHAWLA, J
RENU BHATNAGAR, J
MARCH 20, 2026/ns
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 23/03/2026 at 21:52:11